Bheem @ Bheemla vs State Of Rajasthan

This application for bail has been filed by the petitioner under Section 439 of the Cr.P.C. in connection with FIR No.347/2020 Police Station Hanumangarh Town, District Hanumangarh for the offences under Sections 457, 380 & 75 of IPC.

Learned counsel for the petitioner submits that charge-sheet has been filed and the offences alleged against the petitioner is triable by magistrate for which he is behind bars for more than three months.

It is also asserted that though there are 18 cases have been lodged against the petitioner, out of which he was convicted in two cases in the year 2011-12 and all other cases have been against him.

Mr. Mahipal Bishnoi, learned PP, however, opposed the bail submitted that the petitioner is habitual offender and 18 cases are pending against him.

Having regard to the facts and circumstances of the case and without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application filed under Section 439 Cr.P.C. is allowed. The petitioner Bheema @ Bheemla S/o Shri Purkharam, arrested in FIR No.347/2020 Police Station Hanumangarh Town, District Hanumangarh, shall be released on bail on his furnishing personal bond in the sum of Rs.50,000/- and two sureties of Rs.25,000/- each to the satisfaction of the trial Court.

Petitioner shall be required to appear before that Court on all dates of hearing and as and when called upon to do so.