Champa Lal vs State

Heard learned counsel for the parties and perused the material available on record.

The petitioner(s) has/have been arrested in FIR No.204/2020 of Police Station Begu, Distt. Chittorgarh for the offence(s) punishable under Section(s)

147, 148, 149, 365, 342, 323, 325, 308 and 120-B IPC. He/she/they has/have preferred this/these second bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that after rejection of the first bail application of the petitioner, charge-sheet has been filed. It is

further submitted that co-accused Labh Chand and Mahipal have already been enlarged on bail and case of the petitioner is similar to that of co-

accused Mahipal.

Learned Public Prosecutor has opposed the bail application(s).

Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and

proper to grant bail to the petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these second bail application(s) filed under Section 439 Cr.P.C. is/are allowed and it is directed that petitioner(s) - Champa Lal S/o

Birbalram Bishnoi shall be released on bail in connection with FIR No.204/2020 of Police Station Begu, Distt. Chittorgarh provided he/she/they

execute(s) a personal bond in the sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court

for his/her/their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.