Dilip Rawal vs State Of Rajasthan

Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

The petitioner has been arrested in connection with FIR No.288/2017 of Police Station Pindwara, District Sirohi, for the offences punishable under Sections 420, 406, 409 and 120-B of IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that benefit of bail has been granted to the accused-petitioner in four other similar cases by this Court vide order dated 20.07.2020(CRLMB 6673/2020, 6821/2020, 6816/2020) and 12.06.2020(CRLMB 6046/2020). Learned counsel for the petitioner further submits co- accused has already been granted bail by this Court. Accused- petitioner is in judicial custody since March, 2018 and challan has been filed. Trial of the case will take time. Therefore, benefit of bail may be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits and de- merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Dilip Rawal S/o Shri Mohan Lal, shall be released on bail in connection with FIR No.288/2017 of Police Station Pindwara, District Sirohi, provided he executes a personal bond in a sum of Rs.50,000/- alongwith two sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.