Ganiya @ Ghana 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 FIR No.70/2020 of Police Station Bhainsroadgarh, District Chittorgarh for the offences punishable under Sections

143, 323, 308, 336, 382, 457 and 379/511 of IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that first bail application of the petitioner was dismissed as not pressed while granting liberty to him to

file fresh bail application before the trial court after filing of the charge-sheet. It is submitted that now the charge-sheet has been filed. It is also

submitted that similarly situated co-accused persons have already been enlarged on bail by a Co-ordinate Bench of this Court.

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 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 Section 439 Cr.P.C. is allowed and it is directed that petitioner Ganiya @ Ghana S/o Ramuda Kanjar shall

be released on bail in connection with FIR No.70/2020 of Police Station Bhainsroadgarh, District Chittorgarh provided he executes a personal bond in

a 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 appearance before that

court on each and every date of hearing and whenever called upon to do so till the completion of the trial.