Gopal And Others vs State Of Rajasthan

Kuldeep Mathur, J

Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the case file as well as material available on record.

The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with F.I.R. No.573/2021, registered at Police Station Kotwali, District Nagaur for the offences under Sections 457, 380, 411, 120-B IPC against Gopal S/o Bodhuram and offence under Sections 457 and 380 IPC against Rudhmal @ Kajodmal S/o Shri Ramuram.

Learned counsel for the petitioners submits that the offences alleged to have been committed by the petitioners are triable by Magistrate. The petitioners are innocent persons and have falsely been implicated in the criminal case. The accused-petitioners are in judicial custody and trial of the case will take sufficiently long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.

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 petitioners under Section 439 Cr.P.C.

Accordingly, the bail applications filed under Section 439 Cr.P.C. are allowed and it is directed that petitioners Gopal S/o Bodhuram and Rudhmal @ Kajodmal S/o Shri Ramuram shall be released on bail in connection with F.I.R. No.573/2021, registered at Police Station Kotwali, District Nagaur provided each of them 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 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.