Jagdish Jadav vs State Of Rajasthan

Madan Gopal Vyas, J

The petitioner has been arrested in connection with FIR No.09/2023 of Police Station Sayala, District Jalore for the offences punishable under Sections 420, 406, 120B IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case. It is further submitted that the impugned FIR was lodged against Aamir Khan and the petitioner was neither named in the said FIR nor any allegation was made therein against him. Lastly, it is submitted that offences are triable by the Magistrate. The accused-petitioner is in judicial custody since long and the trial of the case will take long time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.

Learned Public Prosecutor has vehemently 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, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Jagdish Jadav S/o Sh. Hari Lal shall be released on bail in connection with FIR No. 09/2023 of Police Station Sayala, District Jalore provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- each, including one local surety, 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.