AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 271 wordsThe counsel for the applicant was heard through video conferencing.
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the applicant, who is in custody in connection with FIR No.
155/2019, Police Station Fatehnagar, District â€" Udaipur for the offences under Sections 143, 341, 323, 395 and 427 IPC.
It is, inter alia, indicated in the application that the co-accused Murlidhar @ Murli & Bablu @ Prabhulal in S.B. Criminal Miscellaneous Bail
Application No. 3733/2020, Balu Ram in S.B. Criminal Misc. Bail Application No. 3734/2020 and Ratan Lal & Shankar Lal in S.B. Criminal Misc. 2nd
Bail Application No. 3732/2020 have already been granted bail by a coordinate Bench of this Court and that the allegations against the present
applicant are not different from the allegations made against the said Murlidhar @ Murli, Bablu @ Prabhulal, Balu Ram, Ratan Lal and Shankar Lal.
In the circumstances of the case, without expressing any opinion on the merits of the case, this Court is of the opinion that the bail application filed by
the applicant deserves to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-applicant â€" Laxman s/o. Madhu Lal Jat arrested in connection with FIR
No. 155/2019, Police Station Fatehnagar, District - Udaipur, shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- (Rupees
Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees Twenty Five Thousand Only) each to the satisfaction of the learned trial court with the
stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.