Laxman Soni vs State Of Rajasthan

Rekha Borana, J

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.18/2021, registered at Police Station Shivpura, District Pali, for the offences punishable under Sections 420, 120B IPC.

Learned counsel for the petitioner submits that the accused-petitioner is in custody since 29.05.2022. The incident is reported to be of November, 2020 whereas the FIR has been lodged in the month of February, 2021. Learned counsel further submits that the co-accused Mahendra Soni has already been granted benefit of bail by a co-ordinate Bench of this Court vide order dated 11.08.2021 therefore, accused-petitioner also deserves to be released on bail.

Per contra, learned Public Prosecutor has vehemently opposed the bail application.

Heard learned counsel appearing for the petitioner and learned Public Prosecutor. Perused the material available on record.

Having regard to the facts and circumstances of the case, particularly the fact that the benefit of bail has already been granted to the co-accused Mahendra Soni, therefore, without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Accordingly, the bail application preferred under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Laxman Soni @ Lokesh Soni S/o Hansmukh Soni arrested in connection with F.I.R. No.18/2021 registered at Police Station Shivpura, District Pali, shall be released on bail, if not wanted in any other case, provided he furnishes a personal bond of ₹50,000/- (Rupees Fifty Thousand) and two sureties of ₹25,000/-(Rupees Twenty Five Thousand) each to the satisfaction of the 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.