Rajesh S/o Naval Ram Dangi vs State of Rajasthan

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in connection

with F.I.R. No.484/2016, Police Station Hiran Magri, District

Udaipur for the offences under Sections 419, 420, 120-B of IPC

Counsel for the petitioner contends that the Petitioner is in

judicial custody for magistrate triable offences. Co-accused

Roshan Lal has been released on bail by this Court thus, he prays

that on this ground the petitioner deserves to be granted bail.

Learned P.P. vehemently opposes the submissions advanced

by the petitioner''s counsel.

Having regard to the entirety of facts and circumstances as

available on record and upon a consideration of the arguments

advanced at the Bar but without expressing any opinion on the

merits of the case, this Court is of the opinion that the bail

application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner, Rajesh arrested in connection with

F.I.R. No.484/2016, Police Station Hiran Magri, District Udaipur

shall be released on bail; provided he furnishes a personal bond of

Rs.50,000/- and two surety bonds of Rs.25,000/- 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.