High CourtsSingle Bench

Reshma @ Lasma vs State Of Rajasthan

Rajasthan High Court · Decided on 8 September 2022 · Citation: (2022) 09 RAJ CK 0018

HON’BLE JUDGES
Manoj Kumar Garg, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 380, 457 · Code Of Criminal Procedure, 1973 — Section 439
RESULT
Allowed
CASE NUMBER
S.B. Criminal Miscellaneous Bail Application No. 9389 Of 2022
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Judgment

5 paragraphs · 222 words

Manoj Kumar Garg, J

The petitioner has been arrested in connection with FIR No.93/2022 of Police Station Ramsin, District Jalore, for the offence punishable under Section 457 & 380 of IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that offences are triable by Magistrate. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

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 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 Reshma @ Lasma S/o Manaji, shall be released on bail in connection with FIR No.93/2022 of Police Station Ramsin, 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 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.