Shanti Lal vs State Of Rajasthan And Others

Manoj Kumar Garg, J

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with F.I.R. No.75/2023 registered at Police Station Pahada, District Udaipur for the offences punishable under Sections 147, 148, 452, 384, 307, 323, 427, 436 and 149 of IPC.

Learned counsel for the petitioner submits that injured received only simple injuries. Similarly situated co-accused Pemila has already been enlarged on bail by this Court and challan of the case has already been presented. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and gone through the material available on record.

Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner – Shanti Lal S/o Dhan Ji, shall be enlarged on bail in F.I.R. No.75/2023 registered at Police Station Pahada, District Udaipur provided he furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.