Vishram Meena vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 764/2020 registered

at Police Station Kardhani, District Jaipur (West) for the offence under Section 379 of IPC.

It is contended by the learned counsel for the petitioner that he has falsely been implicated in this case. With regard to criminal antecedents, learned

counsel for the petitioner submitted that they are of remote past and are not of similar nature and/or under heinous offences. He submits that the

petitioner is in custody since 12.11.2020, investigation as against him is complete, offence is triable by Magistrate and prays for his release on bail.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the submissions advanced by learned counsel for the petitioner, the nature of allegation against him, his length of custody,

offence being triable by Magistrate and absence of criminal antecedents of similar nature; but, without expressing any opinion on the merits of the

case, this Court deems it just and proper to enlarge the petitioner on bail.

Accordingly, the bail application is allowed and it is directed that accused-petitioner Vishram Meena S/o Sh. Kaluram Meena shall be released on bail

under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided he furnishes a personal bond in

the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the

satisfaction of the trial Court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.