Wagji vs State Of Rajasthan

Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.375/2020 of Police Station Dhariyawad, District Pratapgarh for the offences punishable under Sections

341, 323, 354, 354-A, 354-B and 308 of IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the first bail application of the petitioner was dismissed by this Court as not pressed while

granting him liberty to file a fresh bail application before the trial court after filing of the charge-sheet, now the charge-sheet has been filed. As per the

injury report it is clear that all the injuries are simple in nature. It is further (2 of 2) [CRLMB-3954/2021] submitted that the petitioner is in judicial

custody since long time and trial of the case will take time.

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, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Wagji S/o Sh. Rupla shall be released on

bail in connection with FIR No.375/2020 of Police Station Dhariyawad, District Pratapgarh provided he executes a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- 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.