LAXMAN SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.18/2021, registered at Police Station Shivpura, District Pali, for the offences punishable under Ss. 420, 120B IPC.

(2.) Learned counsel for the petitioner submits that the accused-petitioner is in custody since 29/5/2022. The incident is reported to be of November, 2020 whereas the FIR has been lodged in the month of February, 2021. Learned counsel further submits that the co-accused Mahendra Soni has already been granted benefit of bail by a co-ordinate Bench of this Court vide order dtd. 11/8/2021 therefore, accused-petitioner also deserves to be released on bail.

(3.) Accordingly, the bail application preferred under Sec. 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Laxman Soni @ Lokesh Soni S/o Hansmukh Soni arrested in connection with F.I.R. No.18/2021 registered at Police Station Shivpura, District Pali, shall be released on bail, if not wanted in any other case, provided he furnishes a personal bond of ?50,000/- (Rupees Fifty Thousand) and two sureties of ?25,000/-(Rupees Twenty Five Thousand) each to the satisfaction of the 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.