(1 of 2) [CRLMB-5710/2021] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5710/2021 Raju S/o Kishan Salvi, Aged About 20 Years, R/o Tokara, Police Station Raipur, Dist. Bhilwara (Raj.) (Lodged In District Jail, Bhilwara)
----Petitioner Versus State, Through Pp
----Respondent For Petitioner(s) : Mr Manoj Kumar Pareek through Cisco Webex For Respondent(s) : Mr S.K. Bhati, Public Prosecutor HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA Judgment / Order 03/05/2021 Heard learned counsel for the petitioner as well as learned Public Prosecutor and perused the material available on record.
This bail application has been filed under sec.439 CrPC on behalf of the petitioner, who is in custody in connection with FIR No.209/2020 registered at Police Station Raipur, District Bhilwara for offence under Sec.392/34 IPC.
Learned counsel for the petitioner states that the offence is triable by court of Magistrate and charge-sheet has been filed against the petitioner.
Per contra, learned Public Prosecutor opposed the Bail Application and stated that 09 other cases also have been registered against the accused-petitioner.
Looking to the facts and circumstances of the matter, particularly that the offence alleged against the petitioner is triable (Downloaded on 07/05/2021 at 08:17:28 PM) (2 of 2) [CRLMB-5710/2021] by court of Magistrate, charge-sheet has been filed against him and trial of the case is likely to take time; without commenting on merits of the case, this Court is of the opinion that the petitioner deserves to be enlarged on bail.
Accordingly, the bail application under Section 439 CrPC is allowed and it is ordered that the petitioner Raju s/o Kishan Salvi who has been arrested in connection with FIR No.209/2020 registered at Police Station Raipur, District Bhilwara, shall be released on bail, provided he furnishes a personal bond of Rs.50,000/- with two surety bonds of Rs.25,000/- each, to the satisfaction of learned trial court with the stipulation to appear before that court on all dates of hearing and as & when called upon to do so.
(DEVENDRA KACHHAWAHA),J 84-MMA/-
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