Mahendra Kumar vs State Of Rajasthan
2021 Latest Caselaw 8897 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4620/2021

Mahendra Kumar S/o Lt. Sh. Sukha Ram Ji, Aged About 47 Years, R/o Outside Of Nagori Gate, Behind Kachhawaha Misthan Bhandar, Jatiya Colony, Police Station Nagori Gate, Jodhpur (Raj.). (At Present Lodged In Central Jail, Jodhpur).

                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through PP
                                                                ----Respondent


For Petitioner(s)        :     Mr. Vikas Rathi
For Respondent(s)        :     Mr. Gaurav Singh, PP



            HON'BLE MR. JUSTICE SANDEEP MEHTA

                                Judgment

06/04/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.546/2019, Police Station Udaimandir, District Jodhpur for

offences under Sections 420, 406, 467, 468, 471 & 120-B of the

IPC.

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the material available on record.

The petitioner is in judicial custody for the above offences

which are magistrate triable. The FIR was registered against the

petitioner in the year 2019. There is no requirement of the

petitioner's presence in custody any longer.

In this background and having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioner.

(2 of 2) [CRLMB-4620/2021]

Accordingly, the bail application is allowed and it is directed that

the accused-petitioner Mahendra Kumar S/o Late Shri Sukha Ram

arrested in connection with the F.I.R. No.546/2019 registered at

Police Station Udaimandir, District Jodhpur shall be released on

bail provided he furnishes a personal bond of Rs.50,000/- and two

surety bonds of Rs.25,000/- each to the satisfaction of the learned

trial court with the stipulation to appear before that Court on all

dates of hearing and as and when called upon to do so.

(SANDEEP MEHTA),J 56-Sudhir Asopa/-

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