Ranjeet vs State Of Rajasthan
2021 Latest Caselaw 9008 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4675/2021

Ranjeet S/o Mohanlal Rajpurohit, Aged About 24 Years, R/o 1 K S R, P.s. Suratgarh Sadar, Dist. Sriganganagar. (Presently Lodged At Sub Jail, Suratgarh, Dist. Sri Ganganagar).

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

----Respondent

For Petitioner(s) : Mr. Pankaj Gupta For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

07/04/2021

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.33/2021, Police Station Suratgarh Sadar, District

Sriganganagar for offences under Sections 457, 380, 436 & 201 of

the IPC.

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the order rejecting bail and the FIR.

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. Accordingly, the bail

application is allowed and it is directed that the accused-petitioner

Ranjeet S/o Shri Mohanlal Rajpurohit arrested in connection with

the F.I.R. No.33/2021 registered at Police Station Surathgarh

Sadar, District Sriganganagar shall be released on bail provided he

furnishes a personal bond of Rs.50,000/- and two surety bonds of

(2 of 2) [CRLMB-4675/2021]

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 81-Sudhir Asopa/-

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