Sanjay vs State
2021 Latest Caselaw 9115 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4773/2021

Sanjay S/o Sh. Sawar Ram, Aged About 20 Years, Newara P.s. Mathania, District Jodhpur. (Presently Lodged In Central Jail Jodhpur).

                                                                   ----Petitioner
                                    Versus
State, Through P.P
                                                                 ----Respondent


For Petitioner(s)         :     Mr. J.K. Haniya
For Respondent(s)         :     Mr. B.R. Bishnoi, AGC



            HON'BLE MR. JUSTICE SANDEEP MEHTA

                                 Judgment

08/04/2021

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.56/2021, Police Station Mathania, District Jodhpur for

offence under Section 379 IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the order rejecting bail and the FIR.

The petitioner is in judicial custody in connection with the

offence under Section 379 IPC, which is triable by court of

magistrate. Investigation and trial will consume time.

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.

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

the accused-petitioner Sanjay S/o Shri Sawar Ram arrested in

connection with the F.I.R. No.56/2021 registered at Police Station

(2 of 2) [CRLMB-4773/2021]

Mathania, 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 55-Sudhir Asopa/-

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