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Raghunath vs State Of Rajasthan
2021 Latest Caselaw 18911 Raj

Citation : 2021 Latest Caselaw 18911 Raj
Judgement Date : 13 December, 2021

Rajasthan High Court - Jodhpur
Raghunath vs State Of Rajasthan on 13 December, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16589/2021

Raghunath S/o Pancha Ram, Aged About 40 Years, R/o Village Kuda, Tehsil Sanchore, Distt. Jalore, Rajasthan. (Lodged In Central Jail Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Kishan Lal Bishnoi For Respondent(s) : Mr. A.R. Chaudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/12/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.RC JDH

2018 A 0005 CBI, Jodhpur (N.C.V. No. 490/2020), District Jodhpur

for the offence(s) punishable under Section(s) 420, 467, 468 and

471 of IPC. He/She/They has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

(2 of 2) [CRLMB-16589/2021]

Magistrate, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s)

Raghunath S/o Pancha Ram shall be released on bail in connection

with FIR No.RC JDH 2018 A 0005 CBI, Jodhpur (N.C.V. No.

490/2020), District Jodhpur provided he/she/they execute(s) a

personal bond in a sum of Rs.50,000/- with two sound and solvent

sureties of Rs.25,000/- each to the satisfaction of learned trial

court for his/her/their appearance before that court on each and

every date of hearing and whenever called upon to do so till the

completion of the trial.

(VIJAY BISHNOI),J

80-Arun/-

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