Rohit @ Chintu @ Chintiya vs State Of Rajasthan
2021 Latest Caselaw 18921 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16536/2021

Rohit @ Chintu @ Chintiya S/o Om Prakash Teji, Aged About 32 Years, House No.23, Ambedkar Nagar Coloney, Police Station Pratapnagar, District Johdpur. (Central Jail- Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. O.P. Joshi

For Respondent(s) : Mr. Mohd. Javed Gauri, PP

Mr. Avinash Bhati for Mr. Gokulesh Bohra for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/12/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.413/2021 of

Police Station Pratapnagar, District Jodhpur Metro for the offences

punishable under Sections 147, 148, 341, 323, 325, 336, 308,

354 and 427/149 of IPC. He has preferred this bail application

under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

charge-sheet has been filed; petitioner is in judicial custody and

trial of case will take time.

Learned Public Prosecutor and learned counsel for the

complainant have vehemently opposed the bail application.

(2 of 2) [CRLMB-16536/2021]

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

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

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Rohit @ Chintu

@ Chintiya S/o Om Prakash Teji shall be released on bail in

connection with FIR No.413/2021 of Police Station Pratapnagar,

District Jodhpur Metro provided he executes 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

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

C-Arun/-

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