Nandram vs State Of Rajasthan
2021 Latest Caselaw 18924 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16289/2021

1. Nandram S/o Ramlal, Aged About 42 Years, R/o Chidkheda, At Present Kund Chok Gangapur, P.s. Gangapur, Bhilwara (Raj.) (Lodged In District Jail, Rajsamand)

2. Rajulal S/o Ramlal, Aged About 40 Years, R/o Chidkheda, At Present Kund Chok Gangapur, P.s. Gangapur, Bhilwara (Raj.) (Lodged In District Jail, Rajsamand)

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

----Respondent

For Petitioner(s) : Mr. JVS Deora For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/12/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.172/2021

of Police Station Kelwa, District Rajsamand for the offence(s)

punishable under Section(s) 379, 411 and 120-B 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

charge-sheet has been filed and the 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).

(2 of 2) [CRLMB-16289/2021]

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

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) shall

Nandram S/o Ramlal and Rajulal S/o Ramlal be released on bail in

connection with FIR No.172/2021 of Police Station Kelwa, District

Rajsamand 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

56-Arun/-

Powered by TCPDF (www.tcpdf.org)