Lokeshpuri vs State Of Rajasthan
2021 Latest Caselaw 18932 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15838/2021

1. Lokeshpuri S/o Gopalpuri, Aged About 23 Years, R/o Datada Bandh, Police Station Asind, District Bhilwara (Raj.) At Present Near Baba Dham Shyam Nagar, Police Station Pratapnagar, District Bhilwara. (Lodged In Central Jail, Udaipur)

2. Deepak @ Ravi S/o Sohanlal, Aged About 22 Years, R/o R.k. Colony, Front Of Deepak Chakki, Police Station Subhashnagar, District Bhilwara (Raj.) (Lodged In Central Jail, Udaipur)

----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.485/2018

of Police Station Hiranmagri, District Udaipur for the offence(s)

punishable under Section(s) 394 and 34 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.

                                                                        (2 of 2)                     [CRLMB-15838/2021]


                                         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

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)

Lokeshpuri S/o Gopalpuri and Deepak @ Ravi S/o Sohanlal shall

be released on bail in connection with FIR No.485/2018 of Police

Station Hiranmagri, District Udaipur 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

43-Arun/-

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