Lokeshpuri vs State Of Rajasthan
2021 Latest Caselaw 18933 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15796/2021

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

2. Mohit @ Lucky S/o Bherulal, Aged About 24 Years, Durga Kirana Store, Chaprasi Colony, Babadham Road Police Station Pratapnagar, Dist. 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.186/2017

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.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-15796/2021]

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)

Lokeshpuri S/o Gopalpuri and Mohit @ Lucky S/o Bherulal shall be

released on bail in connection with FIR No.186/2017 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

42-Arun/-

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