Ashok vs State Of Rajasthan
2021 Latest Caselaw 18937 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15610/2021

Ashok S/o Kesaram, Aged About 20 Years, R/o Nehda, Police Station Rohat District Pali, Rajasthan. (Presently Lodged At Dungarpur Jail)

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

----Respondent

For Petitioner(s) : Mr. Pritam Joshi 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.385/2021

of Police Station Kotwali Dungarpur, District Dungarpur for the

offence(s) punishable under Section(s) 419, 420, 467, 468, 471,

120-B of IPC and 3/6 of the Rajasthan Public Examination

(prevention of Unfairmeans) Act, 1992. 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

(2 of 2) [CRLMB-15610/2021]

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)

Ashok S/o Kesaram shall be released on bail in connection with

FIR No.385/2021 of Police Station Kotwali Dungarpur, District

Dungarpur 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

39-Arun/-

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