Shamsad @ Shamjad vs State
2021 Latest Caselaw 18998 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16662/2021

Shamsad @ Shamjad S/o Shri Mumtaj, Aged About 27 Years, R/o Lakhuwali Head, P.s. Hanumangarh Town, Distt. Hanumangarh (Raj.) (At Present Lodged In Central Jail Bikaner)

----Petitioner Versus State, Through Pp

----Respondent

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

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/12/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.180/2021

of Police Station Taranagar, District Churu for the offence(s)

punishable under Section(s) 379 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 the

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).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

Magistrate, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-16662/2021]

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)

Shamsad @ Shamjad S/o Shri Mumtaj shall be released on bail in

connection with FIR No.180/2021 of Police Station Taranagar,

District Churu 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

101-mohit/-

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