Ritik vs State
2021 Latest Caselaw 19005 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16339/2021

1. Ritik S/o Kawa Ram, Aged About 19 Years, Naya Gaon, P.s. Kherwara, Dist. Udaipur. (Presently Lodged In Central Jail, Udaipur).

2. Kamlesh S/o Kawa Ram, Aged About 20 Years, Saklal, P.s.

Pahada, Dist. Udaipur. (Presently Lodged In Central Jail, Udaipur).

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Abhishek Mehta 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.83/2021

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

punishable under Section(s) 392/94 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).

(2 of 2) [CRLMB-16339/2021]

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

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) Ritik

S/o Kawa Ram & Kamlesh S/o Kawa Ram shall be released on bail

in connection with FIR No.83/2021 of Police Station Pahada,

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

87-mohit/-

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