Om vs State Of Rajasthan
2021 Latest Caselaw 19214 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16836/2021

1. Om S/o Ashok, Aged About 24 Years, R/o Kadiya, P.s.

Boda Dist. Rajgarh, Madhya Pradesh.

(Presently Lodged At Central Jail, Jodhpur).

2. Babu Sisodiya S/o Vikram Sisodiya, Aged About 25 Years, R/o Kadiya, P.s. Boda Dist. Rajgarh, Madhya Pradesh.

(Presently Lodged At Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Shree Kant Verma. For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

16/12/2021

Heard learned counsel for the petitioners and perused the

case file as well as material available on record.

The present bail application has been filed under Section 439

Cr.P.C. The petitioners have been arrested in connection with F.I.R.

No.88/2021, P.S. Osiyan, Jodhpur Rural, District Jodhpur, for the

offence punishable under Section 379 of the IPC.

Learned counsel for the petitioners submits that the offence

alleged to have been committed by the petitioners is triable by

magistrate. The accused-petitioners are in judicial custody and the

trial of the case will take sufficient long time to be concluded.

Therefore, the benefit of bail should be granted to the accused-

petitioners.

(2 of 2) [CRLMB-16836/2021]

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioners (1) Om S/o Ashok and

(2) Babu Sisodiya S/o Vikram Sisodiya shall be released on bail in

connection with F.I.R. No.88/2021, P.S. Osiyan, Jodhpur Rural,

District Jodhpur provided each of them executes a personal bond

in a sum of Rs.1,00,000/- with two sound and solvent sureties of

Rs.50,000/- each to the satisfaction of learned trial court for 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.

(MANOJ KUMAR GARG),J

91-Prashant/-

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