Vikas vs State Of Rajasthan
2021 Latest Caselaw 19449 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 17073/2021

Vikas S/o Dhana Ram, Aged About 21 Years, B/c Vishnoi, R/o Shiyako Ki Dhani P.s. Dangiyawas Dist. Jodhpur. (Presently Lodged In Central Jail, Jaisalmer).

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

----Respondent

For Petitioner(s) : Mr. Sunil Ramniwas For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/12/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.235/2021

of Police Station Kotwali Jaisalmer, District Jaisalmer for the

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

IPC and 3/6 of Rajasthan Public Examination Act. 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

co-accused Manohar has already been enlarged on bail, therefore,

the petitioner is also entitled to be granted bail.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-17073/2021]

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) Vikas

S/o Dhana Ram shall be released on bail in connection with FIR

No.235/2021 of Police Station Kotwali Jaisalmer, District Jaisalmer

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

147-mohit/-

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