Rajkumar @ Tejpal vs State
2021 Latest Caselaw 19455 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 17033/2021

1. Rajkumar @ Tejpal S/o Rambir, Aged About 20 Years, R/o Shiv Colony Bhattu Kallan, Near Krishan Temple, Chopta, Distt. Sirsa, Haryana. (At Present Lodged In Distt. Jail Hanumangarh)

2. Rakesh @ Manish @ Munesh @ Bhura S/o Padam Singh, Aged About 31 Years, R/o Chak Ghagari, Near Krishan Temple Distt. Sirsa, Haryana. (At Present Lodged In Distt. Jail Hanumangarh)

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Moti Singh 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.155/2020

of Police Station Gogamedi, District Hanumangarh for the

offence(s) punishable under Section(s) 457 & 380 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

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

                                                                        (2 of 2)                     [CRLMB-17033/2021]


                                         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

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) 1.

Rajkumar @ Tejpal S/o Rambir and 2. Rakesh @ Manish @

Munesh @ Bhura S/o Padam Singh shall be released on bail in

connection with FIR No.155/2020 of Police Station Gogamedi,

District Hanumangarh 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

136-mohit/-

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