Raju @ Rajiya @ Wanted vs State Of Rajasthan
2021 Latest Caselaw 19457 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 17005/2021

Raju @ Rajiya @ Wanted S/o Sh. Shankarlal, Aged About 30 Years, R/o Dhelana, P.s. Rishabhdeo, Distt. Udaipur. (Presently Lodged In Distt. Jail, Dungarpur)

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

----Respondent

For Petitioner(s) : Mr. Bharat Shrimali For Respondent(s) : Mr. Laxman Solanki, 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.153/2014 of Police Station Kherwara, Distt. Udaipur

for the offence(s) punishable under Section(s) 7/25, 8/25

and 5/29 of the Arms Act. He/she/they has/have

preferred this/these bail application(s) under Section 439

Cr.P.C.

Learned counsel for the petitioner has submitted that

due to unavoidable circumstances, the petitioner could

not attend hearings before the trial court. It is submitted

(2 of 2) [CRLMB-17005/2021]

that henceforth the petitioner will attend the hearings

before the trial court regularly.

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 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) - Raju @ Rajiya @ Wanted S/o

Sh. Shankarlal shall be released on bail in connection

with FIR No.153/2014 of Police Station Kherwara, Distt.

Udaipur provided he/she/they execute(s) a personal bond

in the 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

128-msrathore/-

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