Mohit @ Lucky vs State
2021 Latest Caselaw 19471 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16703/2021

Mohit @ Lucky S/o Bherulal, Aged About 21 Years, 395 Laxmi Vihar, Chaprasi Colony, Babadham Road, Near Kirana Store, P.s. Pratapnagar, Dist. Bhilwara (Raj.). (Lodged In Central Jail, Udaipur).

                                                                   ----Petitioner
                                    Versus
State, Through Pp
                                                                 ----Respondent


For Petitioner(s)          :    Mr. JVS Deora
For Respondent(s)          :    Mr. Mool Singh Bhati, 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.407/2018

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

punishable under Section(s) 392/34, 356, 379 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).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration that the alleged

(2 of 2) [CRLMB-16703/2021]

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) Mohit

@ Lucky S/o Bherulal shall be released on bail in connection with

FIR No.407/2018 of Police Station Hiranmagri, 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

85-mohit/-

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