Citation : 2021 Latest Caselaw 2632 Raj
Judgement Date : 1 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1468/2021
Jitendra Singh S/o Sh. Khem Singh, Aged About 25 Years, R/o Pabu Nagar, Khudiyala, P.s. Balesar, District Jodhpur. (Presently Lodged In Central Jail Jodhpur).
----Petitioner Versus State, Through P.p.
----Respondent
For Petitioner(s) : Mr. K.S. Rathore For Respondent(s) : Mr. Mohd. Javed Gouri, P.P.
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
01/02/2021 Heard.
The petitioner(s) has/have been arrested in FIR No.184/2020
of Police Station Balesar, District Jodhpur for the offence(s)
punishable under Section(s) 411 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
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 the fact that the alleged
offence(s) levelled against the petitioner(s) is/are triable by
Magistrate, without expressing any opinion on the merits of the
(2 of 2) [CRLMB-1468/2021]
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)
Jitendra Singh S/o Sh. Khem Singh shall be released on bail in
connection with FIR No.184/2020 of Police Station Balesar, District
Jodhpur 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
87-akash/-
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