Imran vs State Of Rajasthan
2021 Latest Caselaw 2636 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1422/2021

Imran S/o Sh. Mohammad Yunush, Aged About 25 Years, R/o New Khunja Hanumangarh Junction, District Hanumangarh (Rajasthan). (At Present Lodged In District Jail Hanumangarh).

----Petitioner Versus State Of Rajasthan, Through P.p.

                                                                   ----Respondent


For Petitioner(s)            :    Mr. R.S. Gill
For Respondent(s)            :    Mr. Mahipal Bishnoi, P.P.



                HON'BLE MR. JUSTICE VIJAY BISHNOI

                             Judgment / Order

01/02/2021
       Heard.

The petitioner(s) has/have been arrested in FIR No.320/2020

of Police Station Hanumangarh Sadar, District Hanumangarh for

the offence(s) punishable under Section(s) 457/380 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

(2 of 2) [CRLMB-1422/2021]

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)

Imran S/o Sh. Mohammad Yunush shall be released on bail in

connection with FIR No.320/2020 of Police Station Hanumangarh

Sadar, 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

79-akash/-

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