Jagdish vs State Of Rajasthan
2021 Latest Caselaw 2655 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1387/2021

1. Jagdish S/o Om Prakash, Aged About 22 Years, R/o Near Chunna Bhata, Pratap Basti, P.s. Nayashahar, Bikaner. (At Present Lodged In Central Jail, Bikaner).

2. Govind S/o Pappu Ram, Aged About 23 Years, R/o Pratap Basti, Chunna Bhatta, P.s. Nayashahar, Bikaner. (At Present Lodged In Central Jail, Bikaner).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 1388/2021 Anish @ Daud S/o Sh. Mohd. Shabir, Aged About 19 Years, B/c Musalman, R/o Ramdev Katla, Near Sabji Mandi, Bhisti Mohalla, Thata Kotwali, Bikaner (Raj.). (At Present Lodged In District Jail, Bikaner).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Varun Arora For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.313/2020

of Police Station Kotgate, District Bikaner for the offence(s)

punishable under Section(s) 457, 380/511 and 34 IPC.

(2 of 2) [CRLMB-1387/2021]

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

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)

Jagdish S/o Om Prakash, Govind S/o Pappu Ram and Anish @

Daud S/o Sh. Mohd. Shabir shall be released on bail in connection

with FIR No.313/2020 of Police Station Kotgate, District Bikaner

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

55-pratibha/-

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