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Rajulal vs State Of Rajasthan
2021 Latest Caselaw 2676 Raj

Citation : 2021 Latest Caselaw 2676 Raj
Judgement Date : 1 February, 2021

Rajasthan High Court - Jodhpur
Rajulal vs State Of Rajasthan on 1 February, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1193/2021

Rajulal S/o Mangilal, Aged About 21 Years, Kalyanpura, P.s. Mangrop, District Bhilwara. (At Present Lodged In Central Jail Bhilwara).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 1451/2021 Vishnu Kumar S/o Ramprasad, Aged About 23 Years, Amli Puravtan, P.s. Hamirgarh, District Bhilwara. (At Present Lodged In Central Jail Bhilwara).

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

----Respondent

For Petitioner(s) : Mr. Ajay Vyas For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.63/2020 of Police Station Mangrop for the offence(s)

punishable under Section(s) 392, 324 IPC. He/she/they

has/have preferred this/these bail application(s) under

Section 439 Cr.P.C.

(2 of 2) [CRLMB-1193/2021]

Learned Public Prosecutor has opposed the bail

application(s).

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) - Rajulal S/o Mangilal and Vishnu Kumar S/o

Ramprasad shall be released on bail in connection with

FIR No.63/2020 of Police Station Mangrop 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

Ms rathore

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