Rajasthan High Court - Jodhpur
Rajat Tiwari vs State Of Rajasthan on 2 February, 2021
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 1436/2021
Rajat Tiwari S/o Mahendra Tiwari, Aged About 25 Years, RPC
Tibba Colony, Opposite CRPF Gate No. 03, Suratgarh, District
Sriganganagar. (At Present Lodged In Central Jail,
Sriganganagar).
----Petitioner
Versus
State Of Rajasthan
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 1437/2021
1. Indrapal S/o Ram Kumar, Aged About 29 Years, R/o
Sadbhavna Nagar, Shivalika Enclave-II, Sri Ganganagar. (At
Present Lodged In Central Jail Sri Ganganagar).
2. Shubhram S/o Shree Ram Kumar, Aged About 31 Years, R/o
Sadbhavna Nagar, Shivalika Enclave-II, Sri Ganganagar. (At
Present Lodged In Central Jail Sri Ganganagar).
----Petitioners
Versus
State of Rajasthan through P.P.
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 1438/2021
Daya Shankar S/o Shri Hanuman Ram, Aged About 28 Years, R/o
Abad 342, Neelkanth Enclave, Sri Ganganagar. (At Present
Lodged In Central Jail Sri Ganganagar).
----Petitioner
Versus
State of Rajasthan through P.P.
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 1439/2021
Pawan Kumar S/o Shri Subhash, Aged About 20 Years, R/o
Village Govindsar, Tehsil Suratgarh, District Sri Ganganagar. (At
Present Lodged At District Jail Sriganganagar).
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 1440/2021
1. Deepa Ram S/o MangtuRam, Aged About 32 Years, Chack 1
GDM, Tehsil Suratgarh, District Sriganganagar. (Presently
Lodged At District Jail Sriganganagar).
(2 of 4) [CRLMB-1436/2021]
2. Sandeep Kumar Beniwal S/o Jagdish Kumar, Aged About 30
Years, R/o 1 GDM, Tehsil Suratgarh, District Sriganganagar.
(Presently Lodged At District Jail Sriganganagar).
----Petitioners
Versus
State Of Rajasthan, Through P.p.
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 1441/2021
Deepak S/o Shri Shankar Lal, Aged About 22 Years, R/o Laduwali
(Hunatpura), Tehsil Padampur, District Sri Ganganagar. (At
Present Lodged In Central Jail, Sri Ganganagar).
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 1442/2021
Lucky Chugh @ Vicky S/o Shri Satpal Chugh, Aged About 24
Years, R/o Ward No. 12, Adarsh Colony, Near Hanuman Mandir,
Suratgarh Shahar, District Sriganganagar. (At Present Lodged In
Central Jail, Sriganganagar).
----Petitioner
Versus
State of Rajasthan through P.P.
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 1443/2021
Jagdish Kumar S/o Hemraj, Aged About 32 Years, R/o M/s J.K.
Telecom Main Market, Sri Vijaynagar, District Sri Ganganagar. (At
Present Lodged In Central Jail, Sri Ganganagar).
----Petitioner
Versus
State of Rajasthan through P.P.
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 1717/2021
Bheem Sen S/o Jassaram, Aged About 22 Years, R/o Govindsar
Suratgarh, Presently R/o House No. 343, Neelkanth Enclave,
Mahiyanwali, Tehsil And District Sriganganagar. (Presently
Lodged At Dist. Jail Sriganganagar).
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
(3 of 4) [CRLMB-1436/2021]
For Petitioner(s) : Mr. Manish Sishodia
Mr. D.S. Thind
Mr. Kuldeep Sharma
Mr. Suryadeep Bishnoi
Ms. Priya Bishnoi
Mr. S.R. Godara
Mr. Pawan Bishnoi
Mr. Umesh Kant Vyas
For Respondent(s) : Mr. Mahipal Bishnoi, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
02/02/2021
Heard.
The petitioner(s) has/have been arrested in FIR No.325/2020
of Police Station Kotwali, District Sriganganagar for the offence(s)
punishable under Section(s) 419, 420, 467, 468, 384 and 120-B
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) have submitted that co-
accused persons have already been enlarged on bail by this Court
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 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.
(4 of 4) [CRLMB-1436/2021]
Accordingly, this/these bail application(s) filed under Section
439 Cr.P.C. is/are allowed and it is directed that petitioner(s) Rajat
Tiwari S/o Mahendra Tiwari, Indrapal S/o Ram Kumar, Shubhram
S/o Shree Ram Kumar, Daya Shankar S/o Shri Hanuman Ram,
Pawan Kumar S/o Shri Subhash, Deepa Ram S/o MangtuRam,
Sandeep Kumar Beniwal S/o Jagdish Kumar, Deepak S/o Shri
Shankar Lal, Lucky Chugh @ Vicky S/o Shri Satpal Chugh, Jagdish
Kumar S/o Hemraj and Bheem Sen S/o Jassaram shall be released
on bail in connection with FIR No.325/2020 of Police Station
Kotwali, District Sriganganagar 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
37 to 45-Arun/-
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