Kanhaiya Guru vs State
2021 Latest Caselaw 2806 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1489/2021

1. Kanhaiya Guru S/o Sunil, Aged About 25 Years, B/c Harijan, R/o Sansi Colony, House Of Meera Sansi, P.s. Ratanada, Jodhpur (Raj.). (At Present Lodged In Central Jail, Jodhpur).

2. Shanti W/o Arjun Lal, Aged About 55 Years, B/c Sansi, R/o Sansi Basti, Ward No. 36, Naya Gaanv, Ps Transport Nagar, Dist. Pali, Presently House Of Bhanwarlal Sansi, Sansi Colony, P.s. Ratanada, Jodhpur (Raj.). (At Present Lodged In Central Jail, Jodhpur).

                                                                  ----Petitioners
                                    Versus
State, Through Pp
                                                                 ----Respondent


For Petitioner(s)          :    Mr. Narpat Ram
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.14/2021

of Police Station Mandor District Jodhpur for the offence(s)

punishable under Section(s) 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).

(2 of 2) [CRLMB-1489/2021]

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)

Kanhaiya Guru S/o Sunil and Shanti W/o Arjun Lal shall be

released on bail in connection with FIR No.014/2021 of Police

Station Mandor 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

77-pratibha/-

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