Chaina Ram vs State
2021 Latest Caselaw 2807 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1488/2021

Chaina Ram S/o Poona Ram, Aged About 42 Years, Navdurga Nagar, Jhalamand, District Jodhpur. (At Present Lodged At Central Jail Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Shekhar Mewara For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. OP Kumawat (For complainant)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.29/2019

of Police Station Udaimandir, District Jodhpur for the offence(s)

punishable under Section(s) 420, 465, 466, 467 and 120-B 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 as well as learned counsel for the

complainant have vehemently 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-1488/2021]

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)

Chaina Ram S/o Poona Ram shall be released on bail in connection

with FIR No.29/2019 of Police Station Udaimandir, 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

76-pratibha/-

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