Sonu vs State Of Rajasthan
2021 Latest Caselaw 2952 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1603/2021

1. Sonu S/o Ram Singh, Aged About 34 Years, R/o Singana Thana Safido District Zind (Hariyana) (At Present Lodged In Central Jail, Udaipur).

2. Mukesh S/o Roop Singh, Aged About 35 Years, R/o Singana Thana Safido District Zind (Hariyana) (At Present Lodged In Central Jail, Udaipur).

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

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. A.Rf. Choudhary, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.06/2021

of Police Station Ambamata, District Udaipur for the offence(s)

punishable under Section(s) 387, 392, 452/34 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-1603/2021]

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) Sonu

S/o Ram Singh and Mukesh S/o Roop Singh shall be released on

bail in connection with FIR No.06/2021 of Police Station

Ambamata, District Udaipur 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

94-akash/-

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