Manish vs State
2021 Latest Caselaw 2954 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1597/2021

Manish S/o Poonam Chand, Aged About 19 Years, Village R/o Village Polas, Tehsil Degana, Police Station Degana, District Nagaur. (At Present Lodged In Central Jail Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Divakar Sharma

For Respondent(s) : Mr. A.R. Choudhary, P.P.

:

For Complainant(s) Mr. Sumer Singh Gaur

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.387/2020

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

punishable under Section(s) 509, 506 IPC and Section 67-A

Information Technology Act. 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

(2 of 2) [CRLMB-1597/2021]

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)

Manish S/o Poonam Chand shall be released on bail in connection

with FIR No.387/2020 of Police Station Basni, 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

89-akash/-

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