Rajendra Singh vs State
2021 Latest Caselaw 2955 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1595/2021

Rajendrapal Singh S/o Virendrapal Singh, Aged About 45 Years, By Caste Rajput, R/o Behind Police Station RPS Colony, Rawatbhata, Dist. Chittorgarh (Raj.). (Presently Lodged In Dist. Jail Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. Vikram Singh For Respondent(s) : Mr. A.R. 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.257/2019

of Police Station Rawatbhata, District Chittorgarh for the

offence(s) punishable under Section(s) 420 and 406 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) 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).

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-1595/2021]

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)

Rajendrapal Singh S/o Virendrapal Singh shall be released on bail

in connection with FIR No.257/2019 of Police Station Rawatbhata,

District Chittorgarh 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

88-akash/-

Powered by TCPDF (www.tcpdf.org)