Kuldeep @ Laddu vs State Of Rajasthan
2021 Latest Caselaw 2957 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1593/2021

Kuldeep @ Laddu S/o Sh. Malkeet Singh, Aged About 20 Years, R/o Dhani Khet Khur, Ramsara Narayan Police Station Hanumangarh Town, Tehsil And District Hanumangarh (Raj.). (Presently Lodged In District Jail, Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Deepak Bansal For Respondent(s) : Mr. AR chaudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.797/2020

of Police Station Hanumangarh Town District Hanumangarh for the

offence(s) punishable under Section(s) 457 and 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).

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-1593/2021]

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)

Kuldeep @ Laddu S/o Sh. Malkeet Singh shall be released on bail

in connection with FIR No.797/2020 of Police Station

Hanumangarh Town District Hanumangarh 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

86-pratibha/-

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