Bhaninath @ Bhawani Nath @ Bhanida vs State
2021 Latest Caselaw 2964 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1570/2021

Bhaninath @ Bhawani Nath @ Bhanida S/o Sh. Ramunath, Aged About 28 Years, R/o Momsar Bas, Sridungargarh, Dist. Bikaner (Raj.). (At Present Lodged In Central Jail, Bikaner).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Varun Arora For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.339/2020 of Police Station Dungargarh, District

Bikaner for the offence(s) punishable under Section(s)

3/25 of the Arms Act. He/She/They has/have preferred

this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

the offences alleged to have been committed by the

petitioner 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

that the alleged offence(s) levelled against the

(2 of 2) [CRLMB-1570/2021]

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) Bhaninath @ Bhawani Nath @ Bhanida S/o

Sh. Ramunath shall be released on bail in connection with

FIR No.339/2020 of Police Station Dungargarh, District

Bikaner 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

65-mohit/-

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