Prahlad vs State
2021 Latest Caselaw 2969 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1566/2021

Prahlad S/o Shobharam @ Shobhalal, Aged About 27 Years, Malyakhedi, Tehsil Malhargarh, District Mandsour (M.p.). (Presently Lodged At Sub Jail Nimbahera).

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

----Respondent

For Petitioner(s) : Mr. Zafar Khan 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.470/2019 of Police Station Kotwali Nimbahera, District

Chittorgarh for the offence(s) punishable under

Section(s) 457 & 380 of IPC. 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

(2 of 2) [CRLMB-1566/2021]

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) Prahlad S/o Shobharam @ Shobhalal shall

be released on bail in connection with FIR No.470/2019

of Police Station Kotwali Nimbahera, 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

61-mohit/-

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