Indraj vs State Of Rajasthan
2021 Latest Caselaw 2970 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1565/2021

Indraj S/o Dharampal, Aged About 44 Years, R/o Satu Colony Bikaner Road, Sardar Sahar, P.s. Sardar Sahar Dist. Churu. (At Present Lodged In Sub Jail, Ratangarh, Dist. Churu).

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

----Respondent

For Petitioner(s) : Mr. Vikas Vishnoi For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.241/2020 of

Police Station Sujangarh District Churu for the offences punishable

under Sections 399, 402 IPC and 4/25 Arms Act. He has preferred

this bail application under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Indraj S/o

(2 of 2) [CRLMB-1565/2021]

Dharampal shall be released on bail in connection with FIR

No.241/2020 of Police Station Sujangarh District Churu provided

he executes 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 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

Surabhii/60-

Powered by TCPDF (www.tcpdf.org)