Babu Lal vs State Of Rajasthan
2021 Latest Caselaw 2972 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1559/2021

Babu Lal S/o Likhma Ram, Aged About 25 Years, B/c Jat, R/o Chadi, P.s. Ramsar, Dist. Barmer. (Presently Lodged At District Jail, Barmer).

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

----Respondent

For Petitioner(s) : Mr. Siddharth Karwasra 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.211/2020 of Police Station Chotan, District Barmer for

the offence(s) punishable under Section(s) 323, 327,

458, 394 and 427/34 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-1559/2021]

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) Babu Lal S/o Likhma Ram shall be released

on bail in connection with FIR No.211/2020 of Police

Station Chotan, District Barmer 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

56-mohit/-

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