Meet Mukesh Tiwari vs State Of Rajasthan
2021 Latest Caselaw 2973 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1552/2021

Meet Mukesh Tiwari S/o Brij Kumar Tiwari, Aged About 30 Years, B/c Tiwari, R/o Jaiprakash Nagar, Thana Padrona, Dist. Khushi Nagar, Uttarpradesh, Presently Wz 220 A, Gali No. 14A/6, Saad Nagar, Palam Colony, Thana Saadnagar West Delhi. (Presently Lodged At Central Jail, Jodhpur).

----Petitioner Versus State Of Rajasthan, Through Pp, Narcotics Control Bureo

----Respondent

For Petitioner(s) : Mr. Shekhar Mewara 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.08/2021 of Police Station Pratapnagar, District

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

424, 425, 427, 403, 420 and 406 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).

(2 of 2) [CRLMB-1552/2021]

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

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) Meet Mukesh Tiwari S/o Brij Kumar Tiwari

shall be released on bail in connection with FIR

No.08/2021 of Police Station Pratapnagar, District

Jodhpur 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

51-mohit/-

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