Kapil Sharma vs State Of Rajasthan
2021 Latest Caselaw 2974 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1558/2021

Kapil Sharma S/o Sh. Sagar Mal, Aged About 26 Years, B/c Bramin, R/o H.no. 5-E-431, Kudi Bhagtasani, Jodhpur. (Presently Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Sunil Bishnoi Joliyali 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.203/2020 of Police Station Basni, District Jodhpur 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

that the alleged offence(s) levelled against the

(2 of 2) [CRLMB-1558/2021]

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) Kapil Sharma S/o Sh. Sagar Mal shall be

released on bail in connection with FIR No.203/2020 of

Police Station Basni, 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

55-mohit/-

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