Citation : 2021 Latest Caselaw 3075 Raj
Judgement Date : 4 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1689/2021
Vikas Jangda S/o Shri Roshan Lal Jangda, Aged About 36 Years, R/o 820, Section 15, Hisar (Haryana). (At Present Lodged At Central Jail, Barmer From 20.11.20).
----Petitioner Versus State, Through P.p.
----Respondent
For Petitioner(s) : Mr. S.S. Ladrecha For Respondent(s) : Mr. Shrawan Bishnoi, P.P.
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
04/02/2021 Heard.
The petitioner(s) has/have been arrested in FIR No.228/2020
of Police Station Sadar, District Bikaner for the offence(s)
punishable under Section(s) 420, 406, 467, 468, 471, 120-B IPC.
He/She/They has/have preferred this/these bail application(s)
under Section 439 Cr.P.C.
Learned counsel for the petitioner(s) has submitted that
offence(s) alleged to have been committed by the petitioner(s)
is/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 the fact that the alleged
offence(s) levelled against the petitioner(s) is/are triable by
(2 of 2) [CRLMB-1689/2021]
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) Vikas
Jangda S/o Shri Roshan Lal Jangda shall be released on bail in
connection with FIR No.228/2020 of Police Station Sadar, District
Bikaner 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
90-akash/-
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