Kiran vs State Of Rajasthan
2021 Latest Caselaw 3088 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1682/2021

1. Kiran D/o Sh. Ganesha Ram, Aged About 27 Years, R/o Goth Manglod, Police Station Rol, Dist. Nagaur, At Present Resident Of Deh Road, Police Station Sadar, Dist. Nagaur (Raj.). (At Present Lodged In Central Jail, Bikaner).

2. Sharda D/o Sh. Ganesha Ram, Aged About 29 Years, R/o Goth Manglod, Police Station Rol, Dist. Nagaur, At Present Resident Of Deh Road, Police Station Sadar, Dist. Nagaur (Raj.). (At Present Lodged In Central Jail, Bikaner).

                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)          :    Mr. Trilok Joshi
For Respondent(s)          :    Mr. Shrawan Bishnoi, PP



               HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

04/02/2021
      Heard.

The petitioner(s) has/have been arrested in FIR No.232/2020

of Police Station Jai Narayan Vyas Colony District Bikaner for the

offence(s) punishable under Section(s) 386, 389 and 34 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).

(2 of 2) [CRLMB-1682/2021]

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

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) Kiran

D/o Sh. Ganesha Ram and Sharda D/o Sh. Ganesha Ram shall be

released on bail in connection with FIR No.232/2020 of Police

Station Jai Narayan Vyas Colony 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

85-pratibha/-

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