Chandu @ Chandra Prakash vs State Of Rajasthan
2021 Latest Caselaw 3099 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1630/2021

Chandu @ Chandra Prakash S/o Prahlad Ram, Aged About 34 Years, R/o Mokhab, P.s. Shiv, Dist. Barmer. (At Present Lodged In District Jail, Barmer).

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

----Respondent

For Petitioner(s) : Mr. Vikash Vishnoi For Respondent(s) : Mr. Sharawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/02/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.92/2017

of Police Station Barmer Rural, District Barmer for the offence(s)

punishable under Section(s) 19/54, 14/57, 54-D Rajasthan Excise

Act and 467, 468, 471 and 120-B of 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-1630/2021]

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)

Chandu @ Chandra Prakash S/o Prahlad Ram shall be released on

bail in connection with FIR No.92/2017 of Police Station Barmer

Rural, 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

44-Arun/-

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