Naresh vs State
2021 Latest Caselaw 3107 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1635/2021

Naresh S/o Raju Ram, Aged About 21 Years, R/o Chokhdo Ki Dhani Patiyal Police Thana Pachpadra, District Barmer. (At Present In District Jail Barmer).

----Petitioner Versus State of Rajasthan through P.p.

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha 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.262/2020

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

punishable under Section(s) 457 and 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(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-1635/2021]

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)-

Naresh S/o Raju Ram shall be released on bail in connection with

FIR No.262/2020 of Police Station Ghida, 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

47-Arun/-

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