Citation : 2021 Latest Caselaw 3234 Raj
Judgement Date : 5 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1856/2021
Bhom Singh S/o Bhanwar Singh, by caste Rajput, Aged About 35 Years, R/o Masjid Ki Dhani, Bhojakor, Tehsil Dechu, Distt. Jodhpur. (Presently Lodged In Sub Jail Phalodi).
----Petitioner Versus State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Abhishek Bohra For Respondent(s) : Mr. Shrawan Bishnoi, P.P.
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
05/02/2021
Heard.
The petitioner(s) has/have been arrested in FIR No.09/2021
of Police Station Lohawat, District Jodhpur for the offence(s)
punishable under Section(s) 379 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
Magistrate, without expressing any opinion on the merits of the
(2 of 2) [CRLMB-1856/2021]
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)
Bhom Singh S/o Bhanwar Singh shall be released on bail in
connection with FIR No.09/2021 of Police Station Lohawat, 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
113-akash/-
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