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Mohanlal vs State
2021 Latest Caselaw 3260 Raj

Citation : 2021 Latest Caselaw 3260 Raj
Judgement Date : 5 February, 2021

Rajasthan High Court - Jodhpur
Mohanlal vs State on 5 February, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT Barmer S.B. Criminal Miscellaneous Bail Application No. 1792/2021

Mohanlal S/o Sh. Moolaram, Aged About 23 Years, R/o Surate Ki Beri, Dudhu, Tehsil Dhorimana, District Barmer. (Lodged In Sub Jail, Barmer).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Rekha Ram Chaudhary For Respondent(s) : Mr. Sharwan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/02/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.22/2021 of Police Station Dhorimana, District Barmer

for the offence(s) punishable under Section(s) 457, 380

and 427 of IPC. He/She/They has/have preferred

this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

the offences alleged to have been committed by the

petitioner 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

that the alleged offence(s) levelled against the

(2 of 2) [CRLMB-1792/2021]

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) Mohanlal S/o Sh. Moolaram shall be released

on bail in connection with FIR No.22/2021 of Police

Station Dhorimana, 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

71-mohit/-

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