Praveen Kumar vs State
2021 Latest Caselaw 3451 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1794/2021

Praveen Kumar S/o Sh. Krishan Lal, Aged About 30 Years, R/o Village Ganguwala, P.s. Mukalwa, District Sriganganagar (Presently Lodged Sub Jail, Raisinghnagar).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. S.R. Godara For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/02/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.171/2019 of Police Station Sameja Kothi, District

Sriganganagar for the offence(s) punishable under

Section(s) 409, 420, 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 has submitted that

charge-sheet has been filed and the offences alleged to

have been committed by the petitioner is triable by

Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-1794/2021]

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

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) Praveen Kumar S/o Sh. Krishan Lal shall be

released on bail in connection with FIR No.171/2019 of

Police Station Sameja Kothi, District Sriganganagar

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

70-mohit/-

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