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Dilip @ Deepu vs State Of Rajasthan
2021 Latest Caselaw 4741 Raj

Citation : 2021 Latest Caselaw 4741 Raj
Judgement Date : 19 February, 2021

Rajasthan High Court - Jodhpur
Dilip @ Deepu vs State Of Rajasthan on 19 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2585/2021

Dilip @ Deepu S/o Bandridas, Aged About 30 Years, By Caste Sant, R/o Choudhariyo Ka Bas, Balwada, Police Station Kotwali, Jalore. (At Present Lodged In Sub Jail Balotra).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Dhanraj Vaishnav For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/02/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.23/2021

of Police Station Siwana District Barmer for the offence(s)

punishable under Section(s) 457, 380 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-2585/2021]

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) Dilip

@ Deepu S/o Bandridas shall be released on bail in connection

with FIR No.23/2021 of Police Station Siwana 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

91-pratibha/-

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