Dinesh Nihlani vs State Of Rajasthan
2021 Latest Caselaw 4743 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2584/2021

Dinesh Nihlani S/o Harish Nihlani, Aged About 32 Years, R/o 315, Lamroad, Devlali Camp, Nasik, Police Station Nasik, Maharastra. (Presently Lodged In Central Jail, Jaisalmer).

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

----Respondent

For Petitioner(s) : Mr. Hemant Ballani 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.21/2021

of Police Station Kotwali District Jaisalmer for the offence(s)

punishable under Section(s) 419, 420, 406 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-2584/2021]

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)

Dinesh Nihlani S/o Harish Nihlani shall be released on bail in

connection with FIR No.21/2021 of Police Station Kotwali Jaisalmer

District Jaisalmer provided he/she/they execute(s) a

personal bond in a sum of Rs.1,00,000/- with two sound

and solvent local sureties of Rs.50,000/- 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

90-pratibha/-

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