Sachin @ Tikla vs State
2021 Latest Caselaw 4787 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 447/2021

Sachin @ Tikla S/o Virdharam, Aged About 30 Years, By Caste Vishnoi, R/o Kundki, Tehsil Chitalwana, District Jalore. (At Present Lodged In Sub Jail Balotra).

----Petitioner Versus State of Rajasthan through P.p.

----Respondent

For Petitioner(s) : Mr. S.S. Kheechar 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.177/2020

of Police Station Guda Malani, District Barmer for the offence(s)

punishable under Section(s) 143, 341, 323, 365, 392 IPC and

3/25 Arms Act. 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 the

charge-sheet has been filed and 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-447/2021]

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)

Sachin @ Tikla S/o Virdharam shall be released on bail in

connection with FIR No.177/2020 of Police Station Guda Malani,

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

16-Arun/-

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