Krishangir vs State Of Rajasthan
2021 Latest Caselaw 4935 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2611/2021

1. Krishangir S/o Ramgir, Aged About 27 Years, R/o Hamirdesar Tehsil Rawatsar, District Hanumangarh. (At Present Lodged In Sub Jail, Nohar).

2. Mustak Khan S/o Nivod Khan, Aged About 21 Years, R/o 25 RWD Gandhinagar, Tehsil Rawatar, District Hanumangarh. (At Present Lodged In Sub Jail, Nohar).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 2612/2021 Ramgir S/o Umgir Goswami, Aged About 65 Years, R/o Hamirdesar, Police Station Pallu District Hanumangarh. (At Present Lodged In Sub Jail, Nohar).

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

                                                                     ----Respondent


For Petitioner(s)           :    Mr. S.K. Punia
For Respondent(s)           :    Ms. Anita Gehlot, PP



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

22/02/2021

      Heard.

The petitioner(s) has/have been arrested in FIR No.164/2020

of Police Station Pallu, District Hanumangarh for the offence(s)

punishable under Section(s) 447, 323, 341, 325, 326, 427 and 34

(2 of 2) [CRLMB-2611/2021]

of 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

charge-sheet has been filed and the 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

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)

Krishangir S/o Ramgir, Mustak Khan S/o Nivod Khan and Ramgir

S/o Umgir Goswami shall be released on bail in connection with

FIR No.164/2020 of Police Station Pallu, District Hanumangarh

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

59-60-Arun/-

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