Ranjeet vs State
2021 Latest Caselaw 4943 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2571/2021

Ranjeet S/o Shri Om Prakash, Aged About 20 Years, Mukam, Police Station Nokha, District Bikaner. (Presently Lodged In District Churu).

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

----Respondent

For Petitioner(s) : Mr. Surendra Bana For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/02/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.205/2020

of Police Station Sandwa, District Churu for the offence(s)

punishable under Section(s) 336, 504, 506 and 34 of 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

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-2571/2021]

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)

Ranjeet S/o Shri Om Prakash shall be released on bail in

connection with FIR No.205/2020 of Police Station Sandwa,

District Churu 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

38-Arun/-

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