Himanshu Garg @ Bittu vs State
2021 Latest Caselaw 5144 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2677/2021

Himanshu Garg @ Bittu S/o Sh. Ganesh Lal, Aged About 27 Years, R/o Nearby Telephone Colony, Maanpur, Abu Road City Police Station, Abu Road, District Sirohi. (Lodged In Central Jail, Jodhpur).

----Petitioner Versus State of Rajasthan through Pp

----Respondent

For Petitioner(s) : Mr. G.S. Chouhan For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/02/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.58/2021

of Police Station Shastri Nagar, District Jodhpur for the offence(s)

punishable under Section(s) 393 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

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-2677/2021]

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)

Himanshu Garg @ Bittu S/o Sh. Ganesh Lal shall be released on

bail in connection with FIR No.58/2021 of Police Station Shastri

Nagar, District Jodhpur 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

47-Arun/-

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