Bharat vs State
2021 Latest Caselaw 5158 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2693/2021

Bharat S/o Omprakash, Aged About 26 Years, R/o H.No. 10/81- 82 DDP Nagar, Madhuban Housing Board, PS Basani, Jodhpur. (Presently Lodged In Central Jail, Jodhpur).

                                                                    ----Petitioner
                                    Versus
State of Rajasthan
                                                                  ----Respondent


For Petitioner(s)          :    Mr. Ram Niwas
For Respondent(s)          :    Ms. Anita Gehlot, PP



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

23/02/2021

     Heard.

The petitioner(s) has/have been arrested in FIR No.180/2020

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

punishable under Section(s) 382, 436, 323/34 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

(2 of 2) [CRLMB-2693/2021]

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)

Bharat S/o Omprakash shall be released on bail in connection with

FIR No.180/2020 of Police Station Basni, 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

57-Arun/-

Powered by TCPDF (www.tcpdf.org)