Tanu @ Chanchal vs State Of Rajasthan
2021 Latest Caselaw 5312 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1197/2021

Tanu @ Chanchal S/o Sh. Deendayal Agrawal, Aged About 32 Years, Occ- Driver, R/o H.no. 13, Lady Hospital Quarter, P.s. Tallaya, Bhopal Current Residence- H.no. 04, Phase 05, Ayodhyanagar, Nr. Abhishek Kirana Store, Bhopal (M.P.). (Presently Lodged At Sub Jail, Chittorgarh).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Bharat Shrimali For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.155/2020 of

Police Station Shambhupura, District Chittorgarh for the offences

punishable under Sections 395 IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Tanu @

(2 of 2) [CRLMB-1197/2021]

Chanchal S/o Sh. Deendayal Agrawal shall be released on bail in

connection with FIR No.155/2020 of Police Station Shambhupura,

District Chittorgarh provided he executes a personal bond in a

sum of Rs.2,00,000/- with two sound and solvent local

sureties of Rs.1,00,000/- each to the satisfaction of learned

trial court for his 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

17-akash/-

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