Sahil @ Doctor vs State
2021 Latest Caselaw 5317 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 943/2021

Sahil @ Doctor S/o Karamveer, Aged About 20 Years, Nidana, Police Station Mahas, District Rohtak (Haryana). (At Present Lodged In Sub Jail, Rajgarh).

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

----Respondent

For Petitioner(s) : Mr. Sanjay Kumar Poonia For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.111/2020 of Police Station Sidhmukh, District Churu

for the offence(s) punishable under Section(s) 395, 397,

482, 120-B IPC and Section 5/27 of the Arms Act.

He/she/they has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

the petitioner has falsely been implicated in this case. It

is argued that the complainant, from whom, the car,

money and other belongings were looted has identifed

Mohit, Sudhir, Shekhar, Ankit and Vikas @ Kashi,

however, has not identified the present petitioner. It is

further argued that co-accused Rajesh, who has also not

(2 of 2) [CRLMB-943/2021]

been identified by the complainant, has already been

enlarged on bail. It is submitted that charge-sheet has

been filed and trial of the case is likely to take time.

Learned Public Prosecutor has opposed the bail

application(s).

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 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) - Sahil @ Doctor S/o Karamveer shall be

released on bail in connection with FIR No.111/2020 of Police Station Sidhmukh, District Churu provided

he/she/they execute(s) a personal bond in the 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

16-msrathore/-

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