Amir Khan @ Montu @Chand vs State Of Rajasthan
2021 Latest Caselaw 5352 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2780/2021

Amir Khan @ Montu @chand S/o Chand Mohammad, Aged About 19 Years, R/o Gali No. 6, Devi Road, Police Station Pratapnagar, Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

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


For Petitioner(s)          :    Mr. Aziz Khan
For Respondent(s)          :    Mr. A.R. Chaudhary, 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.66/2020

of Police Station Pratapnagar, District Jodhpur Metropolitan for the

offence(s) punishable under Section(s) 457 & 380 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 the

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 that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

(2 of 2) [CRLMB-2780/2021]

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) Amir

Khan @ Montu @chand S/o Chand Mohammad shall be released

on bail in connection with FIR No.66/2020 of Police Station

Pratapnagar, District Jodhpur Metropolitan 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

75-mohit/-

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