Sunil Kumar vs State
2021 Latest Caselaw 1052 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 201/2021

Sunil Kumar S/o Shri Dulichand, Aged About 30 Years, Ward No. 6M, Sadul Shahar, District Sriganganagar (Raj.). (Presently Lodged In Central Jail Sriganganagar).

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

----Respondent

For Petitioner(s) : Mr. Himmat Jagga For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/01/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.98/2020 of Police Station Sadul Shahar, District Sri

Ganganagar for the offence(s) punishable under

Section(s) 295 A IPC. 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 offence alleged to have been committed by the

petitioner is 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

(2 of 2) [CRLMB-201/2021]

petitioner(s) is/are triable by 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) - Sunil Kumar S/o Shri Dulichand shall be

released on bail in connection with FIR No.98/2020 of

Police Station Sadul Shahar, District Sri Ganganagar

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

102-msrathore/-

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