Amit Janagal vs State Of Rajasthan
2021 Latest Caselaw 1055 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13346/2020

Amit Janagal S/o Shri Ramesh Kumar, Aged About 27 Years, Ramleela Medan, Opp. Mataji Ka Temple, Indira Colony, Bichhwal, District Bikaner (Raj.). (The Petitioner Is At Present Lodged In District Jail Bikaner).

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

----Respondent

For Petitioner(s) : Mr. K.L. Chauhan For Respondent(s) : Mr. Laxman Solanki, 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.383/2020 of Police Station Nayashahar, Distt. Bikaner

for the offence(s) punishable under Section(s) 427, 393,

34 IPC and Section 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 co-accused has already been enlarged on bail by the

trial court and the allegation against the petitioner is

similar to that of co-accused. It is submitted that charge-

sheet has been filed and the offences alleged to have

(2 of 2) [CRLMB-13346/2020]

been committed by the petitioner 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 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) - Amit Janagal S/o Shri Ramesh Kumar shall be released on bail in connection with FIR No.383/2020

of Police Station Nayashahar, Distt. Bikaner 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

60-msrathore/-

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