Prem Chand @ Balwant vs State Of Rajasthan
2021 Latest Caselaw 2166 Raj

(1 of 2) [CRLMB-1139/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1139/2021

1. Prem Chand @ Balwant S/o Late Dhanraj, Aged About 40 Years, Manarav Ji Ka Vas, Nichala Bazar, Police Station Bhim, District Rajsamand (Raj.). (Lodged In Sub Jail Bhim, District Rajsamand).

2. Praveen Kumar @ Bablu S/o Tikamchand, Aged About 25 Years, Manarav Ji Ka Vas, Nichala Bazar, Police Station Bhim, District Rajsamand (Raj.). (Lodged In Sub Jail Bhim, District Rajsamand).

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

----Respondent

For Petitioner(s) : Mr. Awar Dan Ujjwal For Respondent(s) : Mr. Mohd. Javed Gouri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/01/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.293/2020

of Police Station Bhim, District Rajsamand for the offence(s)

punishable under Section(s) 420, 467, 468, 471, 120B 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

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).

(2 of 2) [CRLMB-1139/2021]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact 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) Prem

Chand @ Balwant S/o Late Dhanraj and Praveen Kumar @ Bablu

S/o Tikamchand shall be released on bail in connection with FIR

No.293/2020 of Police Station Bhim, District Rajsamand 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

61-pratibha/-

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