Shambhu Lal vs State
2021 Latest Caselaw 2167 Raj

(1 of 2) [CRLMB-1131/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1131/2021

Shambhu Lal S/o Sh. Ramdayal, Aged About 56 Years, R/o Bhato Ka Mohalla, P.s. Mandal, Dist. Bhilwara (Raj.). (At Present Lodged In Dist. Jail, Bhilwara).

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


For Petitioner(s)          :    Mr. BS Sindhu
For Respondent(s)          :    Mr. Mahipal Bishnoi, PP and Mr. ML
                                Bishnoi for complainant



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

27/01/2021
     Heard.

The petitioner(s) has/have been arrested in FIR No.576/2019

of Police Station Pratap Nagar, District Bhilwara for the offence(s)

punishable under Section(s) 420, 147, 447, 427, 467, 468, 471,

506 and 120 B 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).

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

(2 of 2) [CRLMB-1131/2021]

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)

Shambhu Lal S/o Sh. Ramdayal shall be released on bail in

connection with FIR No.576/2019 of Police Station Pratap Nagar,

District Bhilwara 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

53-pratibha/-

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