Om Prakash Latiyal @ Dhelu vs Union Of India
2021 Latest Caselaw 2193 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1010/2021

Om Prakash Latiyal @ Dhelu S/o Ramjeevan, Aged About 26 Years, resident of Badliya Bera, Latiyala Ka Bas, Merta, District Nagaur.

(At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus Union Of India, Through Cbi

----Respondent

For Petitioner(s) : Mr. Shriram Choudhary For Respondent(s) : Mr. Sachin Acharya (For CBI)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/01/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.RC JDH

2019A006 Police Station CBI, Jodhpur (FIR No.0279/2017 Police

Station Merta City) for the offence(s) punishable under Section(s)

403, 408, 420, 467, 468, 471 and 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).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

(2 of 2) [CRLMB-1010/2021]

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) Om

Prakash Latiyal @ Dhelu S/o Ramjeevan shall be released on bail

in connection with FIR No.RC JDH 2019A006 Police Station CBI,

Jodhpur (FIR No.0279/2017 Police Station Merta City) 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

86-akash/-

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