Vivian Aghoular vs State Of Rajasthan
2021 Latest Caselaw 2295 Raj

(1 of 2) [CRLMB-1231/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1231/2021

Vivian Aghoular W/o Stephen Chokwana Okoh, Aged About 32 Years, 24,ii-Jsh, Delta State Asaba (Nigeria), Present K 123/124, Krishna Puri, Tilak Nagar, New Delhi. (At Present Confined In Jail Pratapgarh).

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

----Respondent

For Petitioner(s) : Mr. D.R. Vaishnav For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/01/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.134/2019

of Police Station Arnod, District Pratapgarh for the offence(s)

punishable under Section(s) 419, 420, 120-B of IPC and 66-C, 66-

D of I.T. Act. 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-1231/2021]

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)

Vivian Aghoular W/o Stephen Chokwana Okoh shall be released on

bail in connection with FIR No.134/2019 of Police Station Arnod,

District Pratapgarh provided he/she/they execute(s) a personal

bond in a sum of Rs.1,00,000/- with two sound and solvent local

sureties of Rs.50,000/- 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

67-Arun/-

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