Karan @ Rahul Luhar vs State Of Rajasthan
2021 Latest Caselaw 2318 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1207/2021

Karan @ Rahul Luhar S/o Shri Deva Ram Luhar, Aged About 20 Years, By Caste Luhar, R/o Surajpole Gate, In Front Of Bake Bihari Mandir, Berawar P.s. Berawar, District Ajmer. (At Present Lodged In Sub Jail, Jaitaran).

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

                                                                 ----Respondent


For Petitioner(s)          :    Mr. CS Mandora
For Respondent(s)          :    Mr. Mohd. Javed Gauri, PP



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

28/01/2021
     Heard.

The petitioner(s) has/have been arrested in FIR No.210/2020

of Police Station Sendra, District Pali for the offence(s) punishable

under Section(s) 392/34 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

Magistrate, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-1207/2021]

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)

Karan @ Rahul Luhar S/o Shri Deva Ram Luhar shall be released

on bail in connection with FIR No.210/2020 of Police Station

Sendra, District Pali 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

49-pratibha/-

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