Bunty @ Rahul vs State Of Rajasthan
2021 Latest Caselaw 2320 Raj

(1 of 2) [CRLMB-1198/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1198/2021

1. Bunty @ Rahul S/o Sh. Bhagwana Ram, Aged About 19 Years, Rashisar Bada, Bada Bass, At Present Choudhary Colony, Near Banna Mandir, Bikaner. (Presently Lodged At Central Jail Bikaner).

2. Bittu @ Ajay S/o Sh. Budh Ram, Aged About 18 Years, Purohitan Bass, Rashisar, Behind Hanuman Mandir, Nokha, District Bikaner. (Presently Lodged At Central Jail Bikaner).

3. Lal Singh S/o Sh. Girdhari Singh, Aged About 19 Years, Dhingsari, P.s. Panchu, District Bikaner. (Presently Lodged At Central Jail Bikaner).

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

----Respondent

For Petitioner(s) : Mr. T.C. Sharma Mr. Gajendra Singh Panwar 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.242/2020

of Police Station Ganga Sahar, District Bikaner for the offence(s)

punishable under Section(s) 458, 354, 323, 341 and 509/34 of

IPC. He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

(2 of 2) [CRLMB-1198/2021]

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

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)

Bunty @ Rahul S/o Sh. Bhagwana Ram, Bittu @ Ajay S/o Sh. Budh

Ram and Lal Singh S/o Sh. Girdhari Singh shall be released on bail

in connection with FIR No.242/2020 of Police Station Ganga Sahar,

District Bikaner 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

43-Arun/-

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