Rajesh vs State Of Rajasthan
2021 Latest Caselaw 2357 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1203/2021

1. Rajesh S/o Harish, Aged About 21 Years, R/o Paniyala Police Thana Sadar Banswara Dist. Banswara (At Present Lodged In District Jail, Banswara).

2. Anil S/o Prabhu Lal, Aged About 19 Years, R/o Chobiso Ka Padla, Police Thana Sadar Dist. Banswara. (At Present Lodged In District Jail, Banswara).

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha 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.287/2020

of Police Station Sadar, District Banswara 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

(2 of 2) [CRLMB-1203/2021]

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)

Rajesh S/o Harish and Anil S/o Prabhu Lal shall be released on bail

in connection with FIR No.287/2020 of Police Station Sadar,

District Banswara 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

47-pratibha/-

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