Ajay vs State Of Rajasthan
2021 Latest Caselaw 2364 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1245/2021

1. Ajay S/o Shri Nanu Lal, Aged About 24 Years, R/o New Aabadi, Gadhi, P.s. Gadhi, Dist. Banswara (Raj.). (Presently Lodged In District Jail Banswara).

2. Rohit S/o Shri Devi Lal, Aged About 21 Years, R/o Bakhatpura, P.s. Arthuna, Dist. Banswara (Raj.). (Presently Lodged In District Jail Banswara).

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

----Respondent

For Petitioner(s) : Mr. Hitendra Singh For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/01/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.214/2020

of Police Station Sajjangarh, District Banswara for the offence(s)

punishable under Section(s) 457 and 380 of 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).

(2 of 2) [CRLMB-1245/2021]

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) Ajay

S/o Shri Nanu Lal and Rohit S/o Shri Devi Lal shall be released on

bail in connection with FIR No.214/2020 of Police Station

Sajjangarh, 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

74-akash/-

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