Citation : 2021 Latest Caselaw 2453 Raj
Judgement Date : 29 January, 2021
(1 of 2) [CRLMB-1330/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1330/2021
Sunil @ Supari S/o Jawarilal, Aged About 23 Years, R/o Peethawas, Thana Dangiyawas, Dist. Jodhpur. (Presently Lodged In Central Jail, Jodhpur).
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Hardev Ram Bishnoi For Respondent(s) : Mr. Mohd. Javed Gauri, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
29/01/2021 Heard.
The petitioner(s) has/have been arrested in FIR No.18/2021
of Police Station Ratanada, District Jodhpur 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-1330/2021]
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) Sunil
@ Supari S/o Jawarilal shall be released on bail in connection with
FIR No.18/2021 of Police Station Ratanada, District Jodhpur
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
68-pratibha/-
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