Kailash Kumar vs State
2021 Latest Caselaw 2456 Raj

(1 of 2) [CRLMB-1329/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1329/2021

1. Kailash Kumar S/o Jodha Ram, Aged About 30 Years, Bolakheda Digoav, Police Station Karda, District Jalore. (Lodged In Sub Jail Sanchore).

2. Naresh Kumar S/o Mota Ram, Aged About 22 Years, Vishnugarh Bhadruna, Police Station Jhab, Tehsil Sanchore, District Jalore. (Lodged In Sub Jail Sanchore).

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

                                                                  ----Respondent


For Petitioner(s)          :    Mr. KL Vishnoi
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.05/2021

of Police Station Sanchore, District Jalore for the offence(s)

punishable under Section(s) 379 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-1329/2021]

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)

Kailash Kumar S/o Jodha Ram and Naresh Kumar S/o Mota Ram

shall be released on bail in connection with FIR No.05/2021 of

Police Station Sanchore, District Jalore 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

67-pratibha/-

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