Citation : 2021 Latest Caselaw 2458 Raj
Judgement Date : 29 January, 2021
(1 of 2) [CRLMB-1328/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1328/2021
Annu @ Anil S/o Hakaru, Aged About 23 Years, Dabgar Mohalla, Ghadi, Police Station Ghadi, District Banswara. (At Present Lodged In District Jail Banswara).
----Petitioner Versus State, Through P.p.
----Respondent
For Petitioner(s) : Mr. Raghuveer Singh Bhati 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.02/2021
of Police Station Ghadi, District Banswara for the offence(s)
punishable under Section(s) 457, 511,380 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
(2 of 2) [CRLMB-1328/2021]
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) Annu
@ Anil S/o Hakaru shall be released on bail in connection with FIR
No.02/2021 of Police Station Ghadi, 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
66-pratibha/-
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