Durgesh vs State Of Rajasthan
2021 Latest Caselaw 2487 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 1349/2021

Shankar Lal @ Nana S/o Dunga Meena, Aged About 28 Years, Utharda, Police Station Gingla, District Udaipur. (At Present Lodged In Central Jail Udaipur).

----Petitioner Versus

State Of Rajasthan, Through P.p.

----Respondent

Connected With

S.B. Criminal Miscellaneous Bail Application No. 1166/2021

1. Durgesh S/o Hamera Ji, Aged About 19 Years, Pacefic Ke Pass Ambua Phala Thana Hiranmagri, District Udaipur. (At Present Lodged In Central Jail Udaipur).

2. Kesu Lal S/o Govind, Aged About 20 Years, Jhamar Kotda Thana Kurabad, District Udaipur. (At Present Lodged In Central Jail Udaipur).

3. Kailash Giri S/o Ram Giri, Aged About 22 Years, Modi Vala Phala Parola Thana Kurabad, District Udaipur. (At Present Lodged In Central Jail Udaipur).

----Petitioners Versus

State Of Rajasthan, Through P.p.

                                                                 ----Respondent


For Petitioner(s)         :     Mr. Deepak Menaria, Mr. Jitendra Ojha
For Respondent(s)         :     Mr. Mohd. Javed Gauri, PP



                                     (2 of 3)                      [CRLMB-1349/2021]

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/01/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.20/2021 of Police Station Goverdhan Vilas, District

Udaipur for the offence(s) punishable under Section(s)

399, 402 IPC and Section 4/25 of the Arms Act.

He/she/they has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case, without expressing any

opinion on the merits of the case, I deem it just and

proper to grant bail to the 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) - Shankar Lal @ Nana S/o Dunga Meena,

Durgesh S/o Hamera Ji, Kesu Lal S/o Govind and Kailash

Giri S/o Ram Giri shall be released on bail in connection

with FIR No.20/2021 of Police Station Goverdhan Vilas,

District Udaipur provided he/she/they execute(s) a

personal bond in the sum of Rs.50,000/- with two sound

(3 of 3) [CRLMB-1349/2021]

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

81-msrathore/-

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