Dinesh Kumar vs State
2021 Latest Caselaw 883 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 285/2021

Dinesh Kumar S/o Shri Pokarram, Aged About 33 Years, By Caste Vishnoi, R/o Pithawas, Police Thana Dangiyawas, Tehsil And District Jodhpur. (At Present Lodged In Central Jail Jodhpur).

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

                                                                ----Respondent


For Petitioner(s)        :     Mr. Birbal Ram
For Respondent(s)        :     Mr. Mohd. Javed Gauri, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

13/01/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.121/2019 of

Police Station Sardarpura District Jodhpur for the offences

punishable under Sections 392 IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

charge-sheet has been filed.

Learned Public Prosecutor has opposed the bail application.

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 accused

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-285/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Dinesh Kumar

S/o Shri Pokarram shall be released on bail in connection with FIR

No.121/2019 of Police Station Sardarpura District Jodhpur

provided he executes 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 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

Surabhii/100-

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