Citation : 2021 Latest Caselaw 888 Raj
Judgement Date : 13 January, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14699/2020
1. Anil Kumar @ Bhola S/o Banwarilal, Aged About 33 Years, R/o Katrathal, Dist. Sikar, Rajasthan. (At Present Lodged In Central Jail, Suratgarh).
2. Harlal @ Hariya S/o Fulchand, Aged About 33 Years, R/o Piprali, Dist. Sikar, Rajasthan. (At Present Lodged In Central Jail, Suratgarh).
----Petitioners Versus State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Suryadeep Bishnoi For Respondent(s) : Mr. Vikram Sharma, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
13/01/2021
Heard learned counsel for the petitioners as well as learned
Public Prosecutor and also perused the material on record.
The petitioners have been arrested in FIR No.214/2018 of
Police Station Rajiasar District Sri Ganganagar for the offences
punishable under Sections 399, 402 IPC and 3/25 Arms Act. They
have preferred this bail application under Section 439 Cr.P.C.
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
petitioners under Section 439 Cr.P.C.
(2 of 2) [CRLMB-14699/2020]
Accordingly, this bail application filed under Section 439
Cr.P.C. is allowed and it is directed that petitioners Anil Kumar @
Bhola S/o Banwarilal and Harlal @ Hariya S/o Fulchand shall be
released on bail in connection with FIR No.214/2018 of Police
Station Rajiasar District Sri Ganganagar provided each of them
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/64-
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