Anil vs State Of Rajasthan
2021 Latest Caselaw 906 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5239/2020

Anil S/o Ram Chand Rot Meena, Aged About 20 Years, R/o Hiala Phala Bayoda Police Thana Varda District Dungarpur (At Present At Dist. Jail Dungarpur)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Gyan Jyoti Gupta For Respondent(s) : Mr. Mahipal Bishnoi, 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. 26/2020 of Police

Station, Verda, District Dungarpur for the offences punishable

under Sections 341, 327, 307 IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that it is

not a case of repeated injury and charge-sheet against the

petitioner for the offence punishable under Section 307 IPC has

wrongly 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

(2 of 2) [CRLMB-5239/2020]

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Anil S/o Ram

Chand Rot Meena shall be released on bail in connection with FIR

No. 26/2020 of Police Station, Verda, District Dungarpur 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/1-

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