Rakesh vs State
2021 Latest Caselaw 10643 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8896/2021

Rakesh S/o Sh. Saturam, Aged About 22 Years, R/o Nayapura, Pipad City, Police Station Pipad City, District Jodhpur (At Present Lodged In Sub Jail Merta City)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Vinod Sikhwal For Respondent(s) : Mr Shiv Kumar Bhati, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

13/07/2021

This bail application has been filed by the petitioner under

Section 439 Cr.P.C. in connection with FIR No.157/2020 registered

at Police Station, Merta City, District Nagaur for offence under

Sections 380. 411, 413 IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that the charge

sheet in the case has already been filed, co-accused has already

been released on bail and the petitioner be also released on bail.

Looking that the over all aspects, without commenting on

merits of the case, I am inclined to release the petitioner on bail.

Accordingly, this bail application is allowed and it is ordered

that the accused petitioner - Rakesh s/o Satu Ram be released

(2 of 2) [CRLMB-8896/2021]

on bail under Section 439 Cr.P.C. in connection with aforesaid FIR

No.157/2020 registered at Police Station, Merta City, District

Nagaur provided the petitioner furnishes a personal bond of

Rs.20,000/- with one surety in the like amount, to the satisfaction

of the concerned Magistrate with the stipulation that he shall

comply with all the conditions laid down under Section 437 (3)

CrPC.

(SANJEEV PRAKASH SHARMA),J

59-MMA/-

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