Sunil vs State Of Rajasthan
2021 Latest Caselaw 10776 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8945/2021

Sunil S/o Prem Ji, Aged About 18 Years, R/o Pal Deval Ghoghara Falan, Police Station Sadar, Dist. Dungarpur (Raj.) (Lodged In District Jail, Dungarpur)

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

----Respondent

For Petitioner(s) : Mr. Manoj Kumar Pareek For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

14/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.45/2021 registered at Police Station,

Sadar, District Dungarpur for offence under Section(s) 394/34 of

IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Taking into consideration the nature of allegations and that

the cases registered against the petitioner are in the same Police

Station and also taking into consideration that the age of boy

treated to be 18 years, but without commenting further on merits

of the case, I deem it just and proper to enlarge the petitioner on

bail.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Sunil S/o Prem Ji, be released on

(2 of 2) [CRLMB-8945/2021]

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

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) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

6-1/-saurabh

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