Rakesh Rajvaniya vs State Of Rajasthan
2021 Latest Caselaw 10903 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9136/2021

Rakesh Rajvaniya S/o Sh. Arjun Lal, Aged About 20 Years, Village Malsisar, Police Station Salasar, Dist. Churu (Raj.). (At Present Lodged In Sub Jail, Sujangarh).

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

----Respondent

For Petitioner(s) : Mr. Varun Arora For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

15/07/2021

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

in connection with FIR No.69/2021 registered at Police Station,

Chaper, District Churu for offence under Section(s) 341, 392 & 34

of 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 a quarrel has

occurred suddenly between the parties which had been converted

to that of robbery. The recovery has already been made from the

petitioner.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the aforesaid aspects and the age

of the petitioner but without commenting further on merits of the

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

(2 of 2) [CRLMB-9136/2021]

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Rakesh Rajvaniya S/o Sh. Arjun

Lal, be released on 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

8-1/-saurabh

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