Devendra vs State Of Rajasthan
2021 Latest Caselaw 11010 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9415/2021

Devendra S/o Vallabh Ram, Aged About 51 Years, Vatda Presently Gokulpura Police Station Kotwali Dungarpur Dist. Dungarpur. (At Present At Dist. Jail, Dungarpur).

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


For Petitioner(s)        :     Mr Jitendra Ojha
For Respondent(s)        :     Mr Shravan Kumar, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

16/07/2021

This bail application has been filed by the petitioner under

Section 439 Cr.P.C. in connection with FIR No.197/2020 registered

at Police Station, Sadar Dungarpur, District Dungarpur for offence

under Sections 147, 148, 149, 341, 323, 332, 353, 394, 435, 188,

269, 270, 283, 384, 336, 120B IPC read with Sections 3 of the

PDPP Act, Section 8-B of National Highway Authority Act and

Section 51 of the Disaster Management Act.

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 co-

accused have already been released on bail.

Learned Public Prosecutor has strongly opposed bail to the

petitioner.

(2 of 2) [CRLMB-9415/2021]

Taking into consideration that the allegations are similar to

the allegations in the FIR No.278/2020 registered at Police Station

Bhichhiwada, District Dungarpur, 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 - Devendra s/o Vallabh Ram be

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

aforesaid FIR No.197/2020 registered at Police Station Sadar

Dungarpur, District Dungarpur 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

C-1-MMA/-

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