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Rajesh vs State
2021 Latest Caselaw 11131 Raj

Citation : 2021 Latest Caselaw 11131 Raj
Judgement Date : 19 July, 2021

Rajasthan High Court - Jodhpur
Rajesh vs State on 19 July, 2021
Bench: Sanjeev Prakash Sharma

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8042/2021

1. Rajesh S/o Shanker Lal, Aged About 53 Years, 40, Sheikhden Khurja, P.s. Khurjanagar, Dist. Bulandshahar (U.p.). (Presently Lodged At Central Jail, Udaipur).

2. Vijaypal S/o Bhanwar Singh, Aged About 40 Years, R/o House No. 26, Appu Enclave, Pallabpuram, P.s. Falavada, Dist. Meerut (U.p.). (Presently Lodged At Central Jail, Udaipur).

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Manish Kumar Pitaliya For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

19/07/2021

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

in connection with FIR No.173/2019 registered at Police Station,

Bhupalpura, District Udaipur for offence under Section(s) 420, 406

& 120B of IPC.

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and perused the entire material available on

record.

Taking into consideration the nature of allegations under

Sections 420, 406 & 120B of IPC and the offences being triable by

Magistrate and the charge-sheet has already been filed and that

the case is at the stage of framing charge. Thus, the trail is likely

(2 of 2) [CRLMB-8042/2021]

to take time but without commenting further on merits of the

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

Therefore, this bail application is allowed and it is ordered

that the accused petitioners - (1) Rajesh S/o Shanker Lal, &

(2) Vijaypal S/o Bhanwar Singh, be released on bail under

Section 439 Cr.P.C. in connection with aforesaid FIR provided each

of them furnishes a personal bond of Rs.50,000/- with one

surety each in the like amount to the satisfaction of the concerned

Magistrate with the stipulation that they shall comply with all the

conditions laid down under Section 437(3) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

10-1/-saurabh

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