Citation : 2021 Latest Caselaw 11148 Raj
Judgement Date : 19 July, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5494/2021
Amit Kumar @ Anil Kumar @ Anta S/o Shri Choga Ram, Aged About 20 Years, R/o Malviya Fali Khara, Basantgarh, Tehsil Pindwara, District Sirohi (Raj.) (At Present Lodged In District Jail Sirohi)
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Shyam Sunder Paliwal For Respondent(s) : Mr. SS Rajpurohit, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
19/07/2021
Heard learned counsel for the petitioner as well as learned
Public Prosecutor and also perused the material on record.
The petitioner has been arrested in FIR No.313/2020 of
Police Station Saroopganj District Sirohi for the offences
punishable under Sections 336, 427, 341, 323, 342, 395/34 IPC.
He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that
charge-sheet has been filed and the co-accused persons have
already been enlarged on bail.
Learned Public Prosecutor has opposed the bail application.
Having regard to the totality of the facts and circumstances
of the case, without expressing any opinion on the merits of the
(2 of 2) [CRLMB-5494/2021]
case, I deem it just and proper to grant bail to the accused
petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439
Cr.P.C. is allowed and it is directed that petitioner Amit Kumar @
Anil Kumar @ Anta S/o Shri Choga Ram shall be released on bail
in connection with FIR No.313/2020 of Police Station Saroopganj
District Sirohi provided he executes a personal bond in a sum of
Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-
each to the satisfaction of learned trial court for his appearance
before that court on each and every date of hearing and whenever
called upon to do so till the completion of the trial.
(VIJAY BISHNOI),J
Surabhii/131-
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