Gagendra vs State Of Rajasthan
2021 Latest Caselaw 11498 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9535/2021

Gagendra S/o Rajendra, Aged About 19 Years, Kuwaliya, Police Thana Arthuna, Dist. Banswara. (Accused Lodged In Dist. Jail, Banswara).

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

----Respondent

For Petitioner(s) : Mr Parikshit Nayak For Respondent(s) : Mr Mukesh Trivedi, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

26/07/2021

This bail application under Sec.439 CrPC has been filed by

the petitioner in connection with FIR No.90/2021 registered at

Police Station Arthuna, District Banswara for offence under Section

379 IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

Learned counsel for the petitioner submits that the allegation

of theft has been levelled against the petitioner, the stolen

motorcycle has been recovered from his house and he is in

custody since 09.07.2021.

Learned Public Prosecutor opposed the bail application.

Taking into consideration that over all facts, without

commenting on merits of the case, I am inclined to grant bail to

the petitioner.

(2 of 2) [CRLMB-9535/2021]

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Gagendra s/o Rajendra be

released on bail under Section 439 CrPC 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 Sec.473 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

71-MMA/-

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