Rahul vs State Of Rajasthan
2021 Latest Caselaw 11524 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9548/2021

Rahul S/o Sh. Narendra Kumar Joshi, Aged About 30 Years, R/o Ward No. 15, Opp. Jambheshwar Temple, Kalu Road, Lunkaransar, Bikaner (Rajasthan) (At Present Lodged In Central Jail, Bikaner)

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

----Respondent

For Petitioner(s) : Mr. K R Saharan For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

26/07/2021

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

in connection with FIR No.23/2021 registered at Police Station,

Sadar, District Bikaner for offence under Section(s) 379 of IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Taking into consideration the nature of allegations and that

the charge-sheet has already been filed and trial is likely to take

time, but without commenting further on merits of the case, I

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

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Rahul S/o Sh. Narendra Kumar

Joshi, be released on bail under Section 439 Cr.P.C. in connection

with aforesaid FIR provided the petitioner furnishes a personal

(2 of 2) [CRLMB-9548/2021]

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

81-1/-saurabh

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