Rahul vs State
2021 Latest Caselaw 11592 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9648/2021

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, Through Pp

----Respondent

For Petitioner(s) : Mr K.R. Saharan For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

27/07/2021

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

the petitioner in connection with FIR No.01/2021 registered at

Police Station Naya Shahar, District Bikaner 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 charge

sheet has already been filed, the trial is likely to take time and the

offence is triable by Magistrate.

Learned Public Prosecutor opposed the bail application.

Taking into consideration the aforesaid facts and that the

charge sheet has already been filed, without commenting on

merits of the case, I am inclined to grant bail to the petitioner.

(2 of 2) [CRLMB-9648/2021]

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Rahul s/o Narendra Kumar Joshi

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

55-MMA/-

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