Rakesh vs State Of Rajasthan
2021 Latest Caselaw 9665 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7185/2021

Rakesh S/o Nanaram, Aged About 20 Years, Jhaak Police Thana, Bilara, District Jodhpur (Raj.). (At Present Lodged In Pali Jail, District Pali).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Gajendra Panwar (through VC) For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI (VACATION JUDGE)

Judgment / Order

02/06/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.81/2020 of Police Station Jaitaran, District Pali for the

offence(s) punishable under Section(s) 392/34 IPC.

He/she/they has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

charge-sheet has been filed and the alleged offence is

triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case, without expressing any

opinion on the merits of the case, I deem it just and

(2 of 2) [CRLMB-7185/2021]

proper to grant bail to the petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Rakesh S/o Nanaram shall be released on

bail in connection with FIR No.81/2020 of Police Station

Jaitaran, District Pali provided he/she/they execute(s) a

personal bond in the 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/her/their

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), VJ

37-msrathore/-

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