Mahendra vs State Of Rajasthan
2021 Latest Caselaw 9719 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6597/2021

Mahendra S/o Khanaram Bagriya, Aged About 20 Years, Para, Police Station Kekri, District Ajmer, Rajasthan. (Presently Lodged At District Jail Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. N.K. Gurjar (through VC) For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA (VACATION JUDGE)

Judgment

04/06/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.55/2021, Police Station Kotwali, District Chittorgarh for

offences under Sections 454, 380 & 411 of the IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

The petitioner has been arrested and remanded to judicial

custody for the above offences which are magistrate triable. The

co-accused persons Sanjay @ Pappu, Mahesh, Ramniwas @

Pandiya, Kailash @ Kaba, Ram Lal, Pappu Lal & Pardhan have been

enlarged on bail by this Court.

In this background and having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioner.

Accordingly, the bail application is allowed and it is directed that

(2 of 2) [CRLMB-6597/2021]

the accused-petitioner Mahendra S/o Shri Khanaram Bagriya

arrested in connection with the F.I.R. No.55/2021 registered at

Police Station Kotwali, District Chittoragh shall be released on bail

provided he furnishes a personal bond of Rs.50,000/- and two

surety bonds of Rs.25,000/- each to the satisfaction of the learned

trial court with the stipulation to appear before that Court on all

dates of hearing and as and when called upon to do so.

(SANDEEP MEHTA), VJ 41-Sudhir Asopa/-

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