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Deepak vs State Of Rajasthan
2021 Latest Caselaw 9724 Raj

Citation : 2021 Latest Caselaw 9724 Raj
Judgement Date : 4 June, 2021

Rajasthan High Court - Jodhpur
Deepak vs State Of Rajasthan on 4 June, 2021
Bench: Sandeep Mehta Judge)

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6799/2021

Deepak S/o Bheema Ram, Aged About 26 Years, Kudi, At Present Mahadev Medical, Sajiyali, Police Station Pachpadra, District Barmer. (Presently Lodged In Sub Balotra).

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

----Respondent

For Petitioner(s) : Mr. Ramesh Dewasi (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.129/2021, Police Station Pachpadra, District Barmer for

offences under Sections 419, 420, 269 & 270 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

petitioner is a quack who was found to be treating the people by

allopathic system. However, there is no allegation in the FIR that

any person allegedly treated by the petitioner, was harmed in any

manner.

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.

(2 of 2) [CRLMB-6799/2021]

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

the accused-petitioner Deepak S/o Shri Bheema Ram arrested in

connection with the F.I.R. No.129/2021 registered at Police Station

Pachpadra, District Barmer 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 43-Sudhir Asopa/-

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