Pushpendra Sharma vs State Of Rajasthan
2021 Latest Caselaw 9772 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7593/2021

Pushpendra Sharma S/o Shri Babu Lal Sharma, Aged About 36 Years, Prem Nagar, Nearby Devnarian Mandir, Vaishnav Colony, Kota, District Kota. (Lodged In District Jail Bhilwara).

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

----Respondent

For Petitioner(s) : Mr. T.R. Singh Sodha (through VC) For Respondent(s) : Mr. Farzand Ali, G.A.c-um-A.A.G Mr. B.R. Bishnoi, AGC

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

Judgment

10/06/2021

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.81/2021, Police Station Pratap Nagar, District Bhilwara for

offences under Sections 379, 356 & 392 of the IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

The petitioner is in custody in connection with the above FIR

since 04.02.2021. As per the order rejecting bail, investigation is

complete and charge-sheet has been filed. Though the order

rejecting bail refers to the fact that five previous criminal cases

are pending against the petitioner but all these cases were

registered prior to year 2010. The petitioner has been charge-

sheeted in this case for magistrate triable offences and as trial of

the case will consume time, this Court is inclined to extend

(2 of 2) [CRLMB-7593/2021]

indulgence of bail to the accused petitioner. Accordingly, the bail

application is allowed and it is directed that the accused-petitioner

Pushpendra Sharma S/o Shri Babu Lal Sharma arrested in

connection with the F.I.R. No.81/2021 registered at Police Station

Pratap Nagar, District Bhilwara 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 50-Sudhir Asopa/-

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