Narayan vs State
2021 Latest Caselaw 5865 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2977/2021

Narayan S/o Valji, Aged About 48 Years, R/o Village Bori, Police Thana Ghari, Tehsil Ghari, Dist. Banswara. (Accused Lodge At Dist. Jail, Banswara).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Parikshit Nayak For Respondent(s) : Mr. Sumer Singh Rajpurhoit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.224/2020

of Police Station Ghari, District Banswara for the offence(s)

punishable under Section(s) 341 & 326 of IPC. He/she/they

has/have preferred this/these bail application(s) under Section

439 Cr.P.C.

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 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) -

(2 of 2) [CRLMB-2977/2021]

Narayan S/o Valji shall be released on bail in connection with FIR

No.224/2020 of Police Station Ghari, District Banswara 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),J

164-mohit/-

Powered by TCPDF (www.tcpdf.org)