Bhajan Lal vs State Of Rajasthan
2021 Latest Caselaw 5868 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2973/2021

Bhajan Lal S/o Om Prakash, Aged About 23 Years, R/o Ramu Ki Dhani, Jambheshwar Nagar, Lohawat, Police Station Lohawat, District Jodhpur.

(At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus The State of Rajasthan through the Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Ramniwas Haniya For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.30/2021 of Police

Station Mathania, District Jodhpur for the offence punishable

under Section 3/25 Arms Act. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that offence

alleged to have been committed by the petitioner is triable by

Magistrate.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence levelled against the petitioner is triable by Magistrate,

(2 of 2) [CRLMB-2973/2021]

without expressing any opinion on the merits of the case, I deem

it just and proper to grant bail to the accused petitioner under

Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner - Bhajan Lal S/o

Om Prakash shall be released on bail in connection with FIR

No.30/2021 of Police Station Mathania, District Jodhpur provided

he executes a personal bond in a 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 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

Abhishek Kumar S.No.160

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