Rahul @ Lallu vs State Of Rajasthan
2021 Latest Caselaw 5873 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2953/2021

1. Rahul @ Lallu S/o Shyam Lal, Aged About 25 Years, R/o 2752/2 Hari Palace, Chowki No.4, Deh Mohalla, Ambala, Police Station Ambala, District Ambala, Haryana.

2. Akbar @ Laucky S/o Gagan, Aged About 23 Years, R/o 2752/2 Hari Palace, Chowki No.4, Deh Mohalla, Ambala, Police Station Ambala, District Ambala, Haryana. (Accused Presently Lodged In Central Jail Udaipur).

----Petitioners Versus State Of Rajasthan through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. R.S. Mankad For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.722/2020 of

Police Station Pratap Nagar, District Udaipur for the offences

punishable under Sections 457 and 380 IPC. They have preferred

this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that

charge-sheet has been filed in the matter and the offences alleged

to have been committed by the petitioners are triable by

Magistrate.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-2953/2021]

Having regard to the totality of the facts and circumstances

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

offences levelled against the petitioners are triable by Magistrate,

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

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

Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners - (1) Rahul @

Lallu S/o Shyam Lal and (2) Akbar @ Laucky S/o Gagan shall be

released on bail in connection with FIR No.722/2020 of Police

Station Pratap Nagar, District Udaipur provided each of them

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.144

Powered by TCPDF (www.tcpdf.org)