Hitesh vs State
2021 Latest Caselaw 5876 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2942/2021

1. Hitesh S/o Shri Kamji, Aged About 19 Years, R/o Khediya, P.S. Kushalgarh, District Banswara, Raj.

2. Kamlesh S/o Shri Dharu, Aged About 21 Years, R/o Khediya, P.S. Kushalgarh, Distrcit Banswara, Raj. (Presently Lodged In District Jail, Banswara).

----Petitioner Versus State of Rajasthan

----Respondents

For Petitioner(s) : Mr. Hitendra Singh For Respondent(s) : Mr. A.R. Choudhary, 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.21/2021 of

Police Station Anandpuri, District Banswara 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

offences alleged to have been committed by the petitioners are

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

(2 of 2) [CRLMB-2942/2021]

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) Hitesh

S/o Shri Kamji and (2) Kamlesh S/o Shri Dharu shall be released

on bail in connection with FIR No.21/2021 of Police Station

Anandpuri, District Banswara 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.135

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