Hanuman @ Rajveer vs State Of Rajasthan
2021 Latest Caselaw 5889 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2911/2021

Hanuman @ Rajveer S/o Manphool Ram, Aged About 35 Years, By Caste Bavri, R/o I.t.i. Colony, Hanumangarh Junction, District Hanumangarh. (At Present Lodged In Central Jail Bikaner).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Rajender Kumar Soni For Respondent(s) : Mr. A.R. Choudhary, 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.276/2020 of Police Station Kotwali Nagaur, District

Nagaur for the offence(s) punishable under Section(s)

457, 380 IPC. He/she/they has/have preferred this/these

bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

charge-sheet has been filed in the matter.

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

(2 of 2) [CRLMB-2911/2021]

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) - Hanuman @ Rajveer S/o Manphool Ram

shall be released on bail in connection with FIR

No.276/2020 of Police Station Kotwali Nagaur, District

Nagaur 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

112-msrathore/-

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