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Sachin @ Sahil vs State
2021 Latest Caselaw 5990 Raj

Citation : 2021 Latest Caselaw 5990 Raj
Judgement Date : 1 March, 2021

Rajasthan High Court - Jodhpur
Sachin @ Sahil vs State on 1 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2935/2021

1. Sachin @ Sahil S/o Ganesh Lal, Aged About 20 Years, R/o Devsomnath Phala Khabda Dovda Police Thana Dovda Dist. Dungarpur. (At Present At Dist. Jail Dungarpur).

2. Naresh @ Badshah S/o Mohan Lal, Aged About 20 Years, R/o Pagara Phala Roda Police Thana Dovda Dist. Dungarpur. (At Present At Dist. Jail Dungarpur).

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. A.R. Chaudhary, 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.74/2021

of Police Station Kotwali Dungarpur, District Dungarpur for the

offence(s) punishable under Section(s) 341 & 392 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

(2 of 2) [CRLMB-2935/2021]

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) - (1)

Sachin @ Sahil S/o Ganesh Lal and (2) Naresh @ Badshah S/o

Mohan Lal shall be released on bail in connection with FIR

No.74/2021 of Police Station Kotwali Dungarpur, District

Dungarpur 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

129-mohit/-

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