Hemant vs State
2021 Latest Caselaw 6013 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2887/2021

Hemant S/o Mahesh Kumar Sain, Aged About 22 Years, R/o Jail Road, In Front Of Arya Samaj School, At Present Gopeshwar Basti, Bikaner, District Bikaner (Raj.). (Presently Lodged In Central Jail, Bikaner).

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

----Respondent

For Petitioner(s) : Mr. Ashok Kumar For Respondent(s) : Mr. Mohd. Javed Gauri, 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.220/2020 of

Police Station Jai Narayan Vyas Colony, District Bikaner for the

offences punishable under Sections 457, 380 and 411 IPC. He has

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

Learned counsel for the petitioner has submitted that

offences alleged to have been committed by the petitioner 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

offences levelled against the petitioner are triable by Magistrate,

(2 of 2) [CRLMB-2887/2021]

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 - Hemant S/o

Mahesh Kumar Sain shall be released on bail in connection with

FIR No.220/2020 of Police Station Jai Narayan Vyas Colony,

District Bikaner 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.96

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