Citation : 2021 Latest Caselaw 6016 Raj
Judgement Date : 1 March, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2873/2021
Ashraf S/o Shri Ramjan, Aged About 53 Years, R/o Joshiwada, City Light Studio Wali Gali, Bikaner. (At Present Lodged In Central Jail Bikaner).
----Petitioner Versus State of Rajasthan through Public Prosecutor
----Respondent
For Petitioner(s) : Mr. Varun Arora 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.47/2021 of Police
Station Ganga Shahar, 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,
without expressing any opinion on the merits of the case, I deem
(2 of 2) [CRLMB-2873/2021]
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 - Ashraf S/o Shri
Ramjan shall be released on bail in connection with FIR
No.47/2021 of Police Station Ganga Shahar, 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.86
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