Kapil Singh vs State
2021 Latest Caselaw 6039 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2227/2021

Kapil Singh S/o Padam Singh, Aged About 26 Years, R/o 69 Lalpuriya, P.s. Semari, Distt. Udaipur, At Present 281, K-Block, Sector 14, P.s. Goverdhan Vilas, Udaipur (Raj.). (Petitioner Is Lodged In Central Jail, Udaipur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Anuj Sahlot For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.40/21 of

Police Station Goverdhan Vilas District Udaipur for the offence(s)

punishable under Section(s) 506, 509 IPC and Section 67 and 67A

IT ACT. He/She/They has/have preferred this/these bail

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

Learned counsel for the petitioner(s) has submitted that

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

(2 of 2) [CRLMB-2227/2021]

Magistrate, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

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) Kapil

Singh S/o Padam Singh shall be released on bail in connection

with FIR No.40/21 of Police Station Goverdhan Vilas District

Udaipur provided he/she/they execute(s) 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/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

37-pratibha/-

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