Hitesh vs State
2021 Latest Caselaw 6222 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2940/2021

1. Hitesh S/o Shri Kamji, Aged About 19 Years, R/o Khediya, P.S. Kushalgarh, Dist. Banswara, Raj. (Presently Lodged In District Jail, Banswara).

2. Kamlesh S/o Shri Dharu, Aged About 21 Years, R/o Khediya, P.S. Kushalgarh, Dist. Banswara, Raj. (Presently Lodged In District Jail, Banswara).

----Petitioners Versus State of Rajasthan through P.p.

----Respondent

For Petitioner(s) : Mr. Hitendra Singh For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.25/2021

of Police Station Kushalgarh, District Banswara for the offence(s)

punishable under Section(s) 379 of IPC. 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

(2 of 2) [CRLMB-2940/2021]

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

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)

Hitesh S/o Shri Kamji and Kamlesh S/o Shri Dharu shall be

released on bail in connection with FIR No.25/2021 of Police

Station Kushalgarh, District Banswara 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

28-Arun/-

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