Mukesh Singh @ Bangali vs State Of Rajasthan
2021 Latest Caselaw 6224 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3027/2021

1. Mukesh Singh @ Bangali S/o Sunil Singh, Aged About 37 Years, R/o 309, Khurja Ibrahimpur, Khurja Kotwali Police Station, Dist. Bullandshahar (Up). (Lodged In Central Jail, Jodhpur).

2. Anil Bheel S/o Sh. Kalu Ram, Aged About 21 Years, R/o Bapu Basti, Gaal, Lalsagar, Mandore Police Station, Jodhpur, Dist. Jodhpur Metro. (Lodged In Central Jail, Jodhpur).

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Lalit Solanki For Respondent(s) : Mr. Sumer Singh Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.77/2021

of Police Station Mahamandir, District Jodhpur for the offence(s)

punishable under Section(s) 379 and 411 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 the

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

is/are triable by Magistrate.

                                                                            (2 of 2)                    [CRLMB-3027/2021]


                                        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 that the alleged

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) (1)

Mukesh Singh @ Bangali S/o Sunil Singh and (2) Anil Bheel S/o

Sh. Kalu Ram shall be released on bail in connection with FIR

No.77/2021 of Police Station Mahamandir, District Jodhpur

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

47-mohit/-

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