Vijay Rawal vs State Of Rajasthan
2021 Latest Caselaw 6242 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3018/2021

Vijay Rawal S/o Shri Mohan Lal Rawal, Aged About 50 Years, R/o House No. 18 PWD Colony Near Mahadev Temple, P.S. Kotwali, District Sirohi (Rajasthan).

(Presently Lodged In Sub Jail, Bali).

----Petitioner 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.194/2017

of Police Station Falna, District Pali for the offence(s) punishable

under Section(s) 420, 406, 409, 109 and 120-B 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

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

(2 of 2) [CRLMB-3018/2021]

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)-

Vijay Rawal S/o Shri Mohan Lal Rawal shall be released on bail in

connection with FIR No.194/2017 of Police Station Falna, District

Pali 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

42-Arun/-

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