Mohammad Akram vs State Of Rajasthan
2021 Latest Caselaw 6244 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3012/2021

Mohammad Akram S/o Sultan Mohammad, Aged About 30 Years, R/o Dhalia P.S. Hanumangarh Town Tehsil And District Hanumangarh (Raj.).

(At Present Lodged In District Jail, Hanumangarh).

                                                                          ----Petitioner
                                        Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent


For Petitioner(s)             :     Mr. R.S. Gill
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.477/2020

of Police Station Rawatsar, District Hanumangarh for the

offence(s) punishable under Section(s) 420, 406 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-3012/2021]

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)

Mohammad Akram S/o Sultan Mohammad shall be released on

bail in connection with FIR No.477/2020 of Police Station

Rawatsar, District Hanumangarh 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-Arun/-

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