Prakash vs State Of Rajasthan
2021 Latest Caselaw 6395 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3076/2021

1. Prakash S/o Sh. Narsingh, Aged About 23 Years, B/c Kanjar, R/o Meghnivas, P.S. Begun, Dist. Chittorgarh. (At Present In Judicial Custody In Sub Jail, Mandalgarh).

2. Ratan @ Ratania S/o Sh. Narsingh, Aged About 20 Years, B/c Kanjar, R/o Meghnivas, P.S. Begun, Dist. Chittorgarh. (At Present In Judicial Custody In Sub Jail, Mandalgarh).

3. Sanya @ Sameer, Aged About 21 Years, B/c Kanjar, R/o Meghnivas, P.S. Begun, Dist. Chittorgarh. (At Present In Judicial Custody In Sub Jail, Mandalgarh).

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


For Petitioner(s)        :     Mr. Anil Vyas
For Respondent(s)        :     Mr. S. S. Rajpurohit, PP



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

03/03/2021

      Heard.
      The    petitioner(s)     has/have           been          arrested   in   FIR

No.0065/2020 of Police Station Bigod, District Bhilwara for the

offence(s) punishable under Section(s) 457 and 380 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.

                                                                          (2 of 2)                   [CRLMB-3076/2021]


                                        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 the fact 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)

Prakash S/o Sh. Narsingh, Ratan @ Ratania S/o Sh. Narsingh and

Sanya @ Sameer shall be released on bail in connection with FIR

No.0065/2020 of Police Station Bigod, District Bhilwara 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

61-Arun/-

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