Rohit Bagdiya vs State Of Rajasthan
2021 Latest Caselaw 6397 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3067/2021

Rohit Bagdiya S/o Ashok Kumar Bagadiya, Aged About 30 Years, B/c Jat, R/o Bagadiya Bahwan, Mahatma Gandhi Road, Nagaur (Raj.).

(In Judicial Custody At Central Jail, Bikaner).

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

----Respondent

For Petitioner(s) : Mr. Pradeep Choudhary 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/CR

No.202/2017 of Police Station Kolayat, District Bikaner for the

offence(s) punishable under Section(s) 420, 467, 468, 471 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

Magistrate, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-3067/2021]

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) Rohit

Bagdiya S/o Ashok Kumar Bagadiya shall be released on bail in

connection with FIR/CR No.202/2017 of Police Station Kolayat,

District Bikaner 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

56-Arun/-

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