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Mahesh Kumar vs State
2021 Latest Caselaw 6400 Raj

Citation : 2021 Latest Caselaw 6400 Raj
Judgement Date : 3 March, 2021

Rajasthan High Court - Jodhpur
Mahesh Kumar vs State on 3 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2836/2021

Mahesh Kumar S/o Bhagwan Lal, Aged About 36 Years, R/o Sarera Phala Bichla Police Thana Pahada District Udaipur. (At Present Lodged In District Jail, Dungarpur).

----Petitioner Versus The State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.159/2019 of

Police Station Dovda, District Dungarpur for the offences

punishable under Sections 363, 365, 370 and 376-D IPC. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the co-

accused persons viz. Sanjay, Ajay, Deepak and Rekha have

already been enlarged on bail and the case of the petitioner is not

distinguishable from that of co-accused.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-2836/2021]

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner - Mahesh Kumar

S/o Bhagwan Lal shall be released on bail in connection with FIR

No.159/2019 of Police Station Dovda, District Dungarpur provided

he executes 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 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

Abhishek Kumar S.No.48

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