Puran Rao vs State Of Rajasthan
2021 Latest Caselaw 6559 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3157/2021

Puran Rao S/o Sh. Keshan Ram Rao, Aged About 62 Years, R/o Kalpataru, 24/24, Near Shiv Mandir, Pradhikaran Nigaji, Punenagar, P.S. Nigadi, Dist. Pune (Maharashtra). (At Present Lodged In District Jail, Bhilwara).

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

----Respondent

For Petitioner(s) : Mr. Neeraj Kumar Gurjar For Respondent(s) : Mr. Sumer Singh Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.118/2017

of Police Station Kacchola, District Bhilwara for the offence(s)

punishable under Section(s) 341, 323, 342, 384 and 34 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 the

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 that the alleged

(2 of 2) [CRLMB-3157/2021]

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)

Puran Rao S/o Sh. Keshan Ram Rao shall be released on bail in

connection with FIR No.118/2017 of Police Station Kacchola,

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

45-mohit/-

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