Raju Ram vs State
2021 Latest Caselaw 6560 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3156/2021

Raju Ram S/o Bhanwar Lal, Aged About 41 Years, R/o Thabukada, Police Station Banar, Dist. Jodhpur City. (At Present Lodged In District Jail, Jalore).

----Petitioner Versus The State of Rajasthan through Pp

----Respondent

For Petitioner(s) : Mr. Sravan Kumar Sainee For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.537/2019

of Police Station Kotwali Jalore, District Jalore for the offence(s)

punishable under Section(s) 406, 420 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-3156/2021]

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) Raju

Ram S/o Bhanwar Lal shall be released on bail in connection with

FIR No.537/2019 of Police Station Kotwali Jalore, District Jalore

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

44-Arun/-

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