Pappuram vs State
2021 Latest Caselaw 6699 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3249/2021

Pappuram S/o Shri Ramchandra Ji, Aged About 39 Years, By Caste Meghwal, R/o Meghwal Basti, Village Doli, Tehsil Luni, District Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus State, Through P.p.

                                                                 ----Respondent


For Petitioner(s)          :    Mr. HR Soni
For Respondent(s)          :    Ms. Anita Gehlot, PP



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

05/03/2021
     Heard.

The petitioner(s) has/have been arrested in FIR No.160/2020

of Police Station Chopasani Housing Board, District Jodhpur for the

offence(s) punishable under Section(s) 420, 467, 468, 447, 120 B

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-3249/2021]

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)

Pappuram S/o Shri Ramchandra Ji shall be released on bail in

connection with FIR No.160/2020 of Police Station Chopasani

Housing Board, District Jodhpur 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

105-pratibha/-

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