Arpit @ Chinkal @ Yajuvendra Hada vs State
2021 Latest Caselaw 6700 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3241/2021

Arpit @ Chinkal @ Yajuvendra Hada S/o Narendra Singh Hada, Aged About 28 Years, R/o B/125, Mahaveer Marg, Sanjay Colony, Bhilwara, Dist. Bhilwara. (Confined In District Jail, Bhilwara).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. T.R. Singh Sodha For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.54/2021

of Police Station Bhilwara ACB Chowki-I, District Bhilwara for the

offence(s) punishable under Section(s) 7, 7-A of Prevention of

Corruption Act & 120-B of IPC. He/she/they has/have preferred

this/these bail application(s) under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

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

case, I deem it just and proper to grant bail to the petitioner(s)

under Section 439 Cr.P.C.

(2 of 2) [CRLMB-3241/2021]

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

Arpit @ Chinkal @ Yajuvendra Hada S/o Narendra Singh Hada

shall be released on bail in connection with FIR No.54/2021 of

Police Station Bhilwara ACB Chowki-I, District Bhilwara provided

he/she/they execute(s) a personal bond in the 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

98-mohit/-

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