Jeetu @ Jitendra vs State
2021 Latest Caselaw 6709 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3207/2021

Jeetu @ Jitendra S/o Gigaraj, Aged About 27 Years, R/o Saledipura Jakhada, P.s. Khandela, Dist. Sikar (Raj.) (At Present Confined At Dist. Jail, Pratapgarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Sumit Singhal For Respondent(s) : Mr. Vikram Sharma, 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.28/2018 of Police Station Dholapani, District

Pratapgarh for the offence(s) punishable under Section(s)

399, 402 IPC and Section 3/25 of the Arms Act.

He/she/they has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

co-accused have already been enlarged on bail.

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

(2 of 2) [CRLMB-3207/2021]

proper to grant bail to the 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) - Jeetu @ Jitendra S/o Gigaraj shall be

released on bail in connection with FIR No.28/2018 of

Police Station Dholapani, District Pratapgarh 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

71-msrathore/-

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