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Vikash vs State
2021 Latest Caselaw 6726 Raj

Citation : 2021 Latest Caselaw 6726 Raj
Judgement Date : 5 March, 2021

Rajasthan High Court - Jodhpur
Vikash vs State on 5 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2844/2021

1. Vikash S/o Shri Mahendra, Aged About 21 Years, R/o Ward No.43, Valmiki Chowk, Hanumangarh Town, Tehsil and District Hanumangarh.

2. Manmohan @ Sunny S/o Shri Bablu, Aged About 22 Years, R/o Ward No.34, Barkat Colony, Hanumangarh Town, Tehsil and District Hanumangarh. (At Present Lodged In District Jail Hanumangarh).

----Petitioners Versus State of Rajasthan through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/03/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.33/2021 of

Police Station Hanumangarh Town, District Hanumangarh for the

offences punishable under Sections 382, 327, 341, 323, 325, 329

and 34 IPC. They have preferred this bail application under

Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

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

(2 of 2) [CRLMB-2844/2021]

case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners - (1) Vikash

S/o Shri Mahendra and (2) Manmohan @ Sunny S/o Shri Bablu

shall be released on bail in connection with FIR No.33/2021 of

Police Station Hanumangarh Town, District Hanumangarh provided

each of them executes 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 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

Abhishek Kumar S.No.42

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