Vijay Pal vs State
2021 Latest Caselaw 6968 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3561/2021

Vijay Pal S/o Banwari Lal, Aged About 37 Years, R/o Chack 18 G G R Police Thana Tibbi Tehsil Tibbi Dist. Hanumangarh. (At Lodged In District Jail, Hanumangarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.75/2018

of Police Station Tibbi, District Hanumangarh for the offence(s)

punishable under Section(s) 341, 450, 327, 394, 325/34, 324/34,

323/34 of IPC. 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 the

petitioner was injured and his leg was fractured, therefore, he

failed to attend the hearing before the trial court. It is submitted

that the petitioner will attend all the hearing before the trial court

in future regularly.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-3561/2021]

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.

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

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

Vijay Pal S/o Banwari Lal shall be released on bail in connection

with FIR No.75/2018 of Police Station Tibbi, District Hanumangarh

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

Rs.1,00,000/- with two sound and solvent sureties of his near

relatives of Rs.50,000/- 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

118-mohit/-

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