Vikas Kumar vs State
2021 Latest Caselaw 6985 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3530/2021

1. Vikas Kumar S/o Ganga Vishan, Aged About 23 Years, R/o Chak-12, Police Station Raisinghnagar, District Sri Ganganagar. (At Present Lodged In Central Jail, Sri Ganganagar).

2. Gurlal Singh S/o Sh. Sohan Singh, Aged About 24 Years, R/o Chak Rotawali @ Baniyawali, Police Station Lalgarh, District Sri Ganganagar. (At Present Lodged In Central Jail, Sri Ganganagar).

3. Vinod Kumar S/o Manak Ram, Aged About 20 Years, R/o Chak Rotawali @ Baniyawali, Police Station Lalgarh, District Sri Ganganagar. (At Present Lodged In Central Jail, Sri Ganganagar).

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Swaroop Singh For Respondent(s) : Mr. Vikram Sharma, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.17/2021

of Police Station Raisinghnagar, District Sri Ganganagar for the

offence(s) punishable under Section(s) 457 and 380 IPC.

He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

(2 of 2) [CRLMB-3530/2021]

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

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) Vikas

Kumar S/o Ganga Vishan, Gurlal Singh S/o Sh. Sohan Singh and

Vinod Kumar S/o Manak Ram shall be released on bail in

connection with FIR No.17/2021 of Police Station Raisinghnagar,

District Sri Ganganagar 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

88-akash/-

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