Ummed Singh vs State
2021 Latest Caselaw 6991 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3517/2021

Ummed Singh S/o Shri Pratap Singh, Aged About 32 Years, By Caste Rajput, R/o Nimbadi Police Station Charbuja, District Rajsamnad (Rajasthan).

(Petitioner Presently Lodged In Central Jail Udaipur, Rajasthan).

----Petitioner Versus State, Through P.p.

                                                                 ----Respondent


For Petitioner(s)          :    Mr. Firoz Khan
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.16/2021

of Police Station Hathipole, District Udaipur for the offence(s)

punishable under Section(s) 457 and 380 of IPC. He/She/They

has/have preferred this/these bail application(s) under Section

439 Cr.P.C.

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

(2 of 2) [CRLMB-3517/2021]

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)

Ummed Singh S/o Shri Pratap Singh shall be released on bail in

connection with FIR No.16/2021 of Police Station Hathipole,

District Udaipur 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

76-akash/-

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