Poonamben Ranwani vs State
2021 Latest Caselaw 6992 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3503/2021

1. Poonamben Ranwani W/o Kamlesh Bhai, Aged About 55 Years, R/o Single Chali, Kubernagar Crossing, Ahmedabad. At Present A-1 Somnath Complex, New Naroda Sejpur Bodha Ahmedabad Gujarat. (At Present Lodged In Central Jail, Jodhpur).

2. Amit Bhai Atul Bhai Kodekar S/o Atul Bhai Kodekar, Aged About 36 Years, R/o Single Chali, Charanagar, Kubernagar Crossing, Ahmedabad Gujarat. (At Present Lodged In Central Jail, Jodhpur).

                                                                   ----Petitioners
                                     Versus
State, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Padam 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.26/2021

of Police Station Sardarpura, District Jodhpur for the offence(s)

punishable under Section(s) 380, 411 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).

(2 of 2) [CRLMB-3503/2021]

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)

Poonamben Ranwani W/o Kamlesh Bhai and Amit Bhai Atul Bhai

Kodekar S/o Atul Bhai Kodekar, shall be released on bail in

connection with FIR No.26/2021 of Police Station Sardarpura,

District Jodhpur 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

66-akash/-

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