Ajay vs State Of Rajasthan-State
2021 Latest Caselaw 6998 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3500/2021

Ajay S/o Dilip, Aged About 22 Years, R/o Ratanpur, Police Station Bhichiwada, District Dungarpur (Raj.). (Lodged In District Jail, Dungarpur).

----Petitioner Versus State Of Rajasthan-State, Through Pp

----Respondent

For Petitioner(s) : Mr. JVS Deora For Respondent(s) : Mr. Vikram Sharma, 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.278/2020 of Police Station Bhichiwada, District

Dungarpur for the offence(s) punishable under Section(s)

147, 148, 149, 188, 269, 270, 307, 323, 353, 336, 327,

395, 427, 435, 120-B IPC; 3, 4 of PDPP Act; 8-B of the

National Highway Act and Section 51 of Disaster

Management Act. He/she/they has/have preferred

this/these bail application(s) under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail

application(s).

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

(2 of 2) [CRLMB-3500/2021]

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) - Ajay S/o Dilip shall be released on bail in

connection with FIR No.278/2020 of Police Station

Bhichiwada, District Dungarpur provided he/she/they

execute(s) a personal bond in the 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

65-msrathore/-

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