Mahipal Singh vs State Of Rajasthan
2021 Latest Caselaw 7014 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3399/2021

Mahipal Singh S/o Khuman Singh, Aged About 21 Years, R/o Meeno Ki Dhani, Cherai, P.s. Osian, Dist. Jodhpur. (Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Pradeep Singh Chouhan For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.249/2020

of Police Station Balesar District Jodhpur for the offence(s)

punishable under Section(s) 379 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

Magistrate, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-3399/2021]

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)

Mahipal Singh S/o Khuman Singh shall be released on bail in

connection with FIR No.249/2020 of Police Station Balesar 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

Surabhii/206-

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