Ramesh @ Kakudiya vs State Of Rajasthan
2021 Latest Caselaw 7016 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3342/2021

Ramesh @ Kakudiya S/o Mangi Lal Kalbeliya, Aged About 23 Years, R/o Nangawali, P.S. Mangalwad At Present Residing At Kalichat, P.S. Gangrar District Chittorgarh. (At Present Lodged At District Jail, Chittorgarh).

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Abhishek Charan Ms. Nirmalal Soni For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.267/2020 of

Police Station Kapasan, District Chittorgarh for the offences

punishable under Sections 457, 380 and 392/34 IPC. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

offences alleged to have been committed by the petitioner are

triable by Magistrate.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offences levelled against the petitioner are triable by Magistrate,

(2 of 2) [CRLMB-3342/2021]

without expressing any opinion on the merits of the case, I deem

it just and proper to grant bail to the accused petitioner under

Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner - Ramesh @

Kakudiya S/o Mangi Lal Kalbeliya shall be released on bail in

connection with FIR No.267/2020 of Police Station Kapasan,

District Chittorgarh provided he executes 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

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

Abhishek Kumar S.No.197

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