Munnaram Beldar vs State
2021 Latest Caselaw 7022 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3387/2021

1. Munnaram Beldar S/o Sh. Babulal, Aged About 30 Years, R/o Gawariya And Beldar Colony, Borunda, Dist. Jodhpur. (Presently Lodged At Sub Jail, Pali).

2. Kailash Kumar @ Rakesh Kumar S/o Bhagirath, Aged About 27 Years, R/o Beldaro Ka Bas, Kotdi, P.s. Kolayat, Teh. Kolayat, Dist. Bikaner. (Presently Lodged At Sub Jail, Pali).

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Javed Hussain 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.150/2020

of Police Station Guda Endla District Pali for the offence(s)

punishable under Section(s) 420, 407 and 120-B 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-3387/2021]

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)

Munnaram Beldar S/o Sh. Babulal and Kailash Kumar @ Rakesh

Kumar S/o Bhagirath shall be released on bail in connection with

FIR No.150/2020 of Police Station Guda Endla District Pali

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/201-

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