Pankaj Sarel vs State
2021 Latest Caselaw 7025 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Bail Application No. 3332/2021

Pankaj Sarel S/o Lala Sarel, Aged About 23 Years, R/o Rujiya, Chidiyawasa, Banswara.

(Accused Lodge At District Jail, Banswara).

----Petitioner Versus State of Rajasthan

----Respondent CONNECTED WITH S.B. Criminal Misc. Bail Application No. 3333/2021 Vinod S/o Prabhu Ninama, Aged About 20 Years, R/o Bari Siyatalai, District Banswara.

(Accused Lodge At District Jail, Banswara).

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Parikshit Nayak Mr. Akshat Paliwal For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.59/2021 of

Police Station Sadar Banswara, District Banswara for the offences

punishable under Sections 341 and 382 IPC. They have preferred

these bail applications under Section 439 Cr.P.C.

(2 of 2) [CRLMB-3332/2021]

Learned counsel for the petitioners has submitted that

offences alleged to have been committed by the petitioners are

triable by Magistrate.

Learned Public Prosecutor has opposed the bail applications.

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 petitioners 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 petitioners under

Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439

Cr.P.C. are allowed and it is directed that petitioners - Pankaj Sarel

S/o Lala Sarel and Vinod S/o Prabhu Ninama shall be released on

bail in connection with FIR No.59/2021 of Police Station Sadar

Banswara, District Banswara provided each of them 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.Nos.189-190

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