Sunil vs State Of Rajasthan
2021 Latest Caselaw 7027 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3337/2021

Sunil S/o Suresh Das, Aged About 25 Years, R/o 3 Brij Vihar Colony (Borakhedi), Police Station Sadar, Nimbahera, District Chittorgarh.

(At Present Lodged In Sub Jail, Nimbahera).

----Petitioner Versus The State Of Rajasthan through the Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Sunil Mehta For Respondent(s) : Mr. Mohd. Javed Gauri, P.P. For Complainant(s) : Mr. Harsh Vardhan Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.53/2021 of Police

Station Nimbahera Sadar, District Chittorgarh for the offences

punishable under Sections 408, 420 and 477(A) of 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 as well as learned counsel for the

complainant have opposed the bail application.

(2 of 2) [CRLMB-3337/2021]

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,

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 - Sunil S/o

Suresh Das shall be released on bail in connection with FIR

No.53/2021 of Police Station Nimbahera Sadar, 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.194

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