Mukesh Kumar Agarwal vs State Of Rajasthan
2021 Latest Caselaw 7040 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3300/2021

Mukesh Kumar Agarwal S/o Susheel Kumar, Aged About 35 Years, R/o Ward No. 35, House No. 86, Agarwal Peerkhana Street No. 2, Shiv Colony, P.s. Jawaharnagar, Dist. Sriganganagar. Presently Reside At Rd-5 Ridhi Sidhi Second, P.s. Sadar, Dist. Sriganganagar (Presently Lodged In District Jail, Sri Ganganagar).

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

----Respondent

For Petitioner(s) : Mr. Pankaj Kumar Gupta For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.227/2019

of Police Station Sadar Ganganagar, District Ganganagar for the

offence(s) punishable under Section(s) 420, 408 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-3300/2021]

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)

Mukesh Kumar Agarwal S/o Susheel Kumar shall be released on

bail in connection with FIR No.227/2019 of Police Station Sadar

Ganganagar, District Ganganagar 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

172-pratibha/-

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