Vikas vs State
2021 Latest Caselaw 7042 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3279/2021

Vikas S/o Subhash, Aged About 22 Years, Beed Birad, Pakki Diggi, Hisar, District Hisar, State Haryana. (Presently Lodged In District Jail Churu).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Hinglaj Dan Charan 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.13/2021

of Police Station Bhaleri, District Churu for the offence(s)

punishable under Section(s) 379, 411, 467, 468, 120B 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).

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

(2 of 2) [CRLMB-3279/2021]

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) Vikas

S/o Subhash shall be released on bail in connection with FIR

No.13/2021 of Police Station Bhaleri, District Churu 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

165-pratibha/-

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