Dhuleshwar vs Police-State
2021 Latest Caselaw 7253 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3285/2021

Dhuleshwar S/o Hoorji, Aged About 34 Years, R/o Sanchiya Falan Chadaiya, Teh. Bichiwada, Distt. Dungarpur (Raj.). (At Present Lodged In District Jail, Dungarpur).

----Petitioner Versus Police-State, Through Pp

----Respondent

For Petitioner(s) : Mr. Arun Dadhich For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/03/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.282/2020 of Police Station Bichiwada, District

Dungarpur for the offence(s) punishable under Section(s)

147, 148, 149, 395, 435, 427 IPC. He/she/they has/have

preferred this/these bail application(s) under Section 439

Cr.P.C.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case, without expressing any

opinion on the merits of the case, I deem it just and

proper to grant bail to the petitioner(s) under Section

439 Cr.P.C.

(2 of 2) [CRLMB-3285/2021]

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Dhuleshwar S/o Hoorji shall be released

on bail in connection with FIR No.282/2020 of Police

Station Bichiwada, District Dungarpur provided

he/she/they execute(s) a personal bond in the 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

119-msrathore/-

Powered by TCPDF (www.tcpdf.org)