Kamlesh Kumar vs State
2021 Latest Caselaw 7388 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2991/2021

Kamlesh Kumar S/o Shyam Lal, Aged About 29 Years, R/o Khijarpur Tehsil Raipur Thana Raipur District Jhalawad. (At Present Lodged In Sub Jail Salumbar).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. Mohd. Javed Gouri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/03/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.50/2021 of Police

Station Salumbar, District Udaipur for the offences punishable

under Section 409 IPC. He has preferred this bail application

under Section 439 Cr.P.C.

Learned counsel for petitioner has submitted that pursuant

to the submission made by the petitioner before this Court on

10.03.2021, he has deposited the amount of Rs. 2,78,396/- with

the finance company.

Learned Public Prosecutor has submitted that the factual

report verifying the factum of depositing the said money by the

petitioner.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-2991/2021]

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 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 Kamlesh Kumar

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

No.50/2021 of Police Station Salumbar, District Udaipur 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

187-akash/-

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