Chandrakant Vinod Bhai Parmer vs State
2021 Latest Caselaw 7544 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3634/2021

1. Chandrakant Vinod Bhai Parmer S/o Vinod Bhari Pramar, Aged About 51 Years, R/o Majanwas, Charanagar, In Front Of S.T. Workshop, Patiya Naroda Road, Ahmedabad Gujarat. At Present Swaminarayan Park Apartment Flat No. B-24 House No. 403, Nava Naroda Ahmedabad P.s. Naroda, District Ahmedabad, Gujarat. (At Present Lodged In Central Jail, Jodhpur).

2. Smt. Poonamben Rangwani W/o Kamlesh Bhai, Aged About 55 Years, Single Chali, Kubernagar Crossing, Ahmedabad. At Present A-1 Somnath Complex, New Naroda Police Station In Front Of Ganpat Mandir, Sanjpur Bodha Ahmedabad Gujarat. (At Present Lodged In Central Jail, Jodhpur).

3. Amit Bhai Atul Bhai Kodekar S/o Atul Bhai Kodekar, Aged About 36 Years, Single Chali, Kubernagar Crossing, Ahmedabad. (At Present Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Padam Singh Solanki For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.58/2021

of Police Station Sardarpura, District Jodhpur for the offence(s)

punishable under Section(s) 380 of IPC. He/She/They has/have

preferred this/these bail application(s) under Section 439 Cr.P.C.

(2 of 2) [CRLMB-3634/2021]

Learned counsel for the petitioner(s) has submitted that the

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 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) (1)

Chandrakant Vinod Bhai Parmer S/o Vinod Bhari Pramar (2) Smt.

Poonamben Rangwani W/o Kamlesh Bhai and (3) Amit Bhai Atul

Bhai Kodekar S/o Atul Bhai Kodekar shall be released on bail in

connection with FIR No.58/2021 of Police Station Sardarpura,

District Jodhpur 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

85-mohit/-

Powered by TCPDF (www.tcpdf.org)