Dinesh Takwani vs State Of Rajasthan
2021 Latest Caselaw 7549 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3619/2021

Dinesh Takwani S/o Sh. Lokchand, Aged About 65 Years, R/o 48 New Sabji Mandi, Sri Ganganagar At Present 5-A-22, New Housing Board, Shastri Nagar, Bhilwara Rajasthan. (Now, Presently Lodged In Dist. Jail, Sri Ganganagar).

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


For Petitioner(s)        :     Mr. V.K. Bhadu
For Respondent(s)        :     Mr. Vikram Sharma, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

17/03/2021

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.77/2020 of Police

Station Purani Abadi, District Sri Ganganagar for the offences

punishable under Sections 419, 409, 420, 477 of IPC and 3/7 of

Essential Commodities Act. He has preferred this bail application

under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail application.

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- Dinesh Takwani

(2 of 2) [CRLMB-3619/2021]

S/o Sh. Lokchand shall be released on bail in connection with FIR

No.77/2020 of Police Station Purani Abadi, District Sri Ganganagar

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

77-Arun/-

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