Sachin vs State Of Rajasthan
2021 Latest Caselaw 7706 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3676/2021

1. Sachin S/o Ghasita Ram, Aged About 32 Years, R/o Samoli, Pratapnagar, House No. 288, D-Block, Gali No. 7, House No. 397, Police Station Hajvihar, Delhi. (At Present Lodged In Central Jail, Jodhpur).

2. Dilshad Khan S/o Late Shri Bundu Khan, Aged About 42 Years, R/o Kamalpura, Tehsil Siyau, P.S. Chandpur, Dist. Bijnor U.P. at Present House No. 850 A-Block, Gali No. 20, Sri Ram Colony, Hajuri Khas, Police Station Hajuri, Delhi. (At Present Lodged In Central Jail, Jodhpur).

                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through PP
                                                                 ----Respondent


For Petitioner(s)          :    Mr. Arjun Singh
For Respondent(s)          :    Mr. Vikram Sharma, PP



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

18/03/2021

      Heard.

The petitioner(s) has/have been arrested in FIR No.05/2021

of Police Station G.R.P. Abu-Road 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.

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).

(2 of 2) [CRLMB-3676/2021]

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

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)

Sachin S/o Ghasita Ram and Dilshad Khan S/o Late Shri Bundu

Khan shall be released on bail in connection with FIR No.05/2021

of Police Station G.R.P. Abu-Road 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

65-Arun/-

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