Ashok vs State
2021 Latest Caselaw 7709 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3712/2021

Ashok S/o Shrawan Kumar, Aged About 18 Years, Village Pabusar, Police Station Ratangarh, District Churu. (At Present Lodged In District Jail Dungarpur).

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

----Respondent

For Petitioner(s) : Mr. Abhishek Mehta For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/03/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record

The petitioner(s) has/have been arrested in FIR No.51/2021

of Police Station Shri Dungargarh, District Bikaner for the

offence(s) punishable under Section(s) 379 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).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

(2 of 2) [CRLMB-3712/2021]

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)

Ashok S/o Shrawan Kumar shall be released on bail in connection

with FIR No.51/2021 of Police Station Shri Dungargarh, District

Bikaner 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

95-pratibha/-

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