Gaurav vs State Of Rajasthan
2021 Latest Caselaw 7731 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3719/2021

1. Gaurav S/o Brijmohan Rathor Teli, Aged About 28 Years, Charan Basti, P.s. Rawatbhata, District Chittorgarh. (At Present Lodged In District Jail Chittorgarh).

2. Sanjay @ Lappu S/o Kalu Nayak, Aged About 25 Years, Ram Tekri Ke Pass, Rawatbhata P.s. Rawatbhata, District Chittorgarh. (At Present Lodged In District Jail Chittorgarh).

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

                                                                         ----Respondent


For Petitioner(s)            :     Mr. RK Charan
                                   Mr. Abhishek Charan
For Respondent(s)            :     Ms. Anita Gehlot, 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.26/2021

of Police Station Rawatbhata, District Chittorgarh for the

offence(s) punishable under Section(s) 384, 323, 341, 34 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.

                                                                            (2 of 2)                   [CRLMB-3719/2021]


                                        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

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)

Gaurav S/o Brijmohan Rathor Teli and Sanjay @ Lappu S/o Kalu

Nayak, shall be released on bail in connection with FIR

No.26/2021 of Police Station Rawatbhata, District Chittorgarh

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

102-pratibha/-

Powered by TCPDF (www.tcpdf.org)