Prakash vs State Of Rajasthan
2021 Latest Caselaw 7807 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3801/2021

1. Prakash S/o Baka, Aged About 22 Years, R/o Padara, P.s.

Khedbrahma, Dist. Sabarkanta (Gujrat). (At Present Lodged In Central Jail, Udaipur).

2. Kana @ Kanti S/o Hugara, Aged About 30 Years, R/o Khokhara, P.s. Panarwa, Distt. Udaipur (Raj.). (At Present Lodged In Central Jail, Udaipur).

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


For Petitioner(s)          :    Mr. Anuj Sahlot
For Respondent(s)          :    Ms. Anita Gehlot, PP



               HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

19/03/2021
      Heard.

The petitioner(s) has/have been arrested in FIR No.22/2021

of Police Station Panarwa, District Udaipur for the offence(s)

punishable under Section(s) 370 IPC and Sections 75 and 79 of

Juvenile Justice Act. 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-3801/2021]

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)

Prakash S/o Baka and Kana @ Kanti S/o Hugara shall be released

on bail in connection with FIR No.22/2021 of Police Station

Panarwa, District Udaipur 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

104-pratibha/-

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