Bhupendra Singh @ Bharatsingh vs State Of Rajasthan
2021 Latest Caselaw 7814 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3750/2021

Bhupendra Singh @ Bharatsingh S/o Rajendra Singh, Aged About 26 Years, R/o Gingala, Police Thana Khedapa, Dist. Jodhpur Rural.

(Presently Lodged At Central Jail, Jodhpur).

----Petitioner Versus The State Of Rajasthan through Pp

----Respondent

For Petitioner(s) : Mr. S.K. Latiyal For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.32/2021

of Police Station Khedapa, District Jodhpur for the offence(s)

punishable under Section(s) 3/25, 5/25, 25(6)(7) of the Arms 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).

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

(2 of 2) [CRLMB-3750/2021]

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)

Bhupendra Singh @ Bharatsingh S/o Rajendra Singh shall be

released on bail in connection with FIR No.32/2021 of Police

Station Khedapa, District Jodhpur 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

67-Arun/-

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