Vishnu vs State Of Rajasthan
2021 Latest Caselaw 7932 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3489/2021

Vishnu S/o Sohan Nayak, Aged About 22 Years, R/o Ranikheda, Nimbahera, District Chittorgarh. (At Present Lodged In District Jail Chittorgarh).

----Petitioner Versus The State Of Rajasthan through the Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Deepak Menaria For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.281/2020 of

Police Station Sadar Chittorgarh, District Chittorgarh for the

offence punishable under Section 395 IPC. He has preferred this

bail application under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner - Vishnu S/o

Sohan Nayak shall be released on bail in connection with FIR

(2 of 2) [CRLMB-3489/2021]

No.281/2020 of Police Station Sadar Chittorgarh, District

Chittorgarh provided he executes 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 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

Abhishek Kumar S.No.50

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