Subhash vs State Of Rajasthan
2021 Latest Caselaw 7941 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3244/2021

Subhash S/o Shri Ravji, Aged About 30 Years, R/o Lalawada, Police Station Kalinjara, District Banswara (Raj.). (Presently Lodged In District Jail, Banswara).

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh Mr. Hitendra Singh 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.21/2020 of Police

Station Kalinjara, District Banswara for the offences punishable

under Sections 147, 148, 149, 332, 353, 307, 436 and 392 IPC

and Section 3/4 of Prevention of Damage to Public Property Act,

1984. He has preferred this bail application under Section 439

Cr.P.C.

Learned counsel for the petitioner has submitted that the

co-accused persons have already been enlarged on bail.

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

(2 of 2) [CRLMB-3244/2021]

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 - Subhash S/o

Shri Ravji shall be released on bail in connection with FIR

No.21/2020 of Police Station Kalinjara, District Banswara 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.6

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