Viven @ Vivian vs State Of Rajasthan
2021 Latest Caselaw 8056 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3735/2021

Viven @ Vivian S/o Narayan Lal, Aged About 31 Years, Ghosunda P.s. Chanderia, District Chittorgarh (Raj.). (Presently Lodged In District Jail, Chittorgarh).

----Petitioner Versus State Of Rajasthan, Through P.P.

----Respondent

For Petitioner(s) : Mr. R.P. Singaria For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

23/03/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.266/2019, Police Station Hiranmagri, District Udaipur for

offences under Sections 420, 406, 471 & 120-B of the IPC.

Heard learned counsel for the petitioner and learned counsel

for the complainant and perused the impugned order and the FIR.

The petitioner is in judicial custody for the above offences

which are magistrate triable. His further detention is not required

for any purpose whatsoever.

In this background and having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioner.

Accordingly, the bail application is allowed and it is directed that

the accused-petitioner Viven @ Vivian S/o Shri Narayan Lal

arrested in connection with the F.I.R. No.266/2019 registered at

(2 of 2) [CRLMB-3735/2021]

Police Station Hiranmagri, District Udaipur shall be released on

bail provided he furnishes a personal bond of Rs.50,000/- and two

surety bonds of Rs.25,000/- each to the satisfaction of the learned

trial court with the stipulation to appear before that Court on all

dates of hearing and as and when called upon to do so.

(SANDEEP MEHTA),J 5-Sudhir Asopa/-

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