Sanjeev Kumar vs State Of Rajasthan
2021 Latest Caselaw 8137 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3216/2021

Sanjeev Kumar S/o Banshidhar, Aged About 37 Years, Ward No. 2 Silwala Khurd, Tehsil Tibbi District Hanumangarh. (At Present Lodged In District Jail Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Rakesh Matoria For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/03/2021

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.265/2019 of

Police Station Tibbi District Hanumangarh for the offences

punishable under Sections 308, 354, 323 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 Sanjeev Kumar

(2 of 2) [CRLMB-3216/2021]

S/o Banshidhar shall be released on bail in connection with FIR

No.265/2019 of Police Station Tibbi District Hanumangarh

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

Surabhii/27-

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