Rishi Agarwal vs State Of Rajasthan
2021 Latest Caselaw 8139 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3972/2021

Rishi Agarwal S/o Sh. Dinesh, Aged About 25 Years, R/o Mangalwada Chouraya, P.s. Mangalwara, Dist. Chittorgarh, Rajasthan. (Presently Lodged In Sub Jail, Nimbahera, Dist. Chittorgarh Since 14-02-2021).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 3973/2021 Devendra Das @ Devraj Bairagi S/o Arjundas, Aged About 30 Years, R/o Samariya, P.s. Mangalwad, Dist. Chittorgarh. (Presently Lodged At Dist. Jail, Chittorgarh).

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Abhishek Sharma Mr. Umesh Shrimali For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

24/03/2021

These two bail applications have been filed under Section

439 Cr.P.C. on behalf of the petitioners, who are in custody in

relation to FIR No.31/2021, Police Station Mangalwar, District

Chittorgarh for offences under Sections 420, 467, 468, 471, 474 &

120-B of the IPC.

(2 of 2) [CRLMB-3972/2021]

Heard learned counsel for the petitioners, learned Public

Prosecutor and perused the material available on record.

The petitioners are in judicial custody for the above offences

which are magistrate triable. One more case was registered

against the petitioner Devendra Das @ Devraj Bairagi way back in

the year 2012. There is no requirement of any further detention of

the petitioners in this case.

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 petitioners.

Accordingly, the bail applications are allowed and it is directed that

the accused-petitioners (1) Rishi Agarwal S/o Shri Dinesh & (2)

Devendra Das @ Devraj Bairagi S/o Arjundas arrested in

connection with the F.I.R. No.31/2021 registered at Police Station

Mangalwar, District Chittorgarh shall be released on bail provided

each of them 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 88-Sudhir Asopa/-

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