Vinod Kumar vs State
2021 Latest Caselaw 8144 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3539/2021

Vinod Kumar S/o Ramu @ Ramji Lal, Aged About 19 Years, Rotawali Presently Sihagawali Police Thana Lalgarh Jatan Sri Ganganagar. (At Present At Central Jail Sri Ganganagar).

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

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/03/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.252/2020 of Police Station Lal Garh Jatan, District Sri

Ganganagar for the offence(s) punishable under

Section(s) 354, 452 IPC and Section 7/8 of the POCSO

Act. He/she/they has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail

application(s).

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 petitioner(s) under Section

439 Cr.P.C.

(2 of 2) [CRLMB-3539/2021]

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Vinod Kumar S/o Ramu @ Ramji Lal shall

be released on bail in connection with FIR No.252/2020

of Police Station Lal Garh Jatan, District Sri Ganganagar

provided he/she/they execute(s) a personal bond in the

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/her/their 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

75-msrathore/-

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