Sahil @ Doctor vs State
2021 Latest Caselaw 8154 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3169/2021

Anish S/o Shri Lekhram, Aged About 21 Years, R/o Puniya Ki Dhani, Tehsil Taranagar, District Churu. (Presently Lodged In Sub Jail Rajgarh, District Churu).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 978/2021 Sahil @ Doctor S/o Karamveer, Aged About 20 Years, R/o Nidana, Police Station Mahas, District Rohtak (Haryana). (At Present Lodged In Sub Jail, Rajgarh).

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

----Respondent

For Petitioner(s) : Mr. Vikas Bijarnia Mr. S.K. Poonia For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/03/2021 Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.279/2020 of

Police Station Rajgarh, District Churu for the offences punishable

under Sections 399, 402, 411, 412, 420, 465 IPC and Sections 3,

4, 7/25 of Arms Act. They have preferred this bail application

under Section 439 Cr.P.C.

(2 of 2) [CRLMB-3169/2021]

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

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Anish S/o Shri

Lekhram and Sahil @ Doctor S/o Karamveer shall be released on

bail in connection with FIR No.279/2020 of Police Station Rajgarh,

District Churu provided each of them 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

17-18-akash/-

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