Malik Farukh vs State Of Rajasthan
2021 Latest Caselaw 8290 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4318/2021

Malik Farukh S/o Malik Salim, Aged About 30 Years, R/o Ghasipada, Police Station Balrampur, Dist. Katihar, Bihar. (At Present Lodged In Central Jail, Udaipur).

                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Love Jain
                                 Mr. Deepak Menaria
For Respondent(s)          :     Mr. AR Chaudhary, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

25/03/2021

Heard learned counsel for the parties and perused the

material on record.

The petitioner(s) has/have been arrested in FIR No.293/2019

of Police Station Pratapnagar, District Udaipur for the offence(s)

punishable under Section(s) 419, 420, 467,468, 471, 120-B IPC.

He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

(2 of 2) [CRLMB-4318/2021]

offence(s) levelled against the petitioner(s) is/are triable by

Magistrate, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

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

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

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) Malik

Farukh S/o Malik Salim shall be released on bail in connection with

FIR No.293/2019 of Police Station Pratapnagar, District Udaipur

provided he/she/they execute(s) 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/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

247-pratibha/-

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