Mukesh vs State Of Rajasthan
2021 Latest Caselaw 8312 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4152/2021

1. Mukesh S/o Gatulal, Aged About 25 Years, Aathmana Kotada, Police Station Rishabhdeo, District Udaipur. (Presently Lodged In District Jail Dungarpur).

2. Prakash @ Silpi S/o Gatulal, Aged About 27 Years, Aathmana Kotada, Police Station Rishabhdeo, District Udaipur. (Presently Lodged In District Jail Dungarpur).

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

----Respondent

For Petitioner(s) : Mr. Bharat Shrimali For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.183/2020

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

punishable under Section(s) 379 of 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 the

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).

(2 of 2) [CRLMB-4152/2021]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration that the alleged

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) (1)

Mukesh S/o Gatulal and (2) Prakash @ Silpi S/o Gatulal shall be

released on bail in connection with FIR No.183/2020 of Police

Station Kherwada, 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

142-mohit/-

Powered by TCPDF (www.tcpdf.org)