Anuj @ Kala vs State Of Rajasthan
2021 Latest Caselaw 8320 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4121/2021

Anuj @ Kala S/o Sukhpal, Aged About 21 Years, R/o Village Lahboli, P.s. Manglore Dist. Haridwar. (At Present Lodged In Central Jail, Jodhpur).

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


For Petitioner(s)          :     Mr. AS Rathore
For Respondent(s)          :     Mr. Shrawan Bishnoi, 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.95/2021

of Police Station Mandore, District Jodhpur for the offence(s)

punishable under Section(s) 420, 379 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

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

(2 of 2) [CRLMB-4121/2021]

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) Anuj @

Kala S/o Sukhpal shall be released on bail in connection with FIR

No.95/2021 of Police Station Mandore, District Jodhpur 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

121-pratibha/-

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