Bholiya @ Suwa vs State Of Rajasthan
2021 Latest Caselaw 8321 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4126/2021

Bholiya @ Suwa S/o Ramaliya @ Ramuda, Aged About 30 Years, By Caste Bagariya, R/o Gunwati Ghati, Manglana, Presently Resident Of Riyabadi, Padukalla Police Station, District Nagaur. (Lodged In Sub Jail Jaitaran).

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

----Respondent

For Petitioner(s) : Mr. D.S. Udawat For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.89/2020

of Police Station Anandpur Kalu, District Pali for the offence(s)

punishable under Section(s) 457 and 380 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

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-4126/2021]

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)

Bholiya @ Suwa S/o Ramaliya @ Ramuda shall be released on bail

in connection with FIR No.89/2020 of Police Station Anandpur

Kalu, District Pali 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

126-Arun/-

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