Birbal Ram vs State Of Rajasthan
2021 Latest Caselaw 8324 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4118/2021

1. Birbal Ram S/o Shri Hanuman Ram, Aged About 23 Years,

2. Rakesh S/o Shri Hanuman Ram, Aged About 19 Years, Both R/o Village Ramdawas Kalla, Pipar City Police Station, District Jodhpur. (Lodged In Central Jail, Jodhpur)

----Petitioners Versus State Of Rajasthan, Through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. B.Ray Bishnoi For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.58/2021

of Police Station Pipar City, District Jodhpur 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

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

Magistrate, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-4118/2021]

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)

Birbal Ram S/o Shri Hanuman Ram and Rakesh S/o Shri Hanuman

Ram shall be released on bail in connection with FIR No.58/2021

of Police Station Pipar City, 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

119-Arun/-

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