Kamlesh @ Anil vs State Of Rajasthan
2021 Latest Caselaw 8325 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3610/2021

Anil S/o Prabhu Lal, Aged About 20 Years, R/o Gram Chobiso Ka Padla Police Thana Sadar Banswara Dist. Banswara. (At Present Lodged In District Jail, Banswara).

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 4094/2021 Kamlesh @ Anil S/o Bhoora Lal, Aged About 20 Years, R/o Gandhipura Sagetha, Dist. Banswara (Raj.). (At Present Lodged In District Jail, Banswara).

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

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha Mr. R.S. Bhati For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.286/2020 of

Police Station Sadar, District Banswara for the offences punishable

under Sections 392/34 and 395 of IPC. They have preferred these

bail applications under Section 439 Cr.P.C.

(2 of 2) [CRLMB-3610/2021]

Learned counsels for the petitioners have submitted that

charge-sheet has been filed in the matter.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

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

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Anil S/o Prabhu

Lal and Kamlesh @ Anil S/o Bhoora Lal shall be released on bail in

connection with FIR No.286/2020 of Police Station Sadar, District

Banswara provided each of them executes 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

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

50-Taruna/-

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