Kailash Chandra Seth vs State
2021 Latest Caselaw 8326 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4103/2021

Kailash Chandra Seth S/o Shri Nirmal Prakash Seth, Aged About 43 Years, R/o House No. 71, Near Mawa Ganesh Mandir, Inside Hathipole, Police Station Dhanmandi, Udaipur, Rajasthan. (At Present Lodged In Central Jail Udaipur)

----Petitioner Versus State, Through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. R.S. Rawal 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.42/2019

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

punishable under Section(s) 420, 406 and 120-B 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-4103/2021]

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)

Kailash Chandra Seth S/o Shri Nirmal Prakash Seth shall be

released on bail in connection with FIR No.42/2019 of Police

Station Hathipole, 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

109-Arun/-

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