Pradeep vs State Of Rajasthan
2021 Latest Caselaw 8327 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4071/2021

Pradeep S/o Sh. Narendra, Aged About 23 Years, By Caste Hindu, R/o House No. 910, New Swami Nagar, Girva, Udaipur. (At Present In Judicial Custody In Central Jail, Udaipur).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 4069/2021 Mukesh S/o Babu Lal, Aged About 32 Years, R/o 646/16, Kailash Colony, Macchla Magra, Police Station Surajpole, Udaipur, At Present Mohit E-Mitra, Kiyosk Centre, Paneriyo Ki Madadi, Police Station Hiramnagari, Udaipur.

(At Present Lodged In Central Jail Udaipur).

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

----Respondent

For Petitioner(s) : Mr. Anil Vyas, Mr. R.S. Rawla For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR

No.0507/2019 of Police Station Hiranmagari, District Udaipur for

the offence(s) punishable under Section(s) 420, 120-B of IPC.

He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

(2 of 2) [CRLMB-4071/2021]

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

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)

Pradeep S/o Sh. Narendra and Mukesh S/o Babu Lal shall be

released on bail in connection with FIR No.0507/2019 of Police

Station Hiranmagari, 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

93-Arun/-

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