Rewat Ram vs State Of Rajasthan
2021 Latest Caselaw 8329 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4070/2021

Rewat Ram S/o Ladu Ram, Aged About 19 Years, R/o Kharda Mewasa, Khudiyala Road, P.S. Karwar, Dist. Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Hitesh Vishnoi 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.44/2021

of Police Station Mathania, 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-4070/2021]

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)

Rewat Ram S/o Ladu Ram shall be released on bail in connection

with FIR No.44/2021 of Police Station Mathania, 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

92-Arun/-

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