Kamlesh vs State
2021 Latest Caselaw 8445 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4447/2021

Smt. Kamlesh W/o Shri Hetram D/o Shri Krishan Lal, Aged About 30 Years, Bannasar, Police Station Pallu, District Hanumangarh (Rajasthan). (At Present Lodged In District Jail Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Trilok Joshi For Respondent(s) : Mr. Laxman Solanki, PP Mr. S.K. Verma for Complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.129/2021

of Police Station Rawatsar, District Hanumangarh for the

offence(s) punishable under Section(s) 323, 341, 342, 382, 327,

384, 389 & 120-B of the 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 the

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 that the alleged

(2 of 2) [CRLMB-4447/2021]

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) Smt.

Kamlesh W/o Shri Hetram D/o Shri Krishan Lal shall be released

on bail in connection with FIR No.129/2021 of Police Station

Rawatsar, District Hanumangarh 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

264-mohit/-

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