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Bajrang vs State
2021 Latest Caselaw 8446 Raj

Citation : 2021 Latest Caselaw 8446 Raj
Judgement Date : 26 March, 2021

Rajasthan High Court - Jodhpur
Bajrang vs State on 26 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4444/2021

Bajrang S/o Mahiram, Aged About 32 Years, Jambheshwar Nagar, Bikaner. (At Present Lodged In Central Jail Bikaner).

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

----Respondent

For Petitioner(s) : Mr. Abhishek Mehta For Respondent(s) : Mr. Laxman Solanki, PP

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.742/2019

of Police Station Nayasheher, District Bikaner for the offence(s)

punishable under Section(s) 386 & 506 of IPC. He/she/they

has/have preferred this/these bail application(s) under Section

439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegation against the petitioner is to the effect that he has

provided mobile phone number of the victim, however, the

allegation of threatening is not against the petitioner and the

same is against the co-accused person.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-4444/2021]

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 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) -

Bajrang S/o Mahiram shall be released on bail in connection with

FIR No.742/2019 of Police Station Nayasheher, District Bikaner

provided he/she/they execute(s) a personal bond in the 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

263-mohit/-

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