Mitesh @ Dimple vs State Of Rajasthan
2021 Latest Caselaw 8447 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4430/2021

Mitesh @ Dimple S/o Sh. Madanlal Jain, Aged About 35 Years, Batheda, Police Station Vallabh Nagar, District Udaipur (Raj.). (Presently Lodged At Sub Jail Sirohi).

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

----Respondent

For Petitioner(s) : Mr. Devi lal Rawal 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.172/2001

of Police Station Abu Road City, District Sirohi for the offence(s)

punishable under Section(s) 457 & 380 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 stole

meagre amount upto Rs.10 only. Learned counsel for the

petitioner has submitted that due to unavoidable

circumstances, the petitioner could not attend hearings

before the trial court. It is submitted that henceforth the

(2 of 2) [CRLMB-4430/2021]

petitioner will attend the hearings before the trial court

regularly.

Learned Public Prosecutor has opposed the bail

application(s).

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) -

Mitesh @ Dimple S/o Sh. Madanlal Jain shall be released on bail in

connection with FIR No.172/2001 of Police Station Abu Road City,

District Sirohi 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

262-mohit/-

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