Babu Lal vs State Of Rajasthan
2021 Latest Caselaw 8448 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4425/2021

Babu Lal S/o Likhma Ram, Aged About 25 Years, By Caste Jat, R/o Chadi, P.s. Ramsar, District Barmer. (Presently Lodged At District Jail, Barmer).

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

----Respondent

For Petitioner(s) : Mr. Siddharath Karwasra 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.321/2020

of Police Station Sadar, District Barmer for the offence(s)

punishable under Section(s) 5/25 of Arms Act. 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-4425/2021]

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) Babu

Lal S/o Likhma Ram shall be released on bail in connection with

FIR No.321/2020 of Police Station Sadar, District Barmer 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

261-mohit/-

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