Dinesh vs State Of Rajasthan
2021 Latest Caselaw 8449 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4410/2021

1. Dinesh S/o Gopal Lal Nayak, Aged About 26 Years, Ojyada, P.s. Hamirgadh, District Bhilwara, Rajasthan. (Presently Lodged In District Jail Chittorgarh).

2. Deepak @ Raju S/o Gopal, Aged About 28 Years, Ojyada, P.s. Hamirgadh, District Bhilwara, Rajasthan. (Presently Lodged In District Jail Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. Sampat Prajapat 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.394/2019

of Police Station Sadar Chittorgarh, District Chittorgarh for the

offence(s) punishable under Section(s) 379 & 411 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 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).

(2 of 2) [CRLMB-4410/2021]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration that the alleged

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) (1)

Dinesh S/o Gopal Lal Nayak and (2) Deepak @ Raju S/o Gopal

shall be released on bail in connection with FIR No.394/2019 of

Police Station Sadar Chittorgarh, District Chittorgarh 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

260-mohit/-

Powered by TCPDF (www.tcpdf.org)