Sanjay @ Pappu vs State Of Rajasthan
2021 Latest Caselaw 8453 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4380/2021

Sanjay @ Pappu S/o Shri Jagdish Prasad, Aged About 38 Years, R/o Sarsadi Gate, Kekri, Police Station Kekri, District Ajmer. (At Present Lodged In District Jail Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. Ashok Khilery For Respondent(s) : Mr. Shravan Bishnoi, 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.55/2021

of Police Station Kotwali Chittorgarh, District Chittorgarh for the

offence(s) punishable under Section(s) 454, 380 and 411 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

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 the fact that the alleged

(2 of 2) [CRLMB-4380/2021]

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)

Sanjay @ Pappu S/o Shri Jagdish Prasad shall be released on bail

in connection with FIR No.55/2021 of Police Station Kotwali

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

255-pratibha/-

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