Sukhdev @ Mukhtyar vs State Of Rajasthan
2021 Latest Caselaw 8454 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4359/2021

Sukhdev @ Mukhtyar S/o Sh. Kashiram, Aged About 37 Years, R/o Village Binjaur, Police Station Anupgarh, District Sri Ganganagar. (Presently Lodged In Central Jail, Bikaner).

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

----Respondent

For Petitioner(s) : Mr. Lukesh Kumar For Respondent(s) : Mr. Shrawan 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.28/2020

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

punishable under Section(s) 457 and 380 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-4359/2021]

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)

Sukhdev @ Mukhtyar S/o Sh. Kashiram shall be released on bail in

connection with FIR No.28/2020 of Police Station Kolayat, District

Bikaner 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

254-pratibha/-

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