Citation : 2021 Latest Caselaw 8481 Raj
Judgement Date : 26 March, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4253/2021
Vijay Rawal S/o Sh. Mohan Lal Rawal, Aged About 49 Years, R/o Pwd Colony Near Mahadev Temple, Sirohi (Raj.). (Presently Lodged In Central Jail, Jodhpur).
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Shambhoo Singh For Respondent(s) : MR. AR Choudhary, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
26/03/2021 Heard.
The petitioner(s) has/have been arrested in FIR No.25/2018
of Police Station Sadar Kotwali District Jodhpur for the offence(s)
punishable under Section(s) 420, 406, 409 and 120-B 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
offence(s) levelled against the petitioner(s) is/are triable by
(2 of 2) [CRLMB-4253/2021]
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) Vijay
Rawal S/o Sh. Mohan Lal Rawal shall be released on bail in
connection with FIR No.25/2018 of Police Station Sadar Kotwali
District Jodhpur 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
135-pratibha/-
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