Virender Kumar @ Raj vs State Of Rajasthan
2021 Latest Caselaw 8485 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4237/2021

Virender Kumar @ Raj S/o Dulichand, Aged About 23 Years, R/o Raikaranpura Police Thana Paniyala Dist. Jaipur Village Presently Hanuman Mandir Gali, Gurjarwada Rewadi, Police Thana Rewadi City Dist. Rewadi (Hariyana).

(Presently Lodged At District Jail, Nagaur).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Lal Singh Rathore For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.186/2020

of Police Station Kuchera, District Nagaur for the offence(s)

punishable under Section(s) 394/34 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

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-4237/2021]

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)

Virender Kumar @ Raj S/o Dulichand shall be released on bail in

connection with FIR No.186/2020 of Police Station Kuchera,

District Nagaur 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

126-Arun/-

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