Prakash vs State Of Rajasthan
2021 Latest Caselaw 8516 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3933/2021

1. Prakash S/o Sh. Narsingh, Aged About 23 Years, B/c Kanjar, R/o Meghnivas, P.s. Begun, Dist. Chittorgarh. (At Present In Judicial Custody In Sub Jail, Mandalgarh).

2. Ratan @ Ratania S/o Sh. Narsingh, Aged About 20 Years, B/c Kanjar, R/o Meghnivas, P.S. Begun, Dist. Chittorgarh. (At Present In Judicial Custody In Sub Jail, Mandalgarh).

3. Sanya @ Sameer S/o Sh. Prahlad, Aged About 21 Years, B/c Kanjar, R/o Meghnivas, P.S. Begun, Dist. Chittorgarh. (At Present In Judicial Custody In Sub Jail, Mandalgarh).

                                                                    ----Petitioners
                                   Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent


For Petitioner(s)        :     Mr. Anil Vyas
For Respondent(s)        :     Mr. Vikram Sharma, PP



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

26/03/2021

      Heard.
      The    petitioner(s)     has/have           been          arrested   in   FIR

No.0113/2020 dated 02.08.2020 of Police Station Kachhola,

District Bhilwara for the offence(s) punishable under Section(s)

457 and 380 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.

                                                                          (2 of 2)                   [CRLMB-3933/2021]


                                         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

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)

Prakash S/o Sh. Narsingh, Ratan @ Ratania S/o Sh. Narsingh and

Sanya @ Sameer S/o Sh. Prahlad shall be released on bail in

connection with FIR No.0113/2020 dated 02.08.2020 of Police

Station Kachhola, District Bhilwara 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

70-Arun/-

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