Raju vs State
2021 Latest Caselaw 9309 Raj

(1 of 2) [CRLMB-5708/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5708/2021

Raju S/o Kishan Salvi, Aged About 20 Years, R/o Tokara, Police Station Raipur, Dist. Bhilwara (Raj.) (Lodged In District Jail, Bhilwara)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Manoj Kumar Pareek through Cisco Webex For Respondent(s) : Mr S.K. Bhati, Public Prosecutor

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

03/05/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

This bail application has been filed under sec.439 CrPC on

behalf of the petitioner, who is in custody in connection with FIR

No.207/2020 registered at Police Station Raipur, District Bhilwara

for offence under Sec.392/34 IPC.

Learned counsel for the petitioner states that the offence is

triable by court of Magistrate and charge-sheet has been filed

against the petitioner.

Per contra, learned Public Prosecutor opposed the Bail

Application and stated that 09 other cases also have been

registered against the accused-petitioner.

Looking to the facts and circumstances of the matter,

particularly that the offence alleged against the petitioner is triable

(2 of 2) [CRLMB-5708/2021]

by court of Magistrate, charge-sheet has been filed against him

and trial of the case is likely to take time; without commenting on

merits of the case, this Court is of the opinion that the petitioner

deserves to be enlarged on bail.

Accordingly, the bail application under Section 439 CrPC is

allowed and it is ordered that the petitioner Raju s/o Kishan

Salvi who has been arrested in connection with FIR No.207/2020

registered at Police Station Raipur, District Bhilwara, shall be

released on bail, provided he furnishes a personal bond of

Rs.50,000/- with two surety bonds of Rs.25,000/- each, to the

satisfaction of learned trial court with the stipulation to appear

before that court on all dates of hearing and as & when called

upon to do so.

(DEVENDRA KACHHAWAHA),J

83-MMA/-

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