Ankit Barasa vs State Of Rajasthan
2021 Latest Caselaw 9319 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5438/2021

Ankit Barasa S/o Sh. Mukesh Barasa, Aged About 26 Years, R/o Pancholiya Nadi, Thakrani Ma Ka Ghar, Bhawani Dairy, Jagdamba Colony, P.s. Pratapnagar, Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Naresh Vishnoi (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/05/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.126/2021

of Police Station Udaimandir, District Jodhpur for the offence(s)

punishable under Section(s) 392 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

after rejection of the first bail application of the petitioner, charge

sheet has been filed and the offence alleged to have been

committed by the petitioner is 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-5438/2021]

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) Ankit

Barasa S/o Sh. Mukesh Barasa shall be released on bail in

connection with FIR No.126/2021 of Police Station Udaimandir,

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

40-Arun/-

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