Baldev Kumar vs State Of Rajasthan
2021 Latest Caselaw 9324 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5035/2021

Baldev Kumar S/o Mool Shankar, Aged About 29 Years, Sonadi, Tehsil Sedwa, Police Station Sedwa, District Barmer. (Presently Lodged In Central Jail Jodhpur).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. K.L. Bishnoi (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.435/2019

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

punishable under Section(s) 193, 199, 200, 420, 467, 468 & 471

of IPC. He/She/They has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that after

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

has been filed against him and the offence(s) alleged to have been

committed by the petitioner(s) is/are triable by Magistrate. It is

further submitted that the petitioner has already deposited the

cost of Rs.10,000/- imposed by this court.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-5035/2021]

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)

Baldev Kumar S/o Mool Shankar shall be released on bail in

connection with FIR No.435/2019 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

35-Arun/-

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