Saurabh vs State Of Rajasthan
2021 Latest Caselaw 9325 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5033/2021

Saurabh S/o Shri Vijay Kumar, Aged About 25 Years, R/o Behind Rajiv Gandhi Memorial School, Mohalla Belbanwa, Thana Town, Thana Motihari, District Motihari, Bihar. (At Present Lodged In Central Jail Udaipur).

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

----Respondent

For Petitioner(s) : Mr. Deepak Menaria (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/05/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.277/2020

of Police Station Sukher, District Udaipur for the offence(s)

punishable under Section(s) 420, 406 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 first bail application of the petitioner by this court

charge-sheet has been filed. It is further submitted that the

offences alleged to have been committed by the petitioner is

triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-5033/2021]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration 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)

Saurabh S/o Shri Vijay Kumar shall be released on bail in

connection with FIR No.277/2020 of Police Station Sukher, District

Udaipur 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

34-mohit/-

Powered by TCPDF (www.tcpdf.org)