Suresh Kumar vs State
2021 Latest Caselaw 9362 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6004/2021

Suresh Kumar S/o Bhanwar Lal, Aged About 36 Years, Chouau P.s. Sayla District Jalore.

(At Present Lodged In District Jail, Jalore).

----Petitioner Versus State of Rajasthan through Pp

----Respondent

For Petitioner(s) : Mr. Sravan Sainee (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/05/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.21/2017 of Police

Station Syala, District Jalore for the offences punishable under

Sections 420, 406 and 120-B of IPC. He has preferred this bail

application 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 and the alleged offence(s) are triable by Magistrate.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-6004/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Suresh Kumar

S/o Bhanwar Lal shall be released on bail in connection with FIR

No.21/2017 of Police Station Syala, District Jalore provided he

executes 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 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

33-Arun/-

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