Rohan Gupta vs State Of Rajasthan
2021 Latest Caselaw 9364 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 5877/2021

Rohan Gupta S/o Rakesh Gupta, Aged About 18 Years, R/o M- 211, Gali No. 13, Shastri Nagar, Police Station Shastri Nagar, New Delhi. (At Present Lodged In Sub Jail, Rajgarh)

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

----Respondent

For Petitioner(s) : Mr. Rakesh Matoria (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 parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.22/2021 of Police Station Taranagar, District Churu for

the offence(s) punishable under Section(s) 419, 420,

467, 468, 471 and 120-B IPC. He/she/they has/have

preferred this/these second 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,

charge-sheet has been filed and the alleged offences are

triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-5877/2021]

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 petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these second bail application(s)

filed under Section 439 Cr.P.C. is/are allowed and it is

directed that petitioner(s) - Rohan Gupta S/o Rakesh

Gupta shall be released on bail in connection with FIR

No.22/2021 of Police Station Taranagar, District Churu

provided he/she/they execute(s) a personal bond in the

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

31-msrathore/-

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