Himanshu Bidudi vs State Of Rajasthan-State
2021 Latest Caselaw 9367 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 5417/2021

Himanshu Bidudi S/o Sohanveer Singh, Aged About 30 Years, House No. B-15/1, Arvind Nagar Airforce, P.s. Ratanada, Police Commissionarate, Jodhpur (Raj.). (At Present Lodged At Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. N.K. Bohra (through VC)

For Respondent(s) : Mr. Shrawan Bishnoi, PP

Mr. Harish Purohit for complainant

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.48/2021 of Police Station Ratanada, District Jodhpur

for the offence(s) punishable under Section(s) 341, 323,

307/34 IPC and Sections 3/25 (1-B)(A), 5/25, 5/27 of the

Arms Act. 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

allegation of firing gun shot is against co-accused Kuber

and not against the petitioner. It is further submitted that

(2 of 2) [CRLMB-5417/2021]

charge-sheet has been filed and trial of the case is likely

to take time.

Learned Public Prosecutor as well as learned counsel

for the complainant have opposed the bail application(s).

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) - Himanshu Bidudi S/o

Sohanveer Singh shall be released on bail in connection

with FIR No.48/2021 of Police Station Ratanada, District Jodhpur 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

29-msrathore/-

Powered by TCPDF (www.tcpdf.org)