Citation : 2021 Latest Caselaw 9596 Raj
Judgement Date : 27 May, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6943/2021
Bhagirath S/o Kaniram Baori, Aged About 32 Years, resident of Bambora, P.S. Choti Sadri, Pratapgarh At Present Kachi Basti, P.s. Sadar Nimbahera, District Chittorgarh, Rajasthan. (Presently Lodged In District Jail Chittorgarh).
----Petitioner Versus State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Vijay Kumar Gaur, through V.C. For Respondent(s) : Mr. Mukesh Trivedi, P.P.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order
27/05/2021
Heard learned counsel for the petitioner through video-call
and perused the case file as well as material available on record.
The present bail application has been filed under Section 439
Cr.P.C. The petitioner has been arrested in connection with FIR No.
20/2021, Police Station Akhola, District Chittorgarh, for the
offences punishable under Section 379 of the IPC.
Learned Public Prosecutor vehemently opposed the bail
application.
Learned counsel for the petitioner submits that offences are
triable by magistrate and the challan has already been presented
in this matter and now no investigation is pending and the trial of
(2 of 2) [CRLMB-6943/2021]
the case will take sufficient long time to be concluded. Therefore,
the benefit of bail should be granted to the accused-petitioner.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is
allowed and it is directed that petitioner Bhagirath S/o Kaniram
Baori shall be released on bail in connection with FIR No. 20/2021,
Police Station Akhola, District Chittorgarh provided he executes
personal bond in a sum of Rs.1,00,000/- with two sound and
solvent sureties of Rs.50,000/- 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.
(MANOJ KUMAR GARG),J 71-Prashant/-
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