Avinish vs State Of Rajasthan
2021 Latest Caselaw 16768 Raj

(1 of 2) [CRLMB-14489/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14489/2021

1. Avinash S/o Sh. Bilas Bachhada, Aged About 24 Years, R/o Dera No. 1, Haadi Pipaliya, P.s. Manasha, Dist. Nimach, State M.P.

2. Vikash S/o Sh. Kailash Bachhada, Aged About 22 Years, R/o Dera No. 1, Haadi Pipaliya, P.S. Manasha, Dist. Nimach, State M.P.

3. Vikash S/o Sh. Bhuwana Bachhada, Aged About 23 Years, R/o Dera No. 1, Haadi Pipaliya, P.S. Manasha, Dist. Nimach, State M.P.

(At Present In Judicial Custody In Sub-Jail Begun, Dist. Chittorgarh Jail).

----Petitioners Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr.Veer Aditya Singh on behalf of Mr.Anil Vyas, Adv.

For Respondent(s) : Mr.Vikram Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

10/11/2021 The present bail application has been filed under Section 439

Cr.P.C. The petitioners have been arrested in connection with FIR

No.167/2021, Police Station Begun, Distt. Chittorgarh for the

offence under Sections 457 and 380 IPC.

Learned counsel for the petitioners submits that the offences

alleged to have been committed by the petitioners are triable by

Magistrate. The accused-petitioners are in judicial custody and the

trial of the case will take sufficient long time to be concluded.

(2 of 2) [CRLMB-14489/2021]

Therefore, the benefit of bail should be granted to the accused-

petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioners on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioners (1) Avinash

S/o Sh. Bilas Bachhada, (2) Vikash S/o Sh. Kailash Bachhada and

(3) Vikash S/o Sh. Bhuwana Bachhada shall be enlarged on bail in

FIR No.167/2021, P.S. Begun provided each of them furnishes a

personal bond in the sum of Rs.1,00,000/- with two sureties of

Rs.50,000/- each to the satisfaction of the learned trial Judge for

their appearance before the court concerned on all the dates of

hearing as and when called upon to do so.

(MANOJ KUMAR GARG),J

62-NK/-

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