Bhuvneshwar @ Monu vs State Of Rajasthan
2021 Latest Caselaw 16839 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14378/2021

Bhuvneshwar @ Monu S/o Dinesh, Aged About 32 Years, R/o Manikya Nagar, Presently Residing As Tenant Over The House Of Sohan Dak, Choth Mata Mandir Lane, Gulmandi, Bheemganj P.s., Bhilwara, District Bhilwara (Lodged In District Jail, Bhilwara)

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

----Respondent

For Petitioner(s) : Mr. Ashok Khilery For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

11/11/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material on record.

The petitioner, who has been arrested in FIR No.523/2021

registered at Police Station Pratap Nagar, District Bhilwara for the

offence(s) punishable under Section(s) 408, 418, 420, 467, 468

and 471 of IPC, has preferred this bail application under Section

439 Cr.P.C.

Learned counsel for the petitioner has submitted that in the

present case, the offences are triable by magistrate. It is

submitted that petitioner is in custody since 25.09.2021,

therefore, he prays to enlarge the petitioner on bail.

(2 of 2) [CRLMB-14378/2021]

Mr. Mukhtiyar Khan, learned Public Prosecutor has opposed

the bail application but submitted that there is no previous case

pending against the petitioner.

Having regard to the contentions made by the learned

counsel for the petitioner and the learned Public Prosecutor, as

also the material on record, without expressing any opinion on the

merits of the case, this Court deems it just and proper to grant

bail to the accused petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Bhuvneshwar

@ Monu S/o Dinesh shall be released on bail in connection with

FIR No.523/2021 registered at Police Station Pratap Nagar, District

Bhilwara 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.

(SUDESH BANSAL),J

73-Taruna/-

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