Citation : 2021 Latest Caselaw 16980 Raj
Judgement Date : 15 November, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15150/2021
Sunil S/o Sohan, Aged About 24 Years, R/o Dhanpura Borwat, Police Station Sadar Banswara, District Banswara (Raj.) (At Present Lodged In District Jail, Banswara)
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Devendra Sanwalot For Respondent(s) : Mr. B.R. Bishnoi, AGC
HON'BLE MR. JUSTICE SUDESH BANSAL
Judgment / Order
15/11/2021
Heard learned counsel for the petitioner as well as learned
Public Prosecutor and also perused the material on record.
The petitioner has been arrested in FIR No. 189/2021 of
Police Station Gadhi, District Banswara for the offences punishable
under Sections 379 of IPC. He has preferred this bail application
under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that the
offence alleged against the petitioner is triable by a magistrate
and the petitioner is in judicial custody since his arrest and
investigation/trial of the case will take its own time.
Learned Public Prosecutor has opposed the bail application.
Having regard to the totality of the facts and circumstances
of the case, without expressing any opinion on the merits of the
(2 of 2) [CRLMB-15150/2021]
case, I deem 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 Sunil S/o
Sohan shall be released on bail in connection with FIR No.
189/2021 of Police Station Gadhi, District Banswara 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
70-Taruna/-
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