Prithvi @ Jadiya @ Pinu vs State Of Rajasthan
2021 Latest Caselaw 17000 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15391/2021

Prithvi @ Jadiya @ Pinu S/o Satyanarayan, Aged About 23 Years, R/o Pancholiya Nadi, P.s. Pratapnagar, Distt. Jodhpur. (Presently Lodged In Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Avinash Bhati.

Mr. Rahul Hans.

For Respondent(s) : Mr. Arun Kumar, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/11/2021

Heard learned counsel for the petitioner 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.450/2021, Police Station Pratap Nagar, District Jodhpur, for the

offence punishable under Section 4/25 of Arms Act.

Learned counsel for the petitioner submits that the offence is

triable by magistrate, the accused-petitioner is in judicial custody

and the trial of the case will take sufficient long time to be

concluded. Therefore, the benefit of bail should be granted to the

accused-petitioner.

Learned Public Prosecutor vehemently opposed the bail

application.

(2 of 2) [CRLMB-15391/2021]

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

allowed and it is directed that petitioner Prithvi @ Jadiya @ Pinu

S/o Satyanarayan shall be released on bail in connection with FIR

No.450/2021, Police Station Pratap Nagar, District Jodhpur

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

146-prashant/-

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