Ritik vs State
2021 Latest Caselaw 17270 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15558/2021

Ritik S/o Kawa Ram, Aged About 19 Years, R/o Naya Gaov Samited P.t. Kherwada Dist. Udaipur (At Present Lodged In Dist. Jail Dungarpur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. Mukesh Trivedi, P.P.

HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

18/11/2021

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.190/2021 of

Police Station Kherwada, District Udaipur for the offences

punishable under Sections 394 of IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegation against the petitioner is regarding snatching the golden

chain and submits that he has been granted bail in the identical

nature of case in another bail application No.11573/2021 by a co-

ordinate Bench of this Court. It is also submitted that petitioner is

in custody since 05.10.2021 and the offene against him is triable

by magistrate and trial of the case will take its own time.

(2 of 2) [CRLMB-15558/2021]

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

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 Ritik S/o Kawa

Ram shall be released on bail in connection with FIR No.190/2021

of Police Station Kherwada, District Udaipur 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

79-Taruna/-

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