Harish vs State Of Rajasthan
2021 Latest Caselaw 15402 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 8233/2021

Harish S/o Nagji Ram, Aged About 18 Years, Resident Of Village Bhadwal, Sanchore Police Station, District Jalore. (Lodged In Sub Jail Sanchore).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Teja Ram Choudhary For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/10/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.143/2021 of Police Station Sanchore, District Jalore

for the offence(s) punishable under Section(s) 341, 327,

427, 326/34 IPC. He/she/they has/have preferred

this/these second bail application(s) under Section 439

Cr.P.C.

Learned counsel for the petitioner has submitted that

after rejection of the earlier bail application, charge-sheet

has been filed.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case, without expressing any

(2 of 2) [CRLMB-8233/2021]

opinion on the merits of the case, I deem it just and

proper to grant bail to the petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these second bail application(s)

filed under Section 439 Cr.P.C. is/are allowed and it is

directed that petitioner(s) - Harish S/o Nagji Ram shall

be released on bail in connection with FIR No.143/2021

of Police Station Sanchore, District Jalore provided

he/she/they execute(s) a personal bond in the 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/her/their appearance before that court on each

and every date of hearing and whenever called upon to

do so till the completion of the trial.

(VIJAY BISHNOI),J

170-msrathore/-

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