Anil Kadyan vs State Of Rajasthan
2021 Latest Caselaw 15406 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 6966/2021

Anil Kadyan S/o Harikesh, Aged About 38 Years, Jakholi, P.s. Titram Mod, District Kedhal, Haryana. (At Present Lodged In District Jail Churu).

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

----Respondent

For Petitioner(s) : Mr. Moti Singh 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.03/2021 of Police Station Sidhmukh, District Churu for

the offence(s) punishable under Section(s) 420 and 406

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

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

(2 of 2) [CRLMB-6966/2021]

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) - Anil Kadyan S/o Harikesh

shall be released on bail in connection with FIR

No.03/2021 of Police Station Sidhmukh, District Churu

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

168-msrathore/-

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