Vinod vs State Of Rajasthan
2023 Latest Caselaw 473 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 457/2023

Vinod S/o Baksu, Aged About 22 Years, R/o Kalwani, Police Thana Badi Sarwan, Ratlam (M.P.). (Presently Lodged In District Jail, Banswara).

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


For Petitioner(s)          :     Mr. Vijay Kumar
For Respondent(s)          :     Mr. Vikram Sharma, Public Prosecutor



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

11/01/2023

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.105/2022 of

Police Station Danpur, District Banswara for the offences

punishable under Sections 452 and 323 IPC. He has preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

offences alleged to have been committed by the petitioner are

triable by Magistrate.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offences levelled against the petitioner are triable by Magistrate,

without expressing any opinion on the merits of the case, I deem

(2 of 2) [CRLMB-457/2023]

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 - Vinod S/o

Baksu shall be released on bail in connection with FIR

No.105/2022 of Police Station Danpur, 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.

(VIJAY BISHNOI),J 38-mohit/-

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