Rajasthan High Court - Jodhpur
Sumer @ Jeev Raj vs State Of Rajasthan on 29 July, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 8796/2019
Sumer @ Jeev Raj S/o Shankar, Aged About 26 Years, B/c
Bagriya R/o Nadka Bheru Ji, Police Station Pisangan, Ajmer, At
Present Manpur, Asop, District Jodhpur.
(At Present Lodged In District Jail, Pali).
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Akash Goyal
For Respondent(s) : Mr. Vikram Sharma, P.P.
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 29/07/2019 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.16/2019 of Police Station Borunda, District Jodhpur for the offence punishable under Section 136 of Electricity Act, 2003. He has preferred this bail application under Section 439 Cr.P.C.
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, I deem 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 - Sumer @ Jeev (Downloaded on 02/09/2019 at 12:34:48 AM) (2 of 2) [CRLMB-8796/2019] Raj S/o Shankar shall be released on bail in connection with FIR No.16/2019 of Police Station Borunda, District Jodhpur 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 Abhishek Kumar S.No.57 (Downloaded on 02/09/2019 at 12:34:48 AM) Powered by TCPDF (www.tcpdf.org)