Rajasthan High Court - Jodhpur
Sandeep vs State on 5 December, 2016
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
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IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
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CRIMINAL MISC. BAIL(CRLMB) NO.11189/2016
Petitioner:-
Sandeep S/o Lala Chand Meena, age 20 years, R/o
Choriwada (Khuntwada) Thana Bawalwada District
Udaipur.
(At lodged in Sub Jail Salumbar)
VERSUS
Respondent:-
The State of Rajasthan.
Date of Order : 05.12.2016
HON'BLE MR. VIJAY BISHNOI, J.
Mr. Jitendra Ojha, for the petitioner.
Mr. A.S. Rathore, Public Prosecutor.
ORDER
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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.49/2015 of Police Station, Kherwada District Udaipur, for the offences punishable under Sections 457, 380, 511 IPC. He has preferred this bail application under Section 439 Cr.P.C.
Learned Public Prosecutor has opposed the bail application.
2/2Having 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 Sandeep S/o Lala Chand Meena shall be released on bail in connection with FIR No.49/2015 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.
(VIJAY BISHNOI), J.
Gaurav