Rajasthan High Court - Jodhpur
Narayan vs State on 12 January, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 2) [CRLMB-248/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 248/2021
Narayan S/o Sh. Lakhama, Aged About 55 Years, Village
Ransagar Pachor P/s. Dowada, Distt. Dungarpur. (Presently
Lodged In Distt. Jail, Dungarpur).
----Petitioner
Versus
State, Through P.p.
----Respondent
For Petitioner(s) : Mr. Ranjeet Singh Chouhan
For Respondent(s) : Mr. Gaurav Singh, PP assisted by
Mr. Avinash Godara, for the State
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 12/01/2021 In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
This Court perused the material available on record. The petitioner has been arrested in connection with FIR No. 252/2020 of Police Station Dowada, District Dungarpur for the offences punishable under Section 147, 148, 149, 341, 394, 436, 284, 269, 270, 283, 336 and 120-B of IPC and Section 3 PDPP Act. 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 as also the fact that conclusion of the proceedings is likely to take some time and without expressing any opinion on (Downloaded on 12/01/2021 at 08:59:42 PM) (2 of 2) [CRLMB-248/2021] the merits of the case, this Court deems 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 Narayan S/o Sh. Lakhama shall be released on bail in connection with FIR No. 252/2020 of Police Station Dowada, District Dungarpur 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.
(DR.PUSHPENDRA SINGH BHATI),J.
24-Sudheer/-
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