Rajasthan High Court - Jodhpur
Karan @ Rahul Luhar vs State Of Rajasthan on 28 January, 2021
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 1207/2021
Karan @ Rahul Luhar S/o Shri Deva Ram Luhar, Aged About 20
Years, By Caste Luhar, R/o Surajpole Gate, In Front Of Bake
Bihari Mandir, Berawar P.s. Berawar, District Ajmer. (At Present
Lodged In Sub Jail, Jaitaran).
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. CS Mandora
For Respondent(s) : Mr. Mohd. Javed Gauri, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 28/01/2021 Heard.
The petitioner(s) has/have been arrested in FIR No.210/2020 of Police Station Sendra, District Pali for the offence(s) punishable under Section(s) 392/34 IPC. He/She/They has/have preferred this/these bail application(s) under Section 439 Cr.P.C.
Learned counsel for the petitioner(s) has submitted that offence(s) alleged to have been committed by the petitioner(s) is/ are triable by Magistrate.
Learned Public Prosecutor has opposed the bail application(s).
Having regard to the totality of the facts and circumstances of the case and taking into consideration the fact that the alleged offence(s) levelled against the petitioner(s) is/are triable by Magistrate, without expressing any opinion on the merits of the (Downloaded on 28/01/2021 at 09:43:02 PM) (2 of 2) [CRLMB-1207/2021] case, I deem it just and proper to grant bail to the accused petitioner(s) under Section 439 Cr.P.C.
Accordingly, this/these bail application(s) filed under Section 439 Cr.P.C. is/are allowed and it is directed that petitioner(s) Karan @ Rahul Luhar S/o Shri Deva Ram Luhar shall be released on bail in connection with FIR No.210/2020 of Police Station Sendra, District Pali provided he/she/they execute(s) 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/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 49-pratibha/-
(Downloaded on 28/01/2021 at 09:43:02 PM) Powered by TCPDF (www.tcpdf.org)