Rajasthan High Court - Jodhpur
Gordhen @ Badal & Anr vs State on 20 October, 2016
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
1
IN THE HIGH COURT OF JUDICATURE
FOR RAJASTHAN AT JODHPUR
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CRIMINAL MISC. BAIL (CRLMB) No. 9565 of 2016
PETITIONERS:
1. Gordhen @ Badal S/o Sh Richpal Singh, b/c
Meghwal, r/o Nagarana Tehsil Sangaria Dist
Hanumangarh.
2. Pawan Kumar s/o sh Om Prakash b/c Swami r/o
Ratanpura Tehsil Sangaria Dist Hanumangarh
[Now presently lodged in Dist Jail - Hanumangarh]
VERSUS
RESPONDENT:
State of Rajasthan
Date of Order : 20.10.2016
HON'BLE MR. VIJAY BISHNOI,J.
MR. V.K.Bhadu, for the Petitioners
MR. Pankaj Awasthi - PP
ORDER
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Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.
The petitioners have been arrested in FIR No.40/2015 of Police Station, Sangaria, District Hanumangarh for the offences punishable under 2 Sections 457, 380, 511 IPC. They have 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 petitioners under Section 439 Cr.P.C.
Accordingly, this bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioners Gordhen @ Badal son of Richpal Singh and Pawan Kumar son of Om Prakash shall be released on bail in connection with FIR No.40/2015 of Police Station, Sangaria, District Hanumangarh provided each of them 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.
Taruna