Rajasthan High Court - Jodhpur
Sunil @ Supari vs State Of Rajasthan on 29 January, 2021
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
(1 of 2) [CRLMB-1330/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 1330/2021
Sunil @ Supari S/o Jawarilal, Aged About 23 Years, R/o
Peethawas, Thana Dangiyawas, Dist. Jodhpur. (Presently Lodged
In Central Jail, Jodhpur).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Hardev Ram Bishnoi
For Respondent(s) : Mr. Mohd. Javed Gauri, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 29/01/2021 Heard.
The petitioner(s) has/have been arrested in FIR No.18/2021 of Police Station Ratanada, District Jodhpur 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 29/01/2021 at 08:53:23 PM) (2 of 2) [CRLMB-1330/2021] 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) Sunil @ Supari S/o Jawarilal shall be released on bail in connection with FIR No.18/2021 of Police Station Ratanada, District Jodhpur 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 68-pratibha/-
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