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Rajasthan High Court - Jodhpur

Sampat Puniya vs State Of Rajasthan on 31 May, 2022

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
   S.B. Criminal Miscellaneous Bail Application No. 6592/2022

Sampat Puniya S/o Punaram, Aged About 42 Years, R/o Bijasni
Ps Bilara Dist. Jodhpur Presently Residing At House No. 3E-32
Kudi Housing Board Ps Kudi Bhagtasni Jodhpur Raj.
(Lodged In Central Jail Jodhpur)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through PP
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Aditya Sharma
For Respondent(s)          :     Mr. Anil Joshi, Public Prosecutor



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

(VACATION JUDGE) Order 31/05/2022 This Court perused the material available on record. The petitioner has been arrested in connection with FIR No.258/2022 of Police Station Kudi Bhagtasani, District Jodhpur for the offences punishable under Sections 153-A, 188, 505(1)(B) & 505(2) of IPC. 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 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. (Downloaded on 31/05/2022 at 08:36:58 PM)

(2 of 2) [CRLMB-6592/2022] Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Sampat Puniya S/o Punaram shall be released on bail in connection with FIR No.258/2022 of Police Station Kudi Bhagtasani, District Jodhpur, 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), VJ 25-Ramesh/Jitender/-

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