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Rajasthan High Court - Jodhpur

Jayanti Lal vs State Of Rajasthan on 19 June, 2019

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 7048/2019

1.      Jayanti Lal S/o Khoma Ninama, Aged About 23 Years,
        Saga, Police Station Sadar, Banswara, District Banswara
2.      Rakesh S/o Tola Ninama, Aged About 22 Years, Saga,
        Police Station Sadar, Banswara, District Banswara
        (At Present Lodged In District Jail Banswara)
                                                                 ----Petitioners
                                   Versus
State Of Rajasthan
                                                                ----Respondent


For Petitioner(s)         :    Mr. S.K. Poonia
For Respondent(s)         :    Mr. Sudheer Tak, PP



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

(VACATION JUDGE) Order 19/06/2019

1. Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

2. The petitioners have been arrested in FIR No.258/2019 registered at Police Station Kotwali, Banswara for the offence punishable under Section 379 of IPC. They have preferred this bail application under Section 439 Cr.P.C.

3. Learned Public Prosecutor has opposed the bail application.

4. Having regard to the totality of the facts and circumstances of the case and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C. (Downloaded on 22/09/2019 at 01:02:22 AM)

(2 of 2) [CRLMB-7048/2019]

5. Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners (1) Jayanti Lal S/o Khoma Ninama and (2) Rakesh S/o Tola Ninama, shall be released on bail in connection with FIR No.258/2019 of Police Station Kotwali, Banswara, provided each of them execute 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 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.

(DR. PUSHPENDRA SINGH BHATI), VJ.

66-Zeeshan/-

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