Rajasthan High Court - Jodhpur
Shravan Kumar vs State on 5 February, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 1534/2019
Shravan Kumar S/o Bhalla Ram Garg, Aged About 22 Years,
Karola, Teh Sanchore, Dist Jalore (Now Lodged In Sub Jail
Bhinmal)
----Petitioner
Versus
State, Through Pp
----Respondent
For Petitioner(s) : Mr. Lalit Bhandari
For Respondent(s) : Mr. AS Rathore, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 05/02/2019 Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.
The petitioner has been arrested in FIR No.237/2018 of Police Station Raniwara, District Jalore for the offences punishable under Sections 457, 380/511 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, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Shravan Kumar S/o Bhalla Ram shall be released on bail in connection with FIR No.237/2018 of Police Station Raniwara, District Jalore provided (2 of 2) [CRLMB-1534/2019] 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.
(VIJAY BISHNOI),J SURABHII/62 Powered by TCPDF (www.tcpdf.org)