Dheeraj And Ors vs State Of Rajasthan

In the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all

concerned.

Heard counsel for the parties and perused the material available on record.

The petitioners have been arrested in connection with FIR No.132/2021 of Police Station Jaitaran, District Pali for the offences punishable under

Sections 419, 420, 406, 467, 468, 471 & 120-B of IPC. They have preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioner(s) submits that the offences alleged are triable by Magistrate.

Learned PP opposes 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 petitioners under Section

439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners (1) Dheeraj S/o Samundra Arya Jat (2)

Ajayraj Singh S/o Shri Shiv Raj Singh Rajput (3) Shrawan Kumar S/o Mohan Lal Kumawat & (4) Rohit Meena S/o Ram Meena shall be released on

bail in connection with FIR No.132/2021 of Police Station Jaitaran, District Pali 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.