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Gulli@Sandeep@Gurvinder vs State Of Rajasthan

Rajasthan High Court · Decided on 20 December 2020 · Citation: (2020) 12 RAJ CK 0179

HON’BLE JUDGES
Narendra Singh Dhaddha, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 380, 457
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Bail Application No. 17816 Of 2019
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Judgment

10 paragraphs · 204 words
1.

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.210/2018

Registered at Police Station Chiksana, District Bharatpur(Raj.) for the offence(s) under Section457 & 380 of IPC .

2.

Counsel for the petitioner submits that the offences alleged against the petitioner are triable by Magistrate and the recovery has already been

effected and conclusion of the trial may take long time.

3.

Learned Public Prosecutor has opposed the bail application.

4.

Considering the contentions put-forth by the counsel for the petitioner and taking into account 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 enlarge the petitioner on bail.

5.

Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Gulli @ Sandeep @ Gurvinder

S/o Shri Jagdish shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the

satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.