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High CourtsSingle Bench(2023) 04 RAJ CK 0101

Kshatriya Dhan Bahadur And Others vs State Of Rajasthan

Rajasthan High Court · Decided on 24 April 2023

HON’BLE JUDGES
Kuldeep Mathur, J
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Bail Application No. 1791, 3234, 4461 Of 2023
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Judgment

8 paragraphs · 318 words

Kuldeep Mathur, J

The instant bail applications have been filed by the petitioners under Section 439 Cr.P.C. seeking bail in connection with the FIR No.630/2022 registered at Police Station Mahamandir, District Jodhpur, for the offences punishable under Sections 420, 406, 467, 468, 471, 120-B of IPC and under Sections 66-C and 66-D of IT Act.

Learned counsel for the petitioners submitted that the offences alleged to have been committed by the petitioners are triable by Magistrate. Learned counsel for the petitioners submitted that no recovery is due from the present petitioners. Investigation is complete in the matter and challan has already been filed. Learned counsel for the petitioners further submitted that in view of the fact that no recovery is due from the present petitioners; the accused-petitioners are behind the bars; and the trial of the case will take sufficiently long time to conclude, therefore, the benefit of bail should be granted to the accused-petitioners.

Learned Public Prosecutor has vehemently opposed the bail applications.

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 petitioners under Section 439 Cr.P.C.

Accordingly, the bail applications filed under Section 439 Cr.P.C. are allowed and it is directed that petitioners-

(1).Kshatriya    Dhan    Bahadur S/o Shri Jas Bahadur,

(2).Mohammd Sadik Firozudeen Bichhu S/o Sh. Firozudeen Bichhu and (3).Rahul Kanta Ram Satav S/o Shri Kanta Ram Maruti Satav, shall be released on bail in connection with FIR No.630/2022 registered at Police Station Mahamandir, District Jodhpur, provided they execute a personal bond in a sum of Rs.50,000/- each 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.