HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
10112/2021
Himmat S/o Bhagwansahay, Aged About 25 Years, R/o Karodi Ps
Mehandipur Balaji Dist. Dausa Raj. (At Present Confined In Sub
Jail Bandikui Dist. Dausa)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Umashanker Pandey present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 05/07/2021
1. Petitioner has filed this bail application under Section 439 Cr.P.C.
2. F.I.R. No.128/2021 was registered at Police Station Mehandipur Balaji, District Dausa for offence under Sections 399 & 402 I.P.C. and Sections 3 & 25 of Arms Act.
3. It is contended by counsel for the petitioner that the allegation against the petitioner is of being party to the group which was making preparation to commit dacoity. It is also contended that as per the allegation, chilly powder was recovered from petitioner. It is further contended that a false case has been registered against petitioner.
4. Learned Public Prosecutor has opposed the bail application. (Downloaded on 07/07/2021 at 09:38:37 PM)
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5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
7. This bail application is, accordingly, allowed and it is directed that accused-petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the trial Court with the stipulation that he shall appear before that Court and any Court to which the matter be transferred, on all subsequent dates of hearing and as and when called upon to do so.
8. A copy of this order be sent to concerned S.H.O. for recording this condition in the Village Crime Record Book so that in the event of petitoner's repeating offence, S.H.O. can move the Court for cancellation of bail.
(PANKAJ BHANDARI),J ARTI SHARMA /46 (Downloaded on 07/07/2021 at 09:38:37 PM) Powered by TCPDF (www.tcpdf.org)