HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
10731/2021
Manto @ Manturi W/o Shriphool, Aged About 36 Years, R/o
Dendan Police Station Mehandipur Balaji District Dausa
(Presently Confined At Central Jail Jaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Arvind Sharma through VC For Complainant(s) : Mr. Rajneesh Gupta present in the Court For State : Mr. Sher Singh Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 09/07/2021
1. Petitioner has filed this bail application under Section 439 Cr.P.C.
2. F.I.R. No.158/2020 was registered at Police Station Mehandipur Balaji, Dausa for offence under Sections 143, 323, 341 I.P.C.
3. It is contended by counsel for the petitioner that similarly situated co-accused have been enlarged on bail.
4. Learned Public Prosecutor and counsel for the complainant have opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the (Downloaded on 14/07/2021 at 09:26:06 PM) (2 of 2) [CRLMB-10731/2021] 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.
(PANKAJ BHANDARI),J ARTI SHARMA /59 (Downloaded on 14/07/2021 at 09:26:06 PM) Powered by TCPDF (www.tcpdf.org)