HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
9610/2021
Betal S/o Deewan Singh, Aged About 40 Years, Village Chhinga
Ka Adda, Atarajpura, P.s. Kanchanpur, District Dholpur (At
Present In District Jail Karauli).
----Petitioner
Versus
State Of Rajasthan, Through Its Public Prosecutor
----Respondent
For Petitioner(s) : Mr. Satya Pal Poshwal and Mr. Atar Singh Gurjar present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 20/07/2021
1. Petitioner has filed this bail application under Section 439 Cr.P.C.
2. F.I.R. No.21/2021 was registered at Police Station Mansalpur, District Karauli for offence under Sections 186, 353, 307, 34 I.P.C. and Sections 3, 25 of Arms Act.
3. It is contended by counsel for the petitioner that a false case has been registered against the petitioner. It is also contended that the criminal antecedents against the petitioner pertain to the year 2007. It is a case of no injury.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions. (Downloaded on 23/07/2021 at 09:21:11 PM)
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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.
(PANKAJ BHANDARI),J ARTI SHARMA /35 (Downloaded on 23/07/2021 at 09:21:11 PM) Powered by TCPDF (www.tcpdf.org)