HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
11417/2021
Sanjeev S/o Karan Singh, R/o Bibipur Ps Moosajhag Dist. Badayu
At Present R/o Gali No. 2 Near Railway Crossing Civil Line
Badayu Ps Civil Line Badayu Dist. Badayu (At Present Confined
In Central Jail Sewar Dist. Bharatpur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Niranjan Kataria and Mr. Ganga Ram Sharma present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 29/07/2021
1. Petitioner has filed this bail application under Section 439 Cr.P.C.
2. F.I.R. No.336/2020 was registered at Police Station Ucchain, District Bharatpur (Raj.) for offence under Sections 363 & 366 I.P.C.
3. It is contended by counsel for the petitioner that similarly situated co-accused has been given benefit of bail by this Court.
4. Learned Public Prosecutor has opposed the bail application.
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. (Downloaded on 30/07/2021 at 09:45:35 PM)
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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 /42 (Downloaded on 30/07/2021 at 09:45:35 PM) Powered by TCPDF (www.tcpdf.org)