Jagan Singh S/O Shrisardar Singh vs State Of Rajasthan
2021 Latest Caselaw 1031 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               15405/2020

1.      Jagan    Singh     S/o     Shrisardar         Singh,          R/o   Laloni   Ps
        Kanchanpur Dist. Dholpur Raj. (Presently In Dist. Jail At
        Dholpur)
2.      Ramendra Singh S/o Shrisardar Singh, R/o Laloni Ps
        Kanchanpur Dist. Dholpur Raj. (Presently In Dist. Jail At
        Dholpur)
                                                                       ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s)         :      Mr. Aditya Mishra
For Respondent(s)         :      Mr. Mangal Singh saini, PP



          HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

01/02/2021

1. Petitioners have filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 291/2020 was registered at Police Station

Kanchanpur, District Dholpur for offence under Sections 143, 323,

341, 336, 365, 382 of I.P.C.

3. It is contended by counsel for the petitioners that no overt

act is assigned to the petitioners. There are general allegations

levelled against the petitioners. Charge-sheet has been filed.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioners have criminal antecedents.

(2 of 2) [CRLMB-15405/2020]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed

that accused petitioners shall be released on bail provided each of

them 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 learned trial court with the stipulation that they shall appear

before that Court and any court to which the matter is 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 petitoners' repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /42

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