[email protected] S/O Shri Kishan vs State Of Rajasthan
2021 Latest Caselaw 1111 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              15534/2020

[email protected] S/o Shri Kishan, Aged About 22 Years, R/o Vill.
Mawshia Ps Nashirabad Sadar Dist. Ajmer (At Present Confined
In Jail)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 15812/2020 [email protected] S/o Srikrishen, Aged About 25 Years, R/o Vill. Mavshiya Ps Naseerabad Sadar Dist. Ajmer (Presently In Central Jail Ajmer)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Kapil Prakash Mathur with Mr. Anirudh Tyagi For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

02/02/2021

1. Petitioner has filed these bail applications under Section

439 of Cr.P.C.

2. F.I.R. No. 273/2020 & 248/2020 was registered at Police

Station Nashirabad Sadar, District Ajmer for offence under

Sections 143, 332, 353, 427, 186, 392, 34 of I.P.C. and Section 3

(2 of 2) [CRLMB-15534/2020]

of Damage of Public Property Act.

3. It is contended by counsel for the petitioner that similarly

situated co-accused have been enlarged on bail.

4. Learned Public Prosecutor has opposed these bail

applications. It is contended that petitioner has criminal

antecedents.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow these bail applications.

7. These bail applications are 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 learned trial court with the stipulation that he 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 petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

9. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /23-24

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