Mev Khan S/O Shri Buddu vs State Of Rajasthan
2021 Latest Caselaw 1221 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                   1147/2021

1.      Mev      Khan     S/o     Shri     Buddu,        R/o        Nagal    Todiar   P/s
        Malakheda Dist. Alwar (At Present Accused Is Confined In
        Central Jail Alwar)
2.      Shokin Khan S/o Shri Hussa, R/o Nagal Todiar P/s
        Malakheda Dist. Alwar (At Present Accused Is Confined In
        Central Jail Alwar)
                                                                          ----Petitioners
                                       Versus
State Of Rajasthan, Through Pp
                                                                         ----Respondent

For Petitioner(s) : Mr. Gurvindra Singh For Complainant(s) : Mr. Girish Khandelwal For State Mr. Pankaj Agarwal,PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/02/2021

1. Petitioners have filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 235/2020 was registered at Police Station

Malakheda, District Alwar for offence under Sections 143, 323,

341, 354 of I.P.C.

3. It is contended by counsel for the petitioners that there is

cross FIR. Both the sides have sustained injuries.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-1147/2021]

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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /92

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