Rajendra Prasad Meena S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 1222 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               1494/2021

Rajendra Prasad Meena S/o Shri Shankarlal Meena, R/o Toda
Post Tundila Ps Bamanwas Dist. Sawai Madhopur Raj. (At Present
Confined In Dist. Jail Dausa)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s)        :     Mr. Umesh Dixit
For State                :     Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/02/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 314/2020 was registered at Police Station Lalsot ,

District Dausa for offence under Sections 323, 342, 384, 420,

120-B of I.P.C.

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

not named in the FIR. Persons who were named in the FIR have

been enlarged on bail. Petitioner is not having any criminal

antecedents.

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

(2 of 2) [CRLMB-1494/2021]

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 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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /38

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