Rameshwar Prasad S/O Hariram vs State Of Rajasthan
2021 Latest Caselaw 1233 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               1799/2021

Rameshwar Prasad S/o Hariram, Aged About 27 Years, R/o Vill.
Choru Ps Phagi Jaipur At Present Plot No. 57 Ajit Nagar Rampura
Road Ps Muhana Jaipur (At Present Confined In Central Jail
Jaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through The Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Amit Ratnawat 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. 449/2020 was registered at Police Station Muhana,

Jaipur for offence under Sections 498-A, 304-B, 120-B of I.P.C.

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

complainant has turned hostile.

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.

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

(2 of 2) [CRLMB-1799/2021]

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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /43

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