Divan S/O Dulhe Ram vs State Of Rajasthan
2021 Latest Caselaw 1234 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous Bail Application No.
                               1668/2021

Divan S/o Dulhe Ram, R/o Simarra Ps Basai Dang Dist. Dholpur
(At Present Lodged In Jail Dholpur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Rati Ram Besla 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. 196/2020 was registered at Police Station Badi

Sadar, District Dholpur for offence under Sections 3/25 of Arms

Act.

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

pertains to Arms Act.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner has criminal antecedents, to which

counsel for the petitioner has argued that eight cases are prior to

the year 2008 and there is only one case of 2016.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-1668/2021]

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 /42

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