Shaitan Singh S/O Tejuram vs State Of Rajasthan
2021 Latest Caselaw 1235 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               1863/2021

Shaitan Singh S/o Tejuram, R/o Sanodiya Ps Sarvad Dist. Ajmer
Raj. (At Present Petitioner Confined In Central Jail Ajmer)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 1891/2021 [email protected] S/o Jai Singh, R/o Vill. Bharwada Ps Gogamedi Hanumangarh Dist. Raj. (At Present Accused Petitioner Confined In Central Jail Ajmer)

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

----Respondent

For Petitioner(s) : Mr. Govind Upadhyay Mr. Krishan Gopal Khatri, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/02/2021

1. Petitioners have filed these bail applications under Section

439 of Cr.P.C.

2. F.I.R. No. 336/2020 was registered at Police Station Gunj

Ajmer for offence under Sections 420, 407, 120-B of I.P.C.

3. It is contended by counsels for the petitioners that similarly

(2 of 2) [CRLMB-1863/2021]

situated co-accused have been enlarged on bail.

4. Learned Public Prosecutor has opposed thesee bail

applications.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

7. These bail applications are 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.

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 petitoners' 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 /45-46

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