Lakhan Singh S/O Sultaniya vs State Of Rajasthan
2021 Latest Caselaw 1257 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 1882/2021

1.        Lakhan Singh S/o Sultaniya, R/o Narayanpura Ps Sadar
          Dist.   Jhalawar      (At    Present        Confined        In   Sub   Jail
          Ramganjmandi Dist. Kota)
2.        Pemchand      @       Premsingh            S/o          Gangasingh,    R/o
          Pipaliyakhurd Ps Dug Dist. Jhalawar (At Present Confined
          In Sub Jail Ramganjmandi Dist. Kota)
                                                                      ----Petitioners
                                      Versus
State Of Rajasthan, Through Pp
                                                                     ----Respondent

For Petitioner(s) : Mr. Nitin Kumar Sharma For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/02/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.62/2020 was registered at Police Station Kanwas,

District Kota Rural for offence under Sections 457, 380 I.P.C.

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

are not named in the F.I.R. Co-accused have been enlarged on

bail.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioners have criminal antecedents.

5. I have considered the contentions.

(2 of 2) [CRLMB-1882/2021]

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 trial Court with the stipulation that they shall appear before

that Court and any Court to which the matter be 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.

(PANKAJ BHANDARI),J

ARTI SHARMA /56

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