Madan Lal S/O Rameshwar Bairwa vs State Of Rajasthan
2021 Latest Caselaw 1323 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                  14008/2020

Madan Lal S/o Rameshwar Bairwa, Aged About 36 Years, R/o
Village Dhechwas Diggi Tonk Rajasthan (At Present Confined At
Central Jail Jaipur)
                                                                      ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent

For Petitioner(s) : Mr. Amit Ratnawat For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/02/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 505/2019 was registered at Police Station Dudu,

Jaipur Rural for offence under Sections 363, 366 of I.P.C.

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

has not supported the prosecution version in toto. Conclusion of

trial will take time.

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 and without commenting on merits, I deem it proper to

allow the bail application.

(2 of 2) [CRLMB-14008/2020]

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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /14

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