Lokesh Sahu Son Of Chhitar Lal Sahu vs The State Of Rajasthan
2021 Latest Caselaw 1462 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                15891/2020

Lokesh Sahu Son Of Chhitar Lal Sahu, Aged About 24 Years,
Resident Of Vill. Sherpur, Police Station Kotwali, District Sawai
Madhopur, Rajasthan. (Presently Confined In Central Jail, Jaipur)
                                                                         ----Petitioner
                                     Versus
The State Of Rajasthan, Through P.p.
                                                                       ----Respondent

For Petitioner(s) : Mr. Sikander Ali Chopdar For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

10/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.427/2020 was registered at Police Station

Shiprapath, Jaipur District Jaipur for offence under Sections 341,

323, 394, 34 I.P.C.

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

has not identified the petitioner. No test identification parade was

conducted. No recovery has been effected from the petitioner.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner has criminal antecedents.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-15891/2020]

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 trial Court with the stipulation that he 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 petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

ARTI SHARMA /34

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