Sandeep Kumar Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 1543 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                 15588/2020

Sandeep Kumar Son Of Shri Vijendra Singh, Aged About 30
Years, Resident Of Village Barasari Police Station Nathusari
Chopta, District, Sirsa, Hariyana. (At Present Confined In Central
Jail, Jaipur)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Its P.p.
                                                                        ----Respondent

For Petitioner(s) : Mr. Banwari Lal Sharma with Mr. Namo Narayan Sharma For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

11/02/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 489/2019 was registered at Police Station

Chitrakoot, Jaipur for offence under Sections 420, 467, 468, 471 &

120-B of I.P.C.

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

has entered into a compromise with the petitioner which is

annexed with bail application as Annexure No. 3. It is also

contended that charge-sheet has been filed.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner has criminal antecedents.

(2 of 2) [CRLMB-15588/2020]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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 /10

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