Shivram S/O Shri Amar Singh vs State Of Rajasthan
2021 Latest Caselaw 1619 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                15742/2020

1.        Shivram S/o Shri Amar Singh, Aged About 30 Years, R/o
          Vill. Basai P/s And Thesil Kathumar Dist. Alwar (Accused
          Petitioner Are Presently Confined In Central Jail Alwar)
2.        Siyaram S/o Shri Mahinder, Aged About 22 Years, R/o Vill.
          Pendka P/s And Thesil Nagar Dist. Bharatpur (Accused
          Petitioner Are Presently Confined In Central Jail Alwar)
                                                                   ----Petitioners
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Gurvindra Singh For Complainant(s) : Mr. Kapil Gupta For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

15/02/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.649/2020 was registered at Police Station N.E.B.

Alwar District Alwar for offence under Sections 143, 323, 341,

452, 354, 336, 504 I.P.C.

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

filed charge-sheet. Police has not found it a case to be made out

under Sections 452 & 354 of IPC. There is cross F.I.R. No overt act

is assigned to the present petitioners.

4. Learned Public Prosecutor and counsel for complainant have

(2 of 2) [CRLMB-15742/2020]

opposed the bail application. It is contended that in the cross

F.I.R., police has proposed negative final report. It is also

contended that police has filed charge-sheet for the offence under

Sections 307 & 451 of IPC.

5. I have considered the contentions.

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.

(PANKAJ BHANDARI),J

ARTI SHARMA /23

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