Laxman S/O Prahlad vs The State Of Rajasthan
2021 Latest Caselaw 1714 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               1383/2021

Laxman S/o Prahlad, Aged About 35 Years, R/o Loharwari Ps
Barsana Dist. Mathura U.p. (At Present Petitioner Is Confined In
Sub Jail Hindauncity Karauli Raj.)
                                                                       ----Petitioner
                                   Versus
The State Of Rajasthan, Through Pp
                                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 1472/2021 Suresh Chand S/o Parshuram, Aged About 42 Years, R/o Vill. Chandhut Ps Chandhut Dist. Palval Harayana (At Present Confined In Sub Jail Hindaun Dist. Karauli Raj.)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Banvari Lal Saini Mr. Rajneesh Gupta For Respondent(s) : Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

16/02/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.0632/2018 was registered at Police Station

Hindaun, District Karauli for offence under Sections 420, 406, 467,

468, 120-B I.P.C.

(2 of 2) [CRLMB-1383/2021]

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

situated co-accused have been enlarged on bail. Charge-sheet has

been filed. Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed these bail

applications. It is contended that petitioners have criminal

antecedents.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow these bail applications.

7. These bail applications are, 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 petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

9. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J ARTI SHARMA /38-39

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