Sandeep Kum[email protected] S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 1750 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 884/2021

Sandeep [email protected] S/o Shri Rohitash, R/o Bishanpura Tan
Agwana Ps Surajgarh Dist. Jhunjhunu Raj. (At Present In Dist.
Jail Jhunjhunu)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 1411/2021 Rajesh @ Viksh @ Jadoo S/o Shri Jaipal, R/o Bhobia Ka Bas Ps Pilani Dist. Jhunjhunu Raj. (At Present In Dist. Jail Jhunjhunu)

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

----Respondent

For Petitioner(s) : Mr. Shailender Singh Balwada For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/02/2021

1. Defect/s pointed out in S.B. Criminal Miscellaneous Bail

Application No. 1411/2021 by the registry is/are waived.

2. Petitioners have filed these bail applications under Section

439 Cr.P.C.

3. F.I.R. No.456/2019 was registered at Police Station Pilani,

District Jhunjhunu for offence under Section 392 I.P.C.

(2 of 2) [CRLMB-884/2021]

4. It is contended by counsel for the petitioners that co-accused

has been enlarged on bail. Case of petitioner is akin to that of co-

accused.

5. Learned Public Prosecutor has opposed these bail

applications. It is contended that petitioner has criminal

antecedents.

6. I have considered the contentions.

7. Considering the contentions put forth by counsel for the

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

8. 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.

9. 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 petitoners' repeating offence, S.H.O. can move the

Court for cancellation of bail.

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

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /34-35

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