[email protected] Singhal S/O Birbal vs State Of Rajasthan
2021 Latest Caselaw 1753 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 748/2021

[email protected] Singhal S/o Birbal, Aged About 22 Years, Resident
Of Mundawar, P.s. Mundawar, District Alwar (Raj) (At Present
Confined In District Jail Alwar (Raj)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp.
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 1407/2021 Anil S/o Shri Rohitash, Aged About 25 Years, R/o Mundawar Ps Mundawar Dist. Alwar At Present In Sub Jail Kishangarhbas Dist. Alwar

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

----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta Mr. Harendra Singh For State : Mr. Sher Singh Mahla, PP Investigating Officer : Mr. Hakummudin Khan, ASI, PS Khairthal, Bhiwadi

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/02/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.535/2020 was registered at Police Station Kherthal,

District Bhiwadi (Alwar) for offence under Sections 399, 402 I.P.C.

and Sections 3/25 of Arms Act.

(2 of 2) [CRLMB-748/2021]

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

pertains to making preparation to commit dacoity.

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 placed in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /29-30

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