Dinesh S/O Shri Moti Lal vs State Of Rajasthan
2021 Latest Caselaw 1843 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1769/2021

Dinesh S/o Shri Moti Lal, R/o Vill. Tallab Gaon Ps Lalsot Dist.
Dausa Raj. (At Present Confined At Dist. Jail Sawaimadhopur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Vikas Kabra
For Respondent(s)         :     Mr. Mangal Singh Saini, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

18/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.80/2020 was registered at Police Station Sadar

Gangapur City for offence under Sections 454, 380 I.P.C.

3. It is contended by counsel for the petitioner that co-accused

have been enlarged on bail.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioners have criminal antecedents.

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

(2 of 2) [CRLMB-1769/2021]

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 trial Court with the stipulation that he 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 petitoners' repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

ARTI SHARMA /47

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