[email protected] ... vs State Of Rajasthan
2021 Latest Caselaw 1904 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 1516/2021

1.        [email protected]       [email protected]@rajpal               [email protected]
          [email protected]@[email protected]@[email protected]@manoj
          @ Shiniwas @ Rajsingh @ Shiniwas Welangdula @
          Sandeep Kumar @ Rajesh Choudhari S/o Shri Rajpal
          Singh R/o H.no. 2631 Adarsh Nagar Ballbhgadh Ps Adarsh
          Nagar Ballabhgadh Dist. Faridabad Haryana (Present
          Confined In Central Jail Jaipur)
2.        [email protected] Shiniwas Welangdula @ Sandeep Kumar @
          Rajesh Choudhari @ Ankit Chawala S/o Babulal, Aged
          About 29 Years, R/o Vill. Nangthala Ps Agroha Dist. Hisar
          Haryana (Present Confined In Central Jail Jaipur)
                                                                   ----Petitioners
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma For Complainant(s) Mr. Lokesh Kumar Bhargava For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

19/02/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.19/2021 was registered at Police Station Shipra-

Path Jaipur Metropolitan for offence under Sections 420, 406, 467,

468 & 471 I.P.C.

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

have deposited the amount and entered into a compromise with

(2 of 2) [CRLMB-1516/2021]

bank.

4. Counsel appearing for the bank has not disputed the above

fact and not opposing the bail application.

5. Learned Public Prosecutor has opposed the bail application.

6. I have considered the contentions.

7. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow the bail application.

8. 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

NIKHIL KR. YADAV /12

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