Jitram @J Ettu @ Manoj S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 1990 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1201/2021

Jitram @jeettu @ Manoj S/o Shri Ramajeet Singh, R/o Pendka Ps
Nagar Dist. Bhartpur (Accused Presently Confined In Central Jail
Alwar)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through The Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Gurvindra Singh For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

23/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.237/2019 was registered at Police Station

Kathumar District Alwar for offence under Sections 392, 511 I.P.C.

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

has been made an accused on the basis of interrogation of the co-

accused. No recovery was effected from the petitioner.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that out of sixteen criminal antecedents pointed out,

petitioner stands acquitted in seven cases.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-1201/2021]

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

7. This bail application is, accordingly, allowed and it is directed

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 petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /23

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