Gajendra [email protected] S/O Balveer ... vs State Of Rajasthan
2021 Latest Caselaw 2029 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              15875/2020

Gajendra [email protected] S/o Balveer Singh, Aged About 22 Years,
R/o Vill. Fatehpura Ps Rajgarh Dist. Alwar Currently Residing At
Ayodhya Nagar Colony Satyaram Ke Peeche Dausa Bypass Ps
Kotwali Dist.dausa Raj. (At Present Petitioner Confined In Central
Jail Jaipur)
                                                                       ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 136/2021 Rakesh S/o Shri Arjun Lal, Aged About 20 Years, R/o Meeno Ka Mohalla Kalwar Police Thana Kalwar Dist. Jaipur Raj. (Petitioners Confined In Central Jail Jaipur)

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

----Respondent

For Petitioner(s) : Mr. Govind Upadhyay Mr. Vijay Kumar Jangid For Complainant(s) : Mr. Ravi Saini For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

24/02/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.589/2020 was registered at Police Station

Jhotwada, Jaipur for offence under Sections 147, 341, 323, 386,

(2 of 2) [CRLMB-15875/2020]

365, 356 I.P.C.

3. It is contended by counsels for the petitioners that only

name of Bhupendra Singh is appearing in the FIR. No test

identification parade was conducted to connect the petitioner with

the crime.

4. Learned Public Prosecutor and counsel for the complainant

have opposed these bail applications.

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 that

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

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /13-14

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