Prakash vs State Of Rajasthan
2021 Latest Caselaw 2332 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14953/2020

Prakash S/o Jenaram, Aged About 21 Years, R/o Village Balesar Satta, P.s. Balesar, Distt. Jodhpur. (Presently Lodged In Central Jail, Jodhpur).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 14475/2020 Moti Singh S/o Bhanwer Singh, Aged About 22 Years, Balesar Durgawata, Police Station Balesar, District Jodhpur (Raj.). (Lodged In Central Jail Jodhpur).

----Petitioner Versus State, Through P.P

----Respondent

For Petitioner(s) : Mr. Jitendra Singh Bhati Mr. J.V.S. Deora For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order

28/01/2021

These bail applications have been filed under Section 439

Cr.P.C. on behalf of the petitioners, who are in custody in relation

to FIR No.184/2020, registered at Police Station Balesar, Jodhpur

for offences under Sections 457 & 380 IPC.

Heard learned counsel for the accused-petitioners, learned

Public Prosecutor and perused the material available on record.

(2 of 2) [CRLMB-14953/2020]

The petitioners have been charge-sheeted for the above

offences which are magistrate triable. The other two cases

registered against the petitioners are of similar nature. In this

view of the matter, in lieu of release of the petitioners, they shall

furnish an undertaking before the trial court that they shall not

commit any other similar offence and they shall continue to mark

their presence at the Police Station Balesar on 25 th day of every

month till the trial is concluded. In case, the petitioners flout any

of the conditions imposed above, the bail granted to them by this

order shall be liable to be cancelled.

Accordingly, these bail applications are allowed and it is

directed that the accused-petitioners (1) Prakash S/o Shri

Jenaram (2) Moti Singh S/o Shri Bhanwer Singh arrested in

connection with the F.I.R. No.184/2020 registered at Police Station

Balesar, Jodhpur shall be released on bail provided each of them

furnishes an undertaking, as mentinoed above, and a personal

bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to

the satisfaction of the learned trial court with the stipulation to

appear before that Court on all dates of hearing and as and when

called upon to do so.

(SANDEEP MEHTA),J 76-Sudhir Asopa/-

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