Aakil S/O Saddiq vs State Of Rajasthan
2021 Latest Caselaw 258 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                   344/2021

Aakil S/o Saddiq, R/o Utawad Tehsil Hathin Dist. Palwal Haryana
(At Present Accused In J.c. At Sub Jail Kishangarh Bas Dist.
Alwar.)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp.
                                                                        ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/01/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 215/2020 was registered at Police Station

Mundawar, District Alwar for offence under Sections 420, 379, 411

of I.P.C. and Section 66 (B), 66 © of I.T. Act.

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

sheet has been filed. Offence is triable by First Class Magistrate.

Petitioner is not having any criminal antecedents.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

7. This second 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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is 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 /55

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