Sajid S/O Harun vs State Of Rajasthan
2021 Latest Caselaw 259 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                    297/2021

Sajid S/o Harun, Aged About 30 Years, R/o Maanki Ps Ramgarh
Dist. Alwar Raj. (At Present Confined In Dist. Jail Dausa)
                                                                           ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp
                                                                         ----Respondent

Connected With S.B. Criminal Miscellaneous Second Bail Application No. 413/2021

1. [email protected] S/o Kajji, R/o Bathua Ka Nangla Ps Kathumar Dist. Alwar (At Present Accused In J.c. At Dist. Jail Dausa)

2. Jamshed S/o Amjad Khan, R/o Bathua Ka Nangla Ps Kathumar Dist. Alwar (At Present Accused In J.c. At Dist. Jail Dausa)

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

----Respondent

For Petitioner(s) : Mr. Girish Khandelwal, Mr. Azad Ahmad, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/01/2021

1. Petitioners have filed these second bail applications under

Section 439 of Cr.P.C.

2. F.I.R. No. 269/2020 was registered at Police Station

Mandawar, District Dausa for offence under Sections 302, 120-B,

(2 of 2) [CRLMB-297/2021]

353, 379 of I.P.C. and Section 4/21 M.M.D.R.

3. It is contended by counsels for the petitioners that charge-

sheet has been filed. The allegation against the petitioners

pertains to Section 379 I.P.C and Section 4 of M.M.D.R Act.

4. Learned Public Prosecutor has opposed these second bail

applications.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow these second bail applications.

7. These second 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 learned trial court with the stipulation that they

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.

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

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /53-54

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