Thandiram S/O Shri Ramnath vs State Of Rajasthan
2021 Latest Caselaw 260 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               16075/2020

Thandiram S/o Shri Ramnath, Aged About 38 Years, R/o
Karnada, P.s. Karanpur, Distt. Karauli Raj. (Presently In Distt. Jail
At Karauli)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Arvind Sharma For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.69/2019 was registered at Police Station Karanpur,

District Karauli for offence under Sections 323, 341, 451, 34 I.P.C.

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

was registered for bailable offences, but subsequently, Section 308

IPC was added. It is also contended that co-accused has been

enlarged on bail.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

(2 of 2) [CRLMB-16075/2020]

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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /51

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