Bijendra Kumar @ Bijju S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 332 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

S.B. Criminal Miscellaneous Bail Application No. 651/2021

Bijendra Kumar @ Bijju S/o Shri Ramkaran, Aged About 32

Years, R/o Baleta, Police Station Malakheda, District Alwar

(Rajasthan.) (At Present Confined In Central Jail Alwar, District

Alwar.)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

Connected With

S.B. Criminal Miscellaneous Bail Application No. 652/2021

Manish Meena S/o Late Shri Mohan Lal Meena, R/o Baleta, Police

Station Malakheda, District Alwar (Rajasthan.) (At Present

Confined In Central Jail Alwar, District Alwar.)

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

S.B. Criminal Miscellaneous Bail Application No. 653/2021

1. Rahul S/o Harishankar Meena @ Babu, Aged About 24 Years,

R/o Village Baleta, Police Station Malakheda, District Alwar

(Raj) (At Present Confined In District Jail Alwar.)

2. Phoolchand S/o Harishankar Meena @ Babu, Aged About 29

Years, R/o Village Baleta, Police Station Malakheda, District

Alwar (Raj) (At Present Confined In District Jail Alwar.)

----Petitioners Versus State Of Rajasthan, Through P.p.

                                                                ----Respondent



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For Petitioner(s)           :     Mr. Rajpal Yogi present in the Court
                                  Mr. Lakhan Singh Meena present in
                                  the Court
For Respondent(s)           :     Mr. Chaman Singh for Mr. Mohar Pal
                                  Meena present in the Court
For State                   :     Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/01/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.569/2020 was registered at Police Station

Malakheda, District Alwar for offence under Sections 143, 323,

341, 354, 379 I.P.C.

3. It is contended by counsel for the petitioners that there is

cross F.I.R. Co-accused have been enlarged on bail.

4. Learned Public Prosecutor has 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

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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.

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

(PANKAJ BHANDARI),J

ARTI SHARMA /72-74

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