Ram Naresh @ Lallu S/O Sh Lal Pati vs State Of Rajasthan
2021 Latest Caselaw 333 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 644/2021

Ram Naresh @ Lallu S/o Sh Lal Pati, Aged About 20 Years, R/o
Sukh Singh Ka Pura Mazra Saaypur Ps Basai Dang Distt Dholpur.
(At Present Lodged In Jail Dholpur)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through P.p.
                                                                   ----Respondent

For Petitioner(s) : Mr. Rati Ram Besla present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.69/2020 was registered at Police Station BasaiDang

Distt. Dholpur for offence under Sections 143, 323, 325, 452, 506

I.P.C.

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

not having criminal antecedents. The only allegation against him is

of causing injury with the 'lathi' to one Vakil.

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-644/2021]

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

ARTI SHARMA /70

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