Bansidhar Yadav Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 334 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 637/2021

1.        Bansidhar Yadav Son Of Shri Badrinarayan, Aged About
          51   Years,      Resident          Of    Balekhan,             Police    Station
          Govindgarh District Jaipur.
2.        Prithvi   Singh        S/o    Ghanshyam            Singh,        Resident    Of
          Charanwas       Post     Dhoblai,        Police     Station        Govindgarh
          District Jaipur.
3.        Nemichand Kumawat Son Of Shri Gyarsilal, Resident Of
          Patwari Wali Dhani Tan Niwana, Police Station Govindgarh
          District Jaipur. (At Present In Central Jial, Jaipur.)
                                                                          ----Petitioners
                                        Versus
State Of Rajasthan, Through P.p.
                                                                         ----Respondent

For Petitioner(s) : Mr. K K Bhinda through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/01/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.272/2020 was registered at Police Station

Govindgarh District Jaipur for offence under Sections 143, 451,

427, 341, 323 I.P.C.

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

situated co-accused has/have been enlarged on bail. No overt act

is assigned to the present petitioners.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-637/2021]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

7. This bail application is, 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 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 /68

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