Dilip Kumar Meena S/O Shri Dharm ... vs State Of Rajasthan
2021 Latest Caselaw 338 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               15561/2020

Dilip Kumar Meena S/o Shri Dharm Singh Meena, Aged About 22
Years, R/o Vill.-Nagal Lat Ps Todabheem Dist. Karauli Raj.
(Presently Confined In Central Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Guru Charan Singh Gill present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/01/2021

1. Matter comes up on an application for early listing.

2. Application for early listing is allowed and the matter is taken

up for final disposal.

3. Petitioner has filed this bail application under Section 439

Cr.P.C.

4. F.I.R. No.43/2019 was registered at Police Station S.O.G.,

Rajasthan, Jaipur District Jaipur for offence under Sections 419,

420, 467, 468, 471, 120-B I.P.C.

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

not named in the F.I.R. Main accused in this case has been

granted bail.

(2 of 2) [CRLMB-15561/2020]

6. Learned Public Prosecutor has opposed the bail application.

7. I have considered the contentions.

8. Considering the contentions put forth by counsel for the

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

9. 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 /22

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