Abbas S/O Shri Fatte vs State Of Rajasthan
2021 Latest Caselaw 339 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              14844/2020

1.     Abbas S/o Shri Fatte, Aged About 25 Years, R/o Vill.
       Bidgawa Ps Nagar Dist. Bharatpur Raj. (At Present
       Confined In Sub Jail Deeg Distt. Bharatpur Raj.)
2.     Shakeel S/o Shri Fatte, Aged About 28 Years, R/o Vill.
       Bidgawa Ps Nagar Dist. Bharatpur Raj. (At Present
       Confined In Sub Jail Deeg Distt. Bharatpur Raj.)
                                                                 ----Petitioners
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 14893/2020 Suvedeen S/o Ishav, R/o Vill. Aasina Ka Bas Mouja Thun Ps Nagar Dist. Bharatpur Raj. (At Present Confined In Dist. Jail Bharatpur)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. D K Dixit present in the Court Mr. Girish Khandelwal present in the Court For Respondent(s) : 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.534/2020 was registered at Police Station Nagar,

(2 of 2) [CRLMB-14844/2020]

District Bharatpur (Raj.) for offence under Sections 382 I.P.C.

3. It is contended by counsels for the petitioners that the

amount has been recovered. Petitioners are not having any

criminal antecedents. Offence is triable by First Class Magistrate.

4. Learned Public Prosecutor has opposed these bail

applications.

5. I have considered the contentions.

6. Considering the contentions put forth by counsels 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

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 sent to concerned S.H.O. for

recording this condition in the Village Crime Record Book so that

in the event of petitoners' repeating offence, S.H.O. can move the

Court for cancellation of bail.

9. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J ARTI SHARMA /14-15

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