Pawan Kumar S/O Mangilal vs State Of Rajasthan
2021 Latest Caselaw 345 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               14441/2020

Pawan Kumar S/o Mangilal, Aged About 20 Years, R/o Near
Chhota Jain Temple Pachpahad Ps Bhawanimandi Dist. Jhalawar
Raj. (At Present Confined At Sub Jail Bhawanimandi)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Pranay Raj Singh, through VC For State : 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 of Cr.P.C.

2. F.I.R. No. 118/2020 was registered at Police Station

Bhawanimandi, Jhalawar, District Jhalawar (Raj.) for offence under

Sections 420, 406 of I.P.C.

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

a young boy aged 20 years. No recovery was effected from the

petitioner. It is also contended that the total recovery of Rs.

80,000/- was recovered from a juvenile. Charge-sheet has been

filed. Offence is triable by First Class Magistrate.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-14441/2020]

6. Considering the contentions put forth by counsel for the

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

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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is 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 petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /10

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