Naresh Kumar S/O Sardar Singh vs State Of Rajasthan
2021 Latest Caselaw 427 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 679/2021

Naresh Kumar S/o Sardar Singh, R/o House No.86, Indira Nagar,
Jhunjhunu, Police Station Kotwali, Jhunjhunu, District Jhunjhunu
(Raj) (Presently Confined In District Jail, Jhunjunu)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp.
                                                                ----Respondent

For Petitioner(s) : Mr. Dharam Veer Tholia with Mr. Himanshu Tholia present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

19/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.479/2020 was registered at Police Station Kotwali,

Jhunjhunu for offence under Sections 323, 354, 452 I.P.C.

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

a government employee. There is cross F.I.R. Charge-sheet has

been filed.

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.

7. This bail application is, accordingly, allowed and it is directed

(2 of 2) [CRLMB-679/2021]

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 /69

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