Trilok Singh S/O Nevan Singh vs State Of Rajasthan
2021 Latest Caselaw 494 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              15918/2020

Trilok Singh S/o Nevan Singh, R/o Vill. Bolni Ps Tijara Dist. Alwar
At Present R/o Survey No. 241 Sardar Kachchi Basti Jhalana
Doongri Jaipur Raj. (At Present In Central Jail Jaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Ravindra Sing Shekhawat For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 178/2004 was registered at Police Station Gandhi

Nagar, Jaipur for offence under Section 379 of I.P.C.

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

pertains to bail jump. FIR is of the year 2004. Petitioner was

attending the proceedings till 2011, after which he was told that

the matter was disposed of and thus he left to earn his livelihood.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner has been absconding for nine years.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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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. However, it is made clear that if petitioner hereinafter, jumps

bail, he would not be entitled to get any relief from the Court.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /99

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