[email protected] S/O Murari vs State Of Rajasthan
2021 Latest Caselaw 496 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               15572/2020

[email protected] S/o Murari, R/o Nangla Kuthilpur Ullupuriya
Ka Nangla Ps Nagar Dist. Bharatpur Raj. (At Present Confined In
Dist. Jail Alwar)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                      ----Respondent

For Petitioner(s) : Mr. Girish Khandelwal For State : Mr. Sher Singh Mahla, 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. 390/2020 was registered at Police Station

Laxmangarh, District Alwar for offence under Section 379 of I.P.C.

3. It is contended by counsel for the petitioner that co-accused

has been enlarged on bail. Petitioner is not having criminal

antecedents.

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-15572/2020]

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.

(PANKAJ BHANDARI),J

NIKHIL KR YADAV / 92

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