Dinesh Kumar S/O Shri Birda Ram vs State Of Rajasthan
2021 Latest Caselaw 50 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous Bail Application No.
                                 12657/2020

Dinesh Kumar S/o Shri Birda Ram, Aged About 23 Years, R/o
Vill. Mohanpura Ps Jamaramgarh Dist. Jaipur Raj. (At Present
Confined In Central Jail Jaipur Dist. Jaipur Raj.)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 12658/2020 Rakesh Meena S/o Shri Gogaram, Aged About 25 Years, R/o Rahory Ps Jambaramgarh Dist. Jaipur (Presently Confined In Central Jail Jaipur)

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

----Respondent S.B. Criminal Miscellaneous Bail Application No. 12821/2020 Jitendra @ Jitu Son Of Shri Radhakishan @ Ramkishan, Aged About 28 Years, R/o Village Boronda, Police Station Sainthal, District Dausa (Raj.) At Present R/o Chanda Ki Dhani, Tan Shekhavala, Police Station Aandhi, District Jaipur (At Present In Central Jail, Jaipur (Raj.)

----Petitioner Versus State Of Rajasthan, Through Public Prosecutor.

----Respondent

For Petitioner(s) : Mr. D K Dixit through VC Mr. B L Dhakar through VC Mr. Anshuman Saxena through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

(2 of 3) [CRLMB-12657/2020]

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/01/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.154/2020 was registered at Police Station

Jamaramgarh, District Jaipur (Raj.) for offence under Sections

458, 394 I.P.C.

3. It is contended by counsel for the petitioners that similarly

situated co-accused have been enlarged on bail. No test

identification parade was conducted.

4. Learned Public Prosecutor has opposed these bail

applications. It is contended that petitioners have criminal

antecedents.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel 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.

(3 of 3) [CRLMB-12657/2020]

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 files.

(PANKAJ BHANDARI),J

ARTI SHARMA /28-30

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