Anil S/O Rewati Prasad vs State Of Rajasthan
2021 Latest Caselaw 502 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               16069/2020

Anil S/o Rewati Prasad, Aged About 25 Years, Resident Of Nagla
Meghsingh, Police Station, Bayana, District Bharatpur (Raj.) (At
Present Confined In Sub Jail, Bayana, Distt. Bharatpur (Raj.)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Naresh Kumar Singhal present in the Court For Respondent(s) : Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.431/2019 was registered at Police Station Bayana,

District Bharatpur for offence under Sections 143, 341, 323, 382

I.P.C. and Section 3(1)(S) of SC/ST Act.

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

have been enlarged on bail. Case of petitioner is akin to that of

co-accused. Parties have also entered into compromise.

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

(2 of 2) [CRLMB-16069/2020]

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 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 /114

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