Samir S/O Abid Khan vs State Of Rajasthan
2021 Latest Caselaw 503 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              16007/2020

Samir S/o Abid Khan, Aged About 21 Years, R/o Vill. Kangarka
Ps Sadar Tavdu Dist. Nuh Hariyana (At Present In Sub Jail
Fatehpur Sikar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Petitioner(s) : Mr. Sanjay Verma present in the Court For Respondent(s) : 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. 184/2019 was registered at Police Station Sadar

Fatehpur, District Sikar (Raj.) for offence under Sections 395, 365

of I.P.C.

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

sheet has been filed. No test identification parade was conducted

to connect the petitioner with the crime.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner has criminal antecedents.

5. I have considered the contentions.

(2 of 2) [CRLMB-16007/2020]

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

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. 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 petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

ARTI SHARMA /104

Powered by TCPDF (www.tcpdf.org)