Liyakat S/O Assar vs State Of Rajasthan
2021 Latest Caselaw 582 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               16041/2020

1.        Liyakat S/o Assar, R/o Vill. Tyara Ps Kaman Dist.
          Bharatpur Raj. (At Present In Sub Jail Kaman Bharatpur)
2.        Sahil S/o Aasmohammad, R/o Vill. Tyara Ps Kaman Dist.
          Bharatpur Raj. (At Present In Sub Jail Kaman Bharatpur)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Jainendra Kumar Jain with Mr. Vinod Kumar Sain present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

21/01/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.686/2020 was registered at Police Station Kaman,

District Bharatpur (Raj.) for offence under Sections 467, 468, 471,

420, 120-B I.P.C. and Sections 67-C and 66-D of IT Act.

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

has been enlarged on bail by Co-ordinate Bench of this Court.

Petitioners are not having any criminal antecedents and are in

custody since November, 2020. Offence is triable by First Class

Magistrate.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-16041/2020]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow the bail application.

7. This bail application is, 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.

(PANKAJ BHANDARI),J

ARTI SHARMA /74

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