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Subedar S/O Mihru vs State Of Rajasthan
2021 Latest Caselaw 583 Raj/2

Citation : 2021 Latest Caselaw 583 Raj/2
Judgement Date : 21 January, 2021

Rajasthan High Court
Subedar S/O Mihru vs State Of Rajasthan on 21 January, 2021
          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               15992/2020

Subedar S/o Mihru, R/o Vill. Pai Ps Jurhara Dist. Bharatpur (At
Present Confined In Sub Jail Deeg Dist. Bharatpur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through The P.p.
                                                                 ----Respondent
For Petitioner(s)         :     Mr. Sanjay Khan
For Complainant(s)        :     Mr. Rahul Sinsinwar
For State                 :     Mr. Mangal Singh Saini, PP



HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

21/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.348/2020 was registered at Police Station Jurhara,

District Bharatpur for offence under Sections 323, 341, 379 I.P.C.

3. It is contended by counsel for the petitioner that there is

delay of six days in lodging of FIR. Injury report was also made

after six days of the incident.

4. Learned Public Prosecutor and counsel for the complainant

have 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.

(2 of 2) [CRLMB-15992/2020]

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

NIKHIL KR. YADAV /69

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