Golu S/O Parmanand vs State Of Rajasthan
2021 Latest Caselaw 585 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              15717/2020

1.     Golu S/o Parmanand, Aged About 21 Years, R/o Kathon
       Ps Devli Manji Dist. Kota Rural (At Present Accused
       Petitioner Confined In Central Jail Kota)
2.     Hanshraj S/o Brijmohan, Aged About 22 Years, R/o
       Kandafal Ps Devli Manji Dist. Kota Rural (At Present
       Accused Petitioner Confined In Central Jail Kota)
                                                                 ----Petitioners
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 15911/2020 [email protected] S/o Bhairu Lal, R/o C.i.d. Colony Ps Simliya Dist. Kota Rural Raj. (At Present Confined In Central Jail Kota)

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

----Respondent

For Petitioner(s) : Mr. Nitin Kumar Sharma present in the Court Mr. Shyam Bihari Gautam for Mr. Dushyant Singh Naruka present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

21/01/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.0169/2020 was registered at Police Station Devli

(2 of 2) [CRLMB-15717/2020]

Manji, Kota Rural for offence under Sections 394 I.P.C.

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

recovery has been effected. Petitioners are not having criminal

antecedents of like nature.

4. Learned Public Prosecutor has opposed these bail

applications.

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.

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 file.

(PANKAJ BHANDARI),J ARTI SHARMA /35-36

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