Jitendra Kumar [email protected] Soni ... vs State Of Rajasthan
2021 Latest Caselaw 586 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               15694/2020

Jitendra Kumar [email protected] Soni S/o Shri Omprakash Soni, Aged
About 29 Years, R/o House No 118 Riddhi-Siddhi Nagar Near Of
Tatiyawas Toll Tex, Rampura Dabri Sikar Road Ps Chomu Dist.
Jaipur (At Present Confined In Central Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Anshul Sharma for Mr. Vinod Kumar Sharma present in the Court For Respondent(s) : 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.185/2020 was registered at Police Station Vaishali

Nagar, Jaipur Metropolitan for offence under Sections 382 I.P.C.

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

sheet has been filed. After arrest in one case, petitioner was made

accused in many cases. Matter pertains to receiving stolen

property. Nothing was recovered from the petitioner.

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-15694/2020]

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 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.

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 /32

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