Daulat S/O Shri Deshraj vs State Of Rajasthan
2021 Latest Caselaw 589 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               15974/2020

Daulat S/o Shri Deshraj, Aged About 23 Years, R/o Harsoli Ps
Kherthal Dist. Alwar Raj. (Accused Petitioner Confined In Dist.
Jail Alwar)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Prakash Chand Thakuriya 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 of Cr.P.C.

2. F.I.R. No. 508/2020 was registered at Police Station

Khairthal, District Alwar (P.S. District Bhiwadi) (Raj.) for offence

under Sections 392, 307, 452, 34 of I.P.C. and Sections 5/27 of

Arms Act.

3. It is contended by counsel for the petitioner that only name

of the petitioner appears in the FIR. No overt act is assigned to

the present petitioner. It is also contended that petitioner is not

having any criminal antecedents.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-15974/2020]

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

NIKHIL KR. YADAV /66

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