[email protected]@Ankit Saini S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 594 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               16065/2020

[email protected]@ankit Saini S/o Shri Rajendra Kumar Saini, Aged
About 26 Years, R/o Plot No. 139, Kamla Nehru Nagar,
Hasanpura C Police Station Sadar Jaipur Raj. (Petitioner Is
Presently Confined In Judicial Custody In Central Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Subhash Chand Khandelwal present in the Court For Respondent(s) : Mr. Sher Singh Mahla, 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.291/2020 was registered at Police Station Sodala,

Jaipur for offence under Sections 302, 323, 324, 147, 148, 149,

336, 427, 120-B I.P.C. and Section 4, 25 of Arms Act.

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

not named in the F.I.R. No test identification parade was

conducted to connect the petitioner with the crime. Except for the

arrest memo, there is nothing on record to connect the petitioner

with the crime.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-16065/2020]

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.

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

ARTI SHARMA /80

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