Mukesh Bawariya S/O Kaluram vs State Of Rajasthan
2021 Latest Caselaw 595 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               16047/2020

Mukesh Bawariya S/o Kaluram, R/o Vill. Beejolao Nanan Tehsil
Dudu Ps Narena Dist. Jaipur Raj.(At Present Confined In Central
Jail Jaipur)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Ms. Pinkul Jain through VC 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.551/2020 was registered at Police Station

Harmada, District Jaipur for offence under Sections 379, 411, 420,

465, 468, 485, 120-B I.P.C.

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

was arrested from the PICK-UP. Petitioner was not knowing that

the PICK-UP was a stolen vehicle. It is also contended that after

arrest in one case, petitioner was made accused in another case.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-16047/2020]

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 /75

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