Bhupendra Singh @ Bhupi S/O Sh. ... vs State Of Rajasthan
2021 Latest Caselaw 6 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               11085/2020

Bhupendra Singh @ Bhupi S/o Sh. Sumer, R/o Patelnagar Tan
Khudiya Ps Mandrela Dist. Jhunjhunu (At Present Confiend In
Dist. Jail Jhunjhunu)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 15393/2020

1. Kuldeep S/o Jaisingh Balauda, R/o Khudiya Ps Mandrela Dist. Jhunjhunu (At Present Confined In Dist. Jail Jhunjhunu)

2. Ajay @ Kishore S/o Dharmpal Balauda, R/o Khudiya Ps Mandrela Dist. Jhunjhunu (At Present Confined In Dist. Jail Jhunjhunu)

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

----Respondent

For Petitioner(s) : Mr. Anil Mahala, through VC Mr. Gaurav Choudhary, through VC For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/01/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.13/2020 was registered at Police Station Mandrela,

(2 of 2) [CRLMB-11085/2020]

District Jhunjhunu for offence under Sections 143, 341, 323, 427,

382 I.P.C.

3. It is contended by counsels for the petitioners that

petitioners are in custody from August, 2020. Charge-sheet has

been filed. Out of the criminal antecedents pointed out, most of

the cases stand disposed.

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 placed in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV/ 16-17

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