Citation : 2021 Latest Caselaw 605 Raj/2
Judgement Date : 21 January, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
16062/2020
Subhash Chand S/o Shri Laluram, Aged About 21 Years, Resident
Of Nagalbani, Police Station Thanagaji, District Alwar (Rajasthan)
(Accused Presently In Confined Jail, Alwar)
----Petitioner
Versus
State Of Rajasthan, Through The Public Prosecutor.
----Respondent
For Petitioner(s) : Mr. Gurvindra Singh 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.112/2020 was registered at Police Station
Pratapgarh Vihar District Alwar for offence under Sections 332,
353, 379 I.P.C.
3. It is contended by counsel for the petitioner that co-accused
Ramnaresh has been enlarged on bail. Case of petitioner is akin to
that of co-accused.
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
petitioner, I deem it proper to allow the bail application.
(2 of 2) [CRLMB-16062/2020]
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 /78
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