[email protected] Singh S/O Satyaraj ... vs State Of Rajasthan
2021 Latest Caselaw 609 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 16019/2020

[email protected] Singh S/o Satyaraj Singh, Aged About 25 Years,
R/o Karwar P.s. Itawa Dist. Kota Raj. (At Present Confined In
Central Jail Kota)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Arvind Kumar Bhardwaj 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. 157/2020 was registered at Police Station Itawa,

Kota for offence under Sections 341, 323, 452, 354(KHA), 34 of

I.P.C.

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

not named in the FIR. Main accused has been enlarged on bail by

Co-ordinate Bench.

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-16019/2020]

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 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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /70

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