[email protected] S/O Alam vs State Of Rajasthan
2021 Latest Caselaw 647 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               15463/2020

[email protected] S/o Alam, Aged About 19 Years, R/o House No
113 Darvesh Nagar Fakiron Ki Badi Dungri Amer Road Brahmpuri
Jaipur (Presently Confined In Central Jail Jaipur)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Pankaj Sharma present in the Court For Respondent(s) : Mr. Abdul Hameed Khan present in the Court For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.310/2020 was registered at Police Station

Brahmpuri, Jaipur for offence under Sections 302, 452, 323, 341,

34 I.P.C.

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

allegation of stabbing is on Sayar. Petitioner was not present at

the time when the incident took place. As per the F.I.R. also, he

came after the incident had taken place.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that in the

(2 of 2) [CRLMB-15463/2020]

F.I.R., there is allegation against the petitioner of causing injury to

the family members of the victim.

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 /58

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