Vicky Jhajhadiya S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 649 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                15400/2020

Vicky Jhajhadiya S/o Shri Rajkumar Jhajhadiya, R/o Jhajhadiyon
Ki Dhani Presently Residing At Ward No 5 Surajgarh Ps Surajgarh
Dist. Jhunjhunu Raj. (At Present In Dist. Jail Jhunjhunu)
                                                                          ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Shailender Singh Balwada present in the Court For Respondent(s) : 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.386/2020 was registered at Police Station

Surajgarh, District Jhunjhunu, Rajasthan for offence under

Sections 3, 25 of Arms Act.

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

triable by First Class Magistrate. Charge-sheet has been filed.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner has criminal antecedents.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-15400/2020]

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.

8. A copy of this order be sent to concerned S.H.O. for

recording this condition in the Village Crime Record Book so that

in the event of petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

ARTI SHARMA /56

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