Pawan Kumar S/O Shri Mohan Lal vs State Of Rajasthan
2021 Latest Caselaw 731 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                 15809/2020

Pawan Kumar S/o Shri Mohan Lal, Aged About 55 Years, R/o
Balwad Ps Khandela Dist. Sikar Raj. (Accused Presently Confined
In Dist. Jail Sikar)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through The P.p.
                                                                   ----Respondent

For Petitioner(s) : Mr. O.P. Jhajhria For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 302/2019 was registered at Police Station Udhyog

Nagar, District Sikar for offence under Sections 420, 406 of I.P.C.

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

situated co-accused has been enlarged on bail. Case of petitioner

is on better footing.

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.

7. This bail application is accordingly allowed and it is directed

(2 of 2) [CRLMB-15809/2020]

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 /64

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