Vikram Singh S/O Vijaysingh vs State Of Rajasthan
2021 Latest Caselaw 732 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               14831/2020

1.        Vikram Singh S/o Vijaysingh, R/o Peeplia Khurd Ps Dug
          Dist. Jhalawar Raj. (At Present Confined In Dist. Jail
          Jhalawar Raj.)
2.        Hemant S/o Dheerap, R/o Peeplia Khurd Ps Dug Dist.
          Jhalawar Raj. (At Present Confined In Dist. Jail Jhalawar
          Raj.)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/01/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.53/2017 was registered at Police Station Pidawa,

District Jhalawar for offence under Sections 307, 34 I.P.C. and

3/27 of Arms Act.

3. It is contended by counsel for the petitioners that matter

pertains to bail jump. It is also contended that the petitioners had

filed an application for exemption of the appearance but same was

dismissed on the very next day and petitioners were called

through the arrest warrant.

(2 of 2) [CRLMB-14831/2020]

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

petitioners, I deem it proper to allow the bail application.

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

that accused-petitioners shall be released on bail provided each of

them 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 they 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

NIKHIL KR. YADAV /16

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