Yadnai @ Yad Mohammad S/O Rojdar @ ... vs State Of Rajasthan
2021 Latest Caselaw 733 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              14582/2020

Yadnai @ Yad Mohammad S/o Rojdar @ Rujdar, R/o Islam Badi
Mohalla Utawar Thana Bahin Dist. Palwal (Haryana) (At Present
Confined In Central Jail Dausa)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s)        :     Mr. Sanjay Khan
For State                :     Mr. Deshraj Gosingha, 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. 264/2015 was registered at Police Station Mahuwa,

District Dausa for offence under Sections 342, 384 of I.P.C.

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

situated co-accused have been enlarged on bail.

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

that accused petitioner shall be released on bail provided he

(2 of 2) [CRLMB-14582/2020]

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.

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

NIKHIL KR. YADAV /10

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