[email protected] S/O Shri Ratan ... vs State Of Rajasthan
2021 Latest Caselaw 735 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              13071/2020

[email protected] S/o Shri Ratan Sharma, R/o Biran Ps Tosham
Dist. Bhiwani Haryana (At Present In Dist. Jail Jhunjhunu)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 15256/2020 Suresh Kumar @ Khan Son Of Shri Om Prakash, Resident Of Housing Board Colony, Sirsa, Haryana (At Present In District Jail, Jhunjhunu)

----Petitioner Versus State Of Rajasthan, Through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Shailender Singh Balwada, through VC For State : Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/01/2021

1. Petitioners have filed these bail applications under Section

439 of Cr.P.C.

2. F.I.R. No. 09/2019 was registered at Police Station Chirawa,

District Jhunjhunu for offence under Section 379 of I.P.C.

3. It is contended by counsel for the petitioners that after arrest

in one case, petitioner was made accused in different cases.

(2 of 2) [CRLMB-13071/2020]

Nothing has been recovered from the petitioner.

4. Learned Public Prosecutor has opposed these bail

applications. It is contended that petitioner has criminal

antecedents.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow these bail applications.

7. These bail applications are 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 learned trial court with the stipulation that they

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 petitoners' repeating offence, S.H.O. can move the

Court for cancellation of bail.

9. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /2-3

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