Idrish S/O Arjun @ Arjan vs State Of Rajasthan
2021 Latest Caselaw 775 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               15415/2020

Idrish S/o Arjun @ Arjan, R/o Vill. Bhalamka Ps Deeg Tehsil
Deeg, Dist. Bharatpur (At Present Confined In Central Jail Sewar
Bharatpur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Govind Prasad Rawat present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.292/2016 was registered at Police Station Kumher,

District Bharatpur for offence under Sections 399 and 402 I.P.C.

and Sections 3 and 25 of Arms Act.

3. It is contended by counsel for the petitioner that co-accused

have been enlarged on bail.

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-15415/2020]

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.

(PANKAJ BHANDARI),J

ARTI SHARMA /17

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