Subhash Mund @ Subhash Baral S/O ... vs State Of Rajasthan
2021 Latest Caselaw 793 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                 856/2021

Subhash Mund @ Subhash Baral S/o Shri Harphool Singh, Aged
About 33 Years, R/o Baral Ps Ranoli Dist. Sikar Raj. (At Present
Accused Petitioner Confined In Jail Sikar)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Sanjay Sharma present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/01/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.230/2017 was registered at Police Station Ranoli,

Distt. Sikar (Raj.) for offence under Sections 302, 452, 120-B, 149

I.P.C. and Sections 3 and 25 of Arms Act.

3. It is contended by counsel for the petitioner that the first bail

application was dismissed as withdrawn. Out of the criminal

antecedents pointed out against petitioner, he has been acquitted

in many cases. It is also contended that the incident took place on

23.08.2017, at that time petitioner was in custody. The allegation

is that one Hardevaram took help of the petitioner for arranging

sharpshooters. It is further contended that Hardevaram has been

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enlarged on bail. Petitioner has remained in custody for a period of

two and a half years. Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the second 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 second bail application.

7. This second 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.

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

ARTI SHARMA /68

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