Jitendra [email protected] S/O Balram ... vs State Of Rajasthan
2021 Latest Caselaw 798 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              16049/2020

Jitendra [email protected] S/o Balram Janngid, R/o Near Sarvodaya
School Prem Nagar Ii P.s. Udhyog Nagar Kota (At Present
Confined In Central Jail Kota)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Kaleem Ahamed Khan For State : Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 410/2020 was registered at Police Station Udhyog

Nagar, Kota for offence under Section 308 of I.P.C.

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

not named in the FIR. Co-accused has/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-16049/2020]

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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /57

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