Manoj Kumar S/O Girraj vs State Of Rajasthan
2021 Latest Caselaw 856 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               15832/2020

1.      Manoj Kumar S/o Girraj, Aged About 26 Years, R/o
        Chaikora Ps Roopwas Dist. Bharatpur Raj. (At Present
        Accused Petitioner Confined In Sub Jail Bayana Dist.
        Bharatpur)
2.      Bhupendra Singh S/o Shrichand, Aged About 24 Years,
        R/o Chaikora Ps Roopwas Dist. Bharatpur Raj. (At Present
        Accused Petitioner Confined In Sub Jail Bayana Dist.
        Bharatpur)
3.      Vijay Singh S/o Dhanpal, Aged About 46 Years, R/o
        Chaikora Ps Roopwas Dist. Bharatpur Raj. (At Present
        Accused Petitioner Confined In Sub Jail Bayana Dist.
        Bharatpur)
                                                                       ----Petitioners
                                    Versus
State Of Rajasthan, Through P.p.
                                                                      ----Respondent

For Petitioner(s) : Mr. Abhishek Haver For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/01/2021

1. Petitioners have filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 227/2020 was registered at Police Station

Roopwas, District Bharatpur for offence under Sections 143, 323,

341, 354, 379 of I.P.C.

3. It is contended by counsel for the petitioners that there is

delay of 11 days in lodging of FIR. It is also contended that there

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is cross FIR. Charge-sheet has been filed.

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

petitioners, I deem it proper to allow the bail application.

7. This bail application is 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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /44

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