Chet Ram @ Dendas S/O Ramesh vs State Of Rajasthan
2021 Latest Caselaw 857 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              15898/2020

Chet Ram @ Dendas S/o Ramesh, Aged About 24 Years,
Resident Of Pilodapura, Police Station Sapotara, District Karauli.
(At Present Confined To District Jail- Karauli)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Its Public Prosecutor.
                                                                ----Respondent

For Petitioner(s) : Mr. Devendra Sharma for Mr. Bal Ram Vashisth, through VC For State : Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 406/2020 was registered at Police Station Sapotra,

Karauli for offence under Section 379 of I.P.C.

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

pertains to theft of buffalo. It is also contended that the buffalo

was not recovered from the petitioner. Co-accused has/have been

given benefit of granting bail by the Court below.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner has criminal antecedents.

5. I have considered the contentions.

(2 of 2) [CRLMB-15898/2020]

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

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.

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

NIKHIL KR. YADAV /46

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