Prempal Singh S/O Babu Singh vs State Of Rajasthan
2021 Latest Caselaw 860 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous Bail Application No.
                              15298/2020

1.     Prempal Singh S/o Babu Singh, Aged About 60 Years,
       Resident Of Surajpur Police Thana Kol, Dist. Aligarh,
       Uattar Pradesh At Present F 23 B East Jayoti Nagar Police
       Thana Jayoti Nagar Delhi. (At Present Sub. Jail Khetri
       Dist- Jhunjhunu)
2.     Anil Kumar S/o Fateh Singh, Aged About 35 Years,
       Resident Of Bhopatpur Ka Nagla, Police Thana Anup
       Sehar, Dist Bhulandsehar, Uattar Pradesh. (At Present
       Sub. Jail Khetri Dist- Jhunjhunu)
3.     Pawan Kumar S/o Premshankar, Aged About 39 Years,
       Resident     Of   Salabadh,        Police      Thana     Chatari,   Tehsil
       Sikharpur, Dist Bhulandsehar, Uattar Pradesh. (At Present
       Sub. Jail Khetri Dist- Jhunjhunu)
4.     Ravindra S/o Pawan Kumar, Aged About 20 Years,
       Resident     Of   Salabadh,        Police      Thana     Chatari,   Tehsil
       Sikharpur,    Dist     Bhulandsehar,            Uattar    Pradesh    Hall
       Bhardwaj Coloni Second. (At Present Sub. Jail Khetri Dist-
       Jhunjhunu)
5.     Yogesh S/o Bhagwandas, Aged About 29 Years, Resident
       Of Jageerabadh, Pathak Mohalla Chamli Bharat Ghar,
       Police Thana Gahna, Tehsil Anupsehar, Dist Bhulandsehar,
       Uattar Pradesh Hall Bhardwaj Coloni Second. (At Present
       Sub. Jail Khetri Dist- Jhunjhunu)
                                                                 ----Petitioners
                                   Versus
State Of Rajasthan, Through Its Public Prosecutor.
                                                                ----Respondent

For Petitioner(s) : Mr. Omveer Singh Saini 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

(2 of 2) [CRLMB-15298/2020]

439 of Cr.P.C.

2. F.I.R. No. 305/2020 was registered at Police Station

Singhana, District Jhunjhunu for offence under Sections 399, 402,

170, 171 of I.P.C. and Sections 3/25 and 4/25 of Arms Act.

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

has 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

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 /38

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