Akka @ Akeel @ Jadeja Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 863 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               12228/2020

Akka @ Akeel @ Jadeja Son Of Shri Pappu @ Deen Mohammed
Mev, Aged About 24 Years, Resident Of Chorgadhi, Police
Station,     Khoh,   District      Bharatpur          (Rajasthan)     (Presently
Confined In Jail At Kotputli, District Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Public Prosecutor
                                                                 ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta present in the Court For Respondent(s) : Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.835/2019 was registered at Police Station Kotputli,

District Jaipur for offence under Sections 365, 395 & 342 I.P.C.

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

have been enlarged on bail. The matter was kept pending under

Section 173(8) of Cr.P.C. against six persons. Name of petitioner

was not even there in the earlier charge-sheet and proceedings

were not kept pending against the petitioner under Section 173(8)

of Cr.P.C. Petitioner was made an accused because he had criminal

antecedents. No test identification parade was conducted to

connect the petitioner with the crime.

(2 of 2) [CRLMB-12228/2020]

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner has criminal antecedents.

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

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 /7

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