Sushil Singh S/O Kailash Singh vs State Of Rajasthan
2021 Latest Caselaw 933 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              16024/2020

Sushil Singh S/o Kailash Singh, Aged About 22 Years, R/o Karoli
Ps Pragpura Dist. Jaipur Rural Raj. (At Present Sub Jail Behror
Dist. Alwar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Lokesh Kumar Verma For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 485/2020 was registered at Police Station Bansur,

District Alwar for offence under Sections 323, 336, 363, 504, 506,

427, 34 of I.P.C.

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

FIR the three persons came on a motorcycle and after causing

injury to some persons they abducted one of the persons. It is

contended that it is not possible that three persons would abduct

someone on a motorcycle. It is also contended that it is a case of

no injury.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner has criminal antecedents.

(2 of 2) [CRLMB-16024/2020]

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 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 /61

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