Radhe Shyam Son Of Shri Mathura Lal vs State Of Rajasthan
2021 Latest Caselaw 936 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              15836/2020

Radhe Shyam Son Of Shri Mathura Lal, Aged About 45 Years,
Resident Of Gudrawati P.s. Mangrol Dist. Baran. (Presently
Confined At Dist. Jail Baran)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Petitioner(s)        :     Mr. Rohan Jain
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. 111/2020 was registered at Police Station Mangrol,

District Baran for offence under Section 302 of I.P.C.

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

complainant and the other material witnesses have turned hostile.

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

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

(2 of 2) [CRLMB-15836/2020]

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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /57

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