Prem [email protected] S/O Shri Raju ... vs State Of Rajasthan
2021 Latest Caselaw 979 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                 15053/2020

Prem [email protected] S/o Shri Raju Yadav, Aged About 26 Years,
R/o Bhangaron Ki Dhani Dhankya Ps Bagru Dist. Jaipur At
Present In Central Jail Jaipur
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 15452/2020 Kewal Krishan Sharma S/o Shri Mahaveer Prasad, R/o Behind Milan Cinema Road No 14 Harmada Jaipur Raj. (At Present In Central Jail Jaipur)

----Petitioner Versus State Of Rajasthan, Through P.p.

                                                                        ----Respondent


For Petitioner(s)           :     Mr. Harendra Singh, through VC
                                  Mr. Arun Singh Shekhawat
For State                   :     Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

30/01/2021

1. Petitioners have filed these bail applications under Section

439 of Cr.P.C.

2. F.I.R. No. 260/2020 was registered at Police Station

Bhankrota, Jaipur for offence under Sections 307, 394 of I.P.C.

and Sections 3/25 of Arms Act.

(2 of 2) [CRLMB-15053/2020]

3. It is contended by counsel for the petitioners that in the FIR,

there was allegation against two persons. Firearm and Apache

motorcycle have been recovered from Kuldeep. No test

identification parade was conducted to connect the petitioners with

the crime.

4. Learned Public Prosecutor has opposed these bail

applications. It is contended that petitioners have criminal

antecedents.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow these bail applications.

7. These bail applications are 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.

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 petitoners' repeating offence, S.H.O. can move the

Court for cancellation of bail.

9. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /46-47

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