Jaysingh S/O Mhulsingh Rao vs State Of Rajasthan
2021 Latest Caselaw 983 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               14861/2020

Jaysingh S/o Mhulsingh Rao, Aged About 22 Years, R/o Dadiya
Ps Arai Dist. Ajmer (At Present In Central Jail Ajmer)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Pradeep Sharma, through VC For State : Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

30/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 134/2019 was registered at Police Station

Madanganj, District Ajmer for offence under Section 379 of I.P.C.

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

from whom recovery was effected has been granted bail. After

arrest in one case, petitioner has been made an accused in other

cases. No recovery was effected from the petitioner.

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.

(2 of 2) [CRLMB-14861/2020]

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.

9. However, it is made clear that if petitioner, hereinafter,

repeats the offence, he would not be entitled for any liberty from

the Court.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /43

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