Ankit Suthar vs State
2021 Latest Caselaw 10647 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8758/2021

1. Ankit Suthar S/o Jagdish Chandra Suthar, Aged About 21 Years, R/o House No. H/150, Bapu Nagar, Pratap Nagar Police Station, Bhilwara, District Bhilwara. (Lodged In District Jail, Bhilwara)

2. Rishi Singh @ Pankaj Singh S/o Radhey Singh, Aged About 19 Years, R/o House No. 4/cha-27, Purana Bapu Nagar, Pratap Nagar Police Station, Bhilwara. (Lodged In District Jail, Bhilwara)

3. Shubham S/o Ghanshyam Harizan, Aged About 23 Years, R/o Rayla, Police Station Rayla, District Bhilwara (Lodged In District Jail, Bhilwara)

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ashok Kumar Khilery For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

13/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.132/2021 registered at Police Station,

Raipur, District Bhilwara for offence under Section(s) 3, 8(2)/25,

29, 35 & 4/25 of Arms Act and Section 353 of IPC.

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and perused the entire material available on

record.

Looking into the nature of allegations levelled against the

petitioners and that no further recovery is required to be made in

(2 of 2) [CRLMB-8758/2021]

the matter, but without commenting further on merits of the case,

I deem it just and proper to enlarge the petitioners on bail.

Therefore, this bail application is allowed and it is ordered

that the accused-petitioners - (1) Ankit Suthar S/o Jagdish

Chandra Suthar, (2) Rishi Singh @ Pankaj Singh S/o

Radhey Singh, & (3) Shubham S/o Ghanshyam Harizan, be

released on bail under Section 439 Cr.P.C. in connection with

aforesaid FIR provided each of them furnishes a personal bond of

Rs.20,000/- with one surety each in the like amount to the

satisfaction of the concerned Magistrate with the stipulation that

they shall comply with all the conditions laid down under Section

437(3) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

11-1/-saurabh

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