Premnath vs State Of Rajasthan
2021 Latest Caselaw 10895 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8965/2021

1. Premnath S/o Shri Punanchand, Aged About 20 Years, R/ o Ward No. 143, Khandu Colony, P.s. Kotwali Banswara, District Banswara (Raj.) (Presently Lodged In District Jail Banswara)

2. Deepak @ Deepu S/o Shri Chetan, Aged About 20 Years, R/o South Kalika Mandir, Khandu Colony, P.s. Kotwali Banswara, District Banswara (Raj.) (Presently Lodged In District Jail Banswara)

3. Nikku S/o Shri Mahipal, Aged About 20 Years, R/o South Kalika Mandir, Khandu Colony, P.s. Kotwali Banswara, District Banswara (Raj.) (Presently Lodged In District Jail Banswara)

4. Chinnu S/o Shri Sukhlal, Aged About 20 Years, R/o South Kalika Mandir, Khandu Colony, P.s. Kotwali Banswara, District Banswara (Raj.) (Presently Lodged In District Jail Banswara)

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr Dinesh Kumar Godara For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

15/07/2021

This bail application under Sec.439 CrPC has been filed by

the petitioner in connection with FIR No.251/2021 registered at

Police Station Kotwali Banswara, District Banswara for offence

under Sections 143, 341, 307, 452, 427 & 379 IPC.

(2 of 2) [CRLMB-8965/2021]

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

Taking into consideration the nature of allegations and that

the offence under Section 307 IPC being not made out and the

age of the petitioners, without commenting on merits of the case,

I am inclined to grant bail to the petitioners.

Therefore, this bail application is allowed and it is ordered

that the accused petitioners - 1) Premnath s/o Shri

Punamchand, 2) Deepak @ Deepu s/o Shri Chetan, 3) Nikku

s/o Shri Mahipal, 4) Chinnu s/o Shri Sukhlal be released on

bail under Section 439 CrPC in connection with aforesaid FIR

provided each of the petitioners furnishes a personal bond of

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

satisfaction of the concerned Magistrate with the stipulation that

he shall comply with all the conditions laid down under Sec.473

(3) CrPC.

(SANJEEV PRAKASH SHARMA),J

82-MMA/-

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