Mukesh vs State
2021 Latest Caselaw 11017 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8559/2021

Mukesh S/o Sh. Vithala Ram, Aged About 21 Years, Village Peeplod, P.s. Kotwali Banswara, Dist. Banswara (Raj.). (Presently Lodged In Dist. Jail, Banswara).

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 8304/2021 Rakesh S/o Chaggan, Aged About 21 Years, Nichala Ghantala, Police Thana Kotwali, Banswara, Dist. Banswara. (Accused Lodge At Dist. Jail, Banswara).

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

----Respondent S.B. Criminal Miscellaneous Bail Application No. 8561/2021 Maniya @ Punam S/o Sh. Vithala Rana, Aged About 18 Years, Village Peeplod, P.s. Kotwali Banswara, Dist. Banswara. (Presently Lodged In District Jail, Banswara).

----Petitioner Versus State, Through Pp

----Respondent S.B. Criminal Miscellaneous Bail Application No. 8562/2021 Ajay S/o Laxman, Aged About 18 Years, Nichala Ghantala, Police Thana Kotwali Banswara, Dist. Banswara (Raj.). (Presently Lodged In District Jail, Banswara).

                                                                     ----Petitioner
                                    Versus
State, Through Pp
                                                                   ----Respondent





                                                                           (2 of 2)                    [CRLMB-8559/2021]


                                   For Petitioner(s)         :      Mr.   Hitendra Singh
                                                                    Mr.   Parikshit Nayak
                                                                    Mr.   Shambhoo Singh
                                                                    Mr.   Vijay Kumar
                                   For Respondent(s)         :      Mr. Shiv Kumar Bhati, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

16/07/2021 These bail applications have been filed under Section 439 Cr.P.C. in connection with FIR No.228/2021 registered at Police Station, Kotwali Banswara, District Banswara for offence under Section(s) 457 & 380 of IPC.

Heard learned counsels for the petitioners as well as learned Public Prosecutor and perused the entire material available on record.

Taking into consideration the amount of recovery made from the petitioners at their young age and also taking into consideration the overall facts and circumstances of the case but without commenting further on merits of the case, I deem it just and proper to enlarge the petitioners on bail.

Therefore, these bail applications are allowed and it is ordered that the accused-petitioners - (1) Mukesh S/o Sh. Vithala Ram, (2) Rakesh S/o Chaggan, (3) Maniya @ Punam S/o Sh. Vithala Rana, & (4) Ajay S/o Laxman, 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

51-54/-saurabh

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