Kailash vs State
2021 Latest Caselaw 11865 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9809/2021

1. Kailash S/o Chanda, Aged About 25 Years, R/o Near Mahadev Mandir, Chhapari, Kalshans, Police Station Sadar, District Bhilwara (Raj.) (Presently Lodged In District Jail, Bhilwara)

2. Jagdish S/o Nanda, Aged About 29 Years, R/o Kalshans, Police Station Sadar, District Bhilwara (Raj.) (Presently Lodged In District Jail, Bhilwara)

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ramniwas For Respondent(s) : Ms. Anita, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

29/07/2021

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

in connection with FIR No.202/2021 registered at Police Station,

Mandal District Bhilwara for offence under Section(s) 392 of IPC.

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioners submits that the recovery

has already been made and no further recovery is required to be

made in the investigation.

Learned Public Prosecutor opposes the bail application.

(2 of 2) [CRLMB-9809/2021]

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, this bail application is allowed and it is ordered

that the accused-petitioners - (1) Kailash S/o Chanda, & (2)

Jagdish S/o Nanda, be released on bail under Section 439

Cr.P.C. in connection with aforesaid FIR provided each of them

furnishe 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

70-1/-saurabh

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