Gopal S/O Shiv Kailash Gurjar vs State Of Rajasthan
2021 Latest Caselaw 2588 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10092/2021

1.        Gopal S/o Shiv Kailash Gurjar, Aged About 27 Years, R/o
          Madekapura Ps       Nadauti        Dist. Karauli       Raj. (Accused
          Confined In Sub Jail Hindauncity)
2.        Bhawani Singh S/o Shri Bhairo Singh Gurjar, Aged About
          26 Years, R/o Madekapura Ps Nadauti Dist. Karauli Raj.
          (Accused Confined In Sub Jail Hindauncity)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Mohammd Rahil Kalam through VC For Complainant(s) : Mr. Anil Agarwal for Mr. Vikram Singh Chauhan present in the Court For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/07/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.288/2020 was registered at Police Station Nadauti,

District Karauli for offence under Sections 147, 148, 149, 323,

341, 307 I.P.C.

3. It is contended by counsel for the petitioners that similarly

situated co-accused have been enlarged on bail.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application.

(2 of 2) [CRLMB-10092/2021]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow the bail application.

7. This bail application is, accordingly, allowed and it is directed

that accused-petitioners shall be released on bail provided each of

them 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 trial Court with the stipulation that they shall appear before

that Court and any Court to which the matter be transferred, on

all subsequent dates of hearing and as and when called upon to do

so.

(PANKAJ BHANDARI),J

ARTI SHARMA /45

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