Khushiram Meena S/O Tulsiram ... vs State Of Rajasthan
2021 Latest Caselaw 2596 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                  9379/2021

Khushiram Meena S/o Tulsiram Meena, Aged About 26 Years, R/o
Machan Ka Pura, Police Station Mahua, District Dausa. (At
Present Confined In Central Jail Jaipur, District Jaipur).
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                   ----Respondent

For Petitioner(s) : Mr. Umashanker Pandey present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.57/2019 was registered at Police Station Ashok

Nagar, District Jaipur City (South) for offence under Sections 379

I.P.C.

3. It is contended by counsel for the petitioner that the matter

pertains to theft of motorcycle. Motorcycle was not recovered from

the petitioner. Petitioner has been made an accused because he

has criminal antecedents.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-9379/2021]

6. Considering the contentions put forth by counsel for the

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

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

that accused-petitioner shall be released on bail provided he

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 he 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 /15

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