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Pradeep S/O Hajarilal vs State Of Rajasthan
2021 Latest Caselaw 2620 Raj/2

Citation : 2021 Latest Caselaw 2620 Raj/2
Judgement Date : 6 July, 2021

Rajasthan High Court
Pradeep S/O Hajarilal vs State Of Rajasthan on 6 July, 2021
Bench: Pankaj Bhandari
          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10148/2021

Pradeep S/o Hajarilal, Aged About 23 Years, R/o Pipal Khedi Ps
Bapcha Tehsil Chhabra Dist. Baran Raj. (At Present Confined In
Sub Jail Chhabra Dist. Baran Raj.)
                                                                    ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Naresh Kumar Singhal For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/07/2021

1. Petitioner has filed this bail application under Section 439 of

Cr.P.C.

2. F.I.R. No.273/2021 was registered at Police Station Chhabra,

District Baran for offences under Sections 147, 148, 149, 332,

353, 307, 436 & 427 of IPC.

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

situated co-accused have been given benefit of bail and

anticipatory bail by the Court.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

(2 of 2) [CRLMB-10148/2021]

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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

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

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /40

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