Rohitash Son Of Moolaram vs State Of Rajasthan
2021 Latest Caselaw 2673 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                  10309/2021

Rohitash Son Of Moolaram, Aged About 27 Years, Resident Of
Khudiyana      Police      Station       Kathumar          District    Alwar    (Raj.)
(Presently The Accused Petitioner Is In Jail Alwar)
                                                                        ----Petitioner
                                       Versus
State Of Rajasthan, Through The Public Prosecutor.
                                                                      ----Respondent

For Petitioner(s) : Mr. Manish Gupta For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

07/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.95/2021 was registered at Police Station,

Kathoomar, District Alwar for offence under Sections 143, 147,

148, 323, 341, 452 and 302 I.P.C.

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

pertains to pelting the stones. Similarly situated co-accused has

been enlarged on bail.

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-10309/2021]

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 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

NIKHIL KR. YADAV /30

Powered by TCPDF (www.tcpdf.org)