Fauji @ Hemraj Meena S/O Ramesh ... vs State Of Rajasthan
2021 Latest Caselaw 2690 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10574/2021

Fauji @ Hemraj Meena S/o Ramesh Meena, Aged About 30
Years, R/o Gadi Ka Gawn Ps Langra Dist. Karauli Raj. (At Present
Confined At Dist. Jail Karauli)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Neeraj Sharma for Mr. Malkhan Chaturvedi 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.57/2021 was registered at Police Station Langra,

District Karauli for offence under Sections 147, 148, 149, 332,

353, 379 I.P.C. and Section 3 of Prevention of Damage to Public

Property Act and Sections 4 and 21 of Mines and Minerals

(Development and Regulation) Act.

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

situated co-accused have been enlarged on bail by Co-ordinate

Bench.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10574/2021]

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

NIKHIL KR. YADAV /68

Powered by TCPDF (www.tcpdf.org)