Bhim Singh Rawat S/O Shri Kan Singh ... vs State Of Rajasthan
2021 Latest Caselaw 2716 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                10361/2021

1.        Bhim Singh Rawat S/o Shri Kan Singh @ Kana Rawat,
          Aged About 20 Years, R/o Village Palra (Jhola Ka Badiya),
          P.s. Adarsh Nagar, District Ajmer (At Present Confined In
          Central Jail Ajmer)
2.        Narpat Singh @ Nanu Rawat S/o Late Shri Chhagan Singh
          Rawat, Aged About 19 Years, R/o Village Bhonada Ka
          Badiya(Badliya), P.s. Adarsh Nagar, District Ajmer.(At
          Present Confined In Central Jail Ajmer)
3.        Raychand S/o Shri Devi Singh, Aged About 22 Years, R/o
          Village Palra (Main Gaon), P.s. Adarsh Nagar, District
          Ajmer.(At Present Confined In Central Jail Ajmer)
4.        Deep Singh @ Deepak @ Deepu S/o Nardev Singh, Aged
          About 21 Years, R/o Village Palra (Jhola Ka Badiya/
          Kundyali), P.s. Adarsh Nagar, District Ajmer (At Present
          Confined In Central Jail Ajmer)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Devanshu Sharma, through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/07/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.186/2021 was registered at Police Station Adarsh

Nagar, Ajmer for offence under Section 380 I.P.C.

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

(2 of 2) [CRLMB-10361/2021]

pertains to theft of scrap. Petitioners are not having any criminal

antecedents.

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

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.

8. A copy of this order be sent to concerned S.H.O. for

recording this condition in the Village Crime Record Book so that

in the event of petitoners' repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /54

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