Mangal S/O Bhairulal Balmiki vs The State Of Rajasthan
2021 Latest Caselaw 2719 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                9560/2021

Mangal S/o Bhairulal Balmiki, Aged About 18 Years, R/o Village
Badaudiya P.s. Kaithun District Kota Rural At Present Dukan 34,
Patel Market Santoshi Nagar Kota City Raj. ( At Present Confined
At Central Jail Kota )
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through P.p
                                                                 ----Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.159/2021 was registered at Police Station Mahaveer

Nagar Kota for offence under Sections 341, 323, 307, 34 I.P.C.

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

allegation of causing injury, which is stated to be dangerous to life

is on Rahul. Petitioner is not named in the F.I.R. Co-accused

Manish has been given benefit of bail. Petitioner is a young boy,

aged eighteen years.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-9560/2021]

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/23

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