Manohar S/O Bhagchand vs State Of Rajasthan
2021 Latest Caselaw 2722 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 10645/2021

1.         Manohar S/o Bhagchand, Aged About 24 Years, R/o Jarel
           Ps Sadar Jhalawar Dist. Jhalawar (At Present Confined In
           Sub Dist. Jail Bhawani Mandi Dist. Jhalawar Raj.)
2.         Rajulal S/o Jaswant, Aged About 22 Years, R/o Tokda Ps
           Unhel Dist. Jhalawar (At Present Confined In Sub Dist. Jail
           Bhawani Mandi Dist. Jhalawar Raj.)
3.         Suresh S/o Ramlal, Aged About 23 Years, R/o Tokda Ps
           Unhel Dist. Jhalawar (At Present Confined In Sub Dist. Jail
           Bhawani Mandi Dist. Jhalawar Raj.)
                                                                         ----Petitioners
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal 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.124/2021 was registered at Police Station

Gangdhar, District Jhalawar for offence under Sections 341 & 395

I.P.C.

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

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

Bench.

(2 of 2) [CRLMB-10645/2021]

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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /60

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