Vishnu S/O Bheem Singh vs The State Of Rajasthan
2021 Latest Caselaw 2726 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                10507/2021

1.        Vishnu S/o Bheem Singh, R/o Kesara Ka Bas Thana
          Mandaar Dist. Dausa Raj. (At Present Accused Confined
          In Jail Alwar)
2.        Virendra   S/o    Mukhram,          R/o     Kesara      Ka   Bas   Thana
          Mandaar Dist. Dausa Raj. (At Present Accused Confined
          In Jail Alwar)
                                                                   ----Petitioners
                                     Versus
The State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Dushyant Singh Naruka, 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.600/2020 was registered at Police Station Kherli,

District Alwar for offence under Sections 323, 341, 143, 382 I.P.C.

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

delay of three days in lodging of FIR. Co-accused has been

enlarged on bail.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10507/2021]

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 /58

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