Monu @ Chetan S/O Ramdayal vs The State Of Rajasthan
2021 Latest Caselaw 2737 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                8860/2021

Monu @ Chetan S/o Ramdayal, Aged About 32 Years, R/o H.n.
188, Subhash Nagar, P.s. Anantpura Kota 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. Sher Singh Mahla, 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.370/2020 was registered at Police Station

Anantpura Kota for offence under Sections 323, 341, 452, 384 and

34 I.P.C.

3. It is contended by counsel for the petitioner that in the FIR,

the allegation was levelled against the three persons, thereafter

police has filed charge-sheet only against the present petitioner. It

is contended in the FIR there was allegation of petitioner entering

the house with a knife but police did not find it to be a case of

Arms Act.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-8860/2021]

5. I have considered the contentions.

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 /11

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