Nandram S/O Dhondhe Ram vs State Of Rajasthan
2021 Latest Caselaw 2761 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10668/2021

1.        Nandram S/o Dhondhe Ram, R/o Khanpur Ps Nadanpur
          Dist. Dholpur Raj. (Presently Confined In Dist. Jail
          Karauli)
2.        Gajendra S/o Deewan Singh, R/o Pokharpur Ps Nadanpur
          Dist. Dholpur Raj. (Presently Confined In Dist. Jail
          Karauli)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/07/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.126/2021 was registered at Police Station Masalpur,

District Karauli for offence under Sections 323, 341, 382, 34 I.P.C.

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

were not named in the F.I.R. No test identification parade was

conducted to connect the petitioners with the crime. Charge-sheet

has been filed. Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10668/2021]

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.

(PANKAJ BHANDARI),J

ARTI SHARMA /50

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