Manraj @ Khota S/O Harkesh vs State Of Rajasthan
2021 Latest Caselaw 2765 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10259/2021

Manraj @ Khota S/o Harkesh, Aged About 20 Years, R/o Padhana
Ps Soorwal Dist. Sawai Madhopur Raj. (At Present Confined In
Dist. Jail Sawai Madhopur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Aslam S. Khan for Mr. Girish Khandelwal For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.08/2021 was registered at Police Station Mantown,

Distruct Sawai Madhopur for offence under Sections 143, 308,

323, 341 and 458 I.P.C.

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

situated co-accused has been enlarged on bail.

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

petitioner, I deem it proper to allow the bail application.

(2 of 2) [CRLMB-10259/2021]

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 /28

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