Suraj Choudhary S/O Late Shri ... vs State Of Rajasthan
2021 Latest Caselaw 2810 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                9818/2021

1.        Suraj Choudhary S/o Late Shri Ramlal Jat, R/o Kakariya
          Ki Dhani, Narena District Jaipur At Present R/o Dadhich
          Colony, Ward No. 15, P.s. Gandhi Nagar ( Ajmer ). ( At
          Present Confined In Central Jail Ajmer ).
2.        Mangal Singh S/o Shri Kishore Singh, Aged About 30
          Years, R/o Padanga At Present R/o Braj Vihar Colony,
          Ward No. 14, Chamdaghar, Madanganj, Kishangarh,
          District Ajmer . ( At Present Confined In Central Jail
          Ajmer ).
                                                                       ----Petitioners
                                    Versus
State Of Rajasthan, Through P.p.
                                                                      ----Respondent

For Petitioner(s) : Mr. Devanshu Sharma present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

12/07/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.110/2021 was registered at Police Station

Gandhinagar, District Ajmer for offence under Section 382 I.P.C.

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

are in custody since 05.03.2021. Only one Adhaar Card is

recovered from him. Petitioners are not having any criminal

antecedents of like nature.

(2 of 2) [CRLMB-9818/2021]

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.

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

ARTI SHARMA /15

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