Sunil Tomar S/O Shri Mahesh Tomar vs State Of Rajasthan
2021 Latest Caselaw 2867 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                10894/2021

Sunil Tomar S/o Shri Mahesh Tomar, Aged About 24 Years, R/o
153/54 (In Case Diary H.no. 151) Mitra Vihar-A Maharana Pratap
Marg Panchyawala Ps Karni Vihar Jaipur Dist. Jaipur Raj. (At
Present Petitioner Confined In Central Jail Jaipur)
                                                                     ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Arvind Sharma, through VC For Complainant(s) : Mr. Ankit Khandelwal, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/07/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 83/2021 was registered at Police Station Karni

Vihar, Jaipur City (West), District Jaipur for offence under Sections

498-A and 304-B of I.P.C.

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

FIR was lodged against all the family members, but later on, in

supplementary statement, the allegation was only against the

petitioner. Thereafter in later stage, there was no allegation

against the petitioner. Now parties have entered into a

compromise.

(2 of 2) [CRLMB-10894/2021]

4. Counsel for the complainant has not disputed the above

facts that parties are having entered into compromise.

5. Learned Public Prosecutor has opposed the bail application.

6. I have considered the contentions.

7. Considering the contentions put forth by counsel for the

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

8. 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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /50

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