Bhanupratap Son Of Gopal Prasad vs State Of Rajasthan
2021 Latest Caselaw 2869 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                10925/2021

Bhanupratap Son Of Gopal Prasad, Resident Of Radhika Colony
Near Pakki Talaiya, Kaman, Police Station Kaman, District
Bharatpur Raj. (Presently Confined In Sub Jail, Deeg).
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Petitioner(s) : Mr. Ankit Khandelwal present in the Court For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.294/2021 was registered at Police Station Kaman,

District Bharatpur for offence under Sections 379, 34 I.P.C.

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

pertains to theft of motorcycle. Motorcycle was seized and charge-

sheet is ready to be filed. Co-accused has been given benefit of

bail.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that petitioner has criminal antecedents of like

nature.

5. I have considered the contentions.

(2 of 2) [CRLMB-10925/2021]

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.

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 petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

ARTI SHARMA /67

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