Ajay Kirad S/O Pappu Kirad vs State Of Rajasthan
2021 Latest Caselaw 2877 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                10258/2021

1.        Ajay Kirad S/o Pappu Kirad, Aged About 20 Years, R/o
          Jaluaki Road Laxmangarh Dist. Alwar Raj. (At Present
          Confined In Dist. Jail Alwar)
2.        Vishram Meena S/o Ramesh Chand Meena, Aged About
          20 Years, R/o Saini Mohalal Laxmangarh Dist. Alwar Raj.
          (At Present Confined In Dist. Jail Alwar)
                                                                         ----Petitioners
                                     Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Girish Khandelwal through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/07/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.214/2021 was registered at Police Station

Laxmangarh, District Alwar for offence under Sections 420, 406 &

379 I.P.C.

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

are not named in the F.I.R. The allegation in the F.I.R. is against

Aslam. No amount was transferred from the account of

complainant to the account of petitioners.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-10258/2021]

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 /26

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