Madan Lal S/O Raghunath vs State Of Rajasthan
2021 Latest Caselaw 2882 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                         10899/2021

Madan Lal S/o Raghunath, R/o Shreeramganj Ps Phagi Dist.
Jaipur (At Present Confined In Sub Jail Sambharlake Dist. Jaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 10900/2021

1. Sukhram S/o Harinarayan, R/o Shreeramganj Ps Phagi Dist. Jaipur (At Present Confined In Sub Jail Sambhar Dist. Jaipur)

2. Babulal S/o Sh. Podin, R/o Shreeramganj Ps Phagi Dist.

Jaipur (At Present Confined In Sub Jail Sambhar Dist. Jaipur)

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Avadesh Kumar Purohit Mr. Amit Ratnawat For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/07/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.247/2021 was registered at Police Station Phagi,

District Jaipur (Rural) for offence under Sections 379 and 120-B of

IPC and Section 4/21 of M.M.D.R. Act.

3. It is contended by counsels for the petitioners that as per the

(2 of 2) [CRLMB-10899/2021]

FIR, three tractors were seized, out of which two tractors were

having five to seven tubs of Bajri. It is also contended that

petitioners were not arrested from the spot. Petitioners are not

having any criminal antecedents of like nature.

4. Learned Public Prosecutor has opposed these bail

applications.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow these bail applications.

7. These bail applications are, 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 petitonerss' repeating offence, S.H.O. can move

the Court for cancellation of bail.

9. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /55-56

Powered by TCPDF (www.tcpdf.org)