Deepak @ Sandeep S/O Mohan Lal @ ... vs State Of Rajasthan
2021 Latest Caselaw 2888 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 9993/2021

1.        Deepak @ Sandeep S/o Mohan Lal @ Brijmohan, R/o Koli
          Mohalla Jhalarapatan, P.s. Jhalarapatan, Dist. Jhalawar.
          ( Petitoner Presently Confined At Central Jail Jhalawar ).
2.        Vijay Baba S/o Devendra Kumar, R/o Koli Mohalla
          Jhalarapatan, P.s. Jhalarapatan, Dist. Jhalawar. ( Petitoner
          Presently Confined At Central Jail Jhalawar ).
                                                                        ----Petitioners
                                     Versus
State Of Rajasthan, Through P.p
                                                                       ----Respondent

For Petitioner(s) : Mr. Amit Dhadich 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.172/2021 was registered at Police Station

Jhalrapatan, Jhalawar for offence under Section 380 I.P.C.

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

pertains to theft of marble cutter machine and marble. Petitioners

are not having any criminal antecedents of like nature.

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

(2 of 2) [CRLMB-9993/2021]

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 /18

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