Akshay Kumar Verma S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 2912 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11004/2021

Akshay Kumar Verma S/o Shri Rameshwar Prasad Verma, Aged
About 24 Years, R/o Plot R-2 Central Colony Road No. 9 Ps
Murlipura Jaipur (At Present Accused Confined In Central Jail
Jaipur)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Yogesh Kumar Sharma for Mr.Harish Bagari For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

14/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.335/2018 was registered at Police Station

Murlipura, Jaipur for offence under Sections 363 & 376 I.P.C.

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

pertains to bail jump.

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

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

7. This bail application is, accordingly, allowed and it is directed

(2 of 2) [CRLMB-11004/2021]

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. However, it is made clear that if the petitioner, hereinafter,

jumps bail, he would not be entitled to be given any liberty from

the Court.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /100

Powered by TCPDF (www.tcpdf.org)