Prakash Yadav S/O Rajendra ... vs State Of Rajasthan
2021 Latest Caselaw 2925 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                         10255/2021

Prakash Yadav S/o Rajendra Prashad Yadav, Aged About 21
Years, R/o Dhani Nawadi Village Kalwa Ps Shrimadhopur Sikar
Raj. (At Present Central Jail Jaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Its Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 10834/2021 Rakesh Yadav S/o Shri Banwarilal, Aged About 30 Years, R/o Vill. Lisadiya Ps Shrimadhopur Dist. Sikar Raj. (Presently The Accused Petitioner Is In Central Jail Jaipur)

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

----Respondent

For Petitioner(s) : Mr. Omveer Singh Saini : Mr. Manish Gupta For State : Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

14/07/2021

1. Petitioners have filed these bail applications under Section

439 of Cr.P.C.

2. F.I.R. No. 237/2021 was registered at Police Station Chomu

for offence under Sections 3/25, 25(6), 25(7) & 27 of Arms Act

and Section 483 of I.P.C.

3. It is contended by counsels for the petitioners that offence is

triable by First Class Magistrate. It is contended by counsel for the

(2 of 2) [CRLMB-10255/2021]

petitioner no. 1-Prakash Yadav that he has not having any criminal

antecedents. It is contended by counsel for the petitioner no.2-

Rakesh Yadav that out of criminal antecedents pointed out

petitioner no. 2-Rakesh Yadav has been acquitted in 8 cases.

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 learned trial court with the stipulation that they

shall appear before that Court and any court to which the matter

is transferred, on all subsequent dates of hearing and as and when

called upon to do so that

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.

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

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /37-38

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