Radheyshyam Son Of Shri Lakhmi @ ... vs State Of Rajasthan
2021 Latest Caselaw 2927 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                9926/2021

Radheyshyam Son Of Shri Lakhmi @ Laxmi Chand, Aged About
28 Years, Resident Of Ranila, Police Station Bamanwas, District
Sawai Madhopur (Raj.) (At Present Petitioner Is Confined In Sub
Jail Gangapurcity, District Karauli)
                                                                    ----Petitioner
                                    Versus
State Of Rajasthan, Through Public Prosecutor
                                                                  ----Respondent

For Petitioner(s) : Mr. Mahander Meena For Respondent(s) : Mr. Riyasat Ali, 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.77/2021 was registered at Police Station

Bamanwas, District Sawai Madhopur for offence under Sections

323, 341, 365, 327, 386 & 394 I.P.C.

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

not named in the FIR. No test identification parade was got

conducted to connect the petitioner with the crime.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that petitioner has criminal antecedents.

5. I have considered the contentions.

(2 of 2) [CRLMB-9926/2021]

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

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. 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 petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /30

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