Rajendra @ Bhurya S/O Ramkripal vs State Of Rajasthan
2021 Latest Caselaw 2961 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10858/2021

1.        Rajendra @ Bhurya S/o Ramkripal, R/o Jhajhirampura
          Tehisl Baswa Dist. Dausa (At Present In Sub Jail Bandikui)
2.        Laxminarayan @ Pintu S/o                 Hariram @ Harya, R/o
          Jhajhirampura Tehsil Baswa Dist. Dausa (At Present In
          Sub Jail Bandikui)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Umesh Vyas
For Respondent(s)         :     Mr. Mangal Singh Saini, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

15/07/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.150/2021 was registered at Police Station Baswa,

District Dausa for offence under Sections 332, 353 & 336 I.P.C.

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

triable by First Class Magistrate. Charge-sheet has been filed.

Conclusion of trial will take time.

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

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

(2 of 2) [CRLMB-10858/2021]

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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /56

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