Ranjeet S/O Santosh vs State Of Rajasthan
2021 Latest Caselaw 2964 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                10831/2021

1.        Ranjeet S/o Santosh, Aged About 19 Years, Resident Of
          Jogi Basti Langra, P.s. Langra, District Karauli, Rajasthan.
          (At Present Confined In District Jail Karauli)
2.        Sanju S/o Jagdish, Aged About 20 Years, Resident Of Jogi
          Basti Langra, P.s. Langra, District Karauli, Rajasthan. (At
          Present Confined In District Jail Karauli)
                                                                   ----Petitioners
                                     Versus
State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Petitioner(s) : Mr. Mukesh Pal Jadoun 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.138/2021 was registered at Police Station Sadar

Karauli, District Karauli for offence under Sections 3/25 Arms Act.

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

are young boys aged 19 and 20 years old. petitioners are not

having any criminal antecedents. Offence is triable by First Class

Magistrate.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10831/2021]

6. Considering the contentions put forth by counsel for the

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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /53

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