Neta @ Nemichand Mahavar S/O Shree ... vs State Of Rajasthan
2021 Latest Caselaw 2987 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 11096/2021

Neta @ Nemichand Mahavar S/o Shree Chitru Mahavar, Aged
About 22 Years, R/o Moda Pada Ward No. 7 Phagi Road Chaksu
Jaipur (At Present Central Jail Jaipur)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Pradeep Sharma For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

16/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.423/2020 was registered at Police Station Chaksu,

District Jaipur City South for offence under Sections 382, 435, 342

I.P.C.

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

triable by First Class Magistrate. Out of the criminal antecedents

pointed out, one case stands decided. The other cases pertains to

Section 323 IPC. It is also contended that the FIR is of year

October, 2020. Petitioner was arrested on 20.06.2021.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-11096/2021]

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 /32

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