Devraj @ Devendra S/O Shri Arjun ... vs State Of Rajasthan
2021 Latest Caselaw 3057 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 11079/2021

Devraj @ Devendra S/o Shri Arjun Singh, R/o Singhona Ps
Nohjheel Mathura At Present R/o Mahgaya Ps Udhyog Nagar
Dist. Bharatpur Raj. (At Present Confined In Central Jail
Bharatpur)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. J.K. Moolchandani, through VC For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.674/2020 was registered at Police Station

Mathuragate, Bharatpur for offence under Sections 384 and 504

I.P.C.

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

not named in the FIR. The main allegation in the FIR is against

Arun Fauji who was having criminal antecedents, has been given

benefit of bail. Out of criminal antecedents pointed out, he stands

acquitted in seven cases.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-11079/2021]

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 /53

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