Mukesh Soni @ Mukesh S/O Kesardev ... vs State Of Rajasthan
2021 Latest Caselaw 3066 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11081/2021

Mukesh Soni @ Mukesh S/o Kesardev Soni, Aged About 38
Years, R/o Vill. Minda Ps Maroth Nagour Raj. (At Present Accused
In Central Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Narendra Singh Shekhawat, through VC For Respondent(s) : Mr. Sher Singh Mahla, 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.505/2020 was registered at Police Station Jhotwara

West District Jaipur for offence under Section 382 I.P.C.

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

antecedents against the petitioner are prior to the year 2012.

After arrest in one case, he has been made an accused in other

cases. Petitioner was given benefit of bail in other cases. Matter

pertains to snatching of chain.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-11081/2021]

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. However, it is made clear that if the petitioner repeats any

offence, State would be free to move application for cancellation

of bail before the concerned Court.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /54

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