Satyanarayan S/O Ramlal vs State Of Rajasthan
2021 Latest Caselaw 3091 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11467/2021

Satyanarayan S/o Ramlal, Aged About 37 Years, R/o Balapura Ps
Kishangarh Dist. Ajmer (At Present In Central Jail Ajmer)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Ms. Deeksha Jhalani for Mr. Akshat Chaudhary For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

23/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.155/2021 was registered at Police Station

Kishangarh, District Ajmer for offence under Sections 452, 143 &

323 I.P.C.

3. It is contended by counsel for the petitioner that none of the

injuries sustained by the injured are dangerous to life. Co-accused

have been enlarged on bail.

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

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

(2 of 2) [CRLMB-11467/2021]

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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /18

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