Sundar Singh S/O Sonpal vs State Of Rajasthan
2021 Latest Caselaw 3158 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              10839/2021

1.      Sundar Singh S/o Sonpal, Aged About 30 Years, R/o Vill.
        Bhagori Ps Bayana Dist. Bharatpur Raj. (At Present In Sub
        Jail Bayana)
2.      Bhom Singh S/o Palluram, Aged About 65 Years, R/o Vill.
        Bhagori Ps Bayana Dist. Bharatpur Raj. (At Present In Sub
        Jail Bayana)
                                                                 ----Petitioners
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Chandra Mohan Sharma with Mr. V.D. Agnihotri For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/07/2021

1. Petitioners have filed this bail application under Section 439

of Cr.P.C.

2. F.I.R. No. 762/2019 was registered at Police Station Bayana,

District Bharatpur (Raj.) for offences under Sections 143, 323,

341, 379 & 354(B)

3. It is contended by counsels for the petitioners that there is

cross FIR. No injuries is attributed to the present petitioners. Co-

accused has been enlarged on bail.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10839/2021]

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 learned trial court with the stipulation that they shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /64

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