Haidar Ali S/O Shri Shakir vs State Of Rajasthan
2021 Latest Caselaw 3159 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                  9468/2021

Haidar Ali S/o Shri Shakir, Aged About 20 Years, R/o Village
Shyopur, Madhayapradesh, At Present Khanabadosh, Tonk Road
Jaipur. ( At Present Confined In Central Jail, Jaiupr ).
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through P.p.
                                                                   ----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/07/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 501/2020 was registered at Police Station Malpura

Gate, Jaipur Metropolitan for offence under Sections 457 & 380 of

I.P.C.

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

pertains to theft of gas cylinder etc.,which has been recovered. It

is also contended that all the matters were registered after

petitioner was arrested in one case in the year 2016 at police

station Sanganer.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that petitioner has criminal antecedents.

(2 of 2) [CRLMB-9468/2021]

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.

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 learned trial court with the stipulation that he 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 that

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 /12

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