Rahul S/O Shri Islam vs The State Of Rajasthan
2021 Latest Caselaw 3183 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                11537/2021

1.        Rahul S/o Shri Islam, R/o Vill. Somka Police Pahadi Dist.
          Bharatpur At Present In Sub Jail Deeg Dist. Bharatpur
2.        Basru S/o Shri Sufeda, R/o Vill. Somka Police Pahadi Dist.
          Bharatpur At Present In Sub Jail Deeg Dist. Bharatpur
3.        Fatti S/o Shri Sufeda Alias Kulbul, R/o Vill. Somka Police
          Pahadi Dist. Bharatpur At Present In Sub Jail Deeg Dist.
          Bharatpur
4.        Imran S/o Shri Fatti, R/o Vill. Somka Police Pahadi Dist.
          Bharatpur At Present In Sub Jail Deeg Dist. Bharatpur
                                                                   ----Petitioners
                                     Versus
The State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Harendra Singh through VC For Complainant(s) : Mr. Hemendra Goyal through VC For State : Mr. M.K. Sheoran, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/07/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.139/2021 was registered at Police Station Pahadi

District Bharatpur for offence under Sections 143, 323, 365, 342,

379 I.P.C.

3. It is contended by counsel for the petitioners that police has

not made out a case under Section 379 IPC. From bare perusal of

F.I.R., it is established that the parties are known to each other

(2 of 2) [CRLMB-11537/2021]

and fathers name of each accused is mentioned in the F.I.R. It is

also contended that as many as sixteen persons are made accused

in this case. Injured has not sustained any grievous injury.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application.

5. I have considered the contentions.

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 trial Court with the stipulation that they 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

ARTI SHARMA /61

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