Ajit S/O Shri Raju vs The State Of Rajasthan
2021 Latest Caselaw 3184 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11538/2021

1.        Ajit S/o Shri Raju, R/o Vill. Harijan Basti Bada Mohalla
          Jhotwara Jaipur At Present In Central Jail Jaipur
2.        Akash S/o Shri Mukesh, R/o Vill. Harijan Basti Bada
          Mohalla Jhotwara Jaipur At Present In Central Jail Jaipur
3.        Aman (Sagar) S/o Shri Kamal, R/o Vill. Harijan Basti Bada
          Mohalla Jhotwara Jaipur At Present In Central Jail Jaipur
                                                                  ----Petitioners
                                    Versus
The State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Rajesh Choudhary through VC For Respondent(s) : 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.160/2021 was registered at Police Station Jhotwara,

Jaipur for offence under Sections 323 & 341 I.P.C.

3. It is contended by counsel for the petitioners that there is a

delay of fifteen days in lodging of the F.I.R. Offence is triable by

First Class Magistrate.

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

(2 of 2) [CRLMB-11538/2021]

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 /62

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