Kiran W/O Prakash D/O Ramswaroop vs State Of Rajasthan
2021 Latest Caselaw 3185 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              11534/2021

1.     Kiran W/o Prakash D/o Ramswaroop, Aged About 25
       Years, R/o Jeerapur Dist. Rajgarh Presently Krashak
       Nagar Karod Ps Karod Dist. Bhopal M.p. (At Present
       Accused Is Confined In Dist. Jail Baran)
2.     Sandhya @ Sonam D/o Rajkumar Yadav, Aged About 19
       Years, R/o House No. 3 Bheem Nagar Ps Jahangeerabad
       Dist. Bhopal M.p. (At Present Accused Is Confined In Dist.
       Jail Baran)
                                                                 ----Petitioners
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 11535/2021 Govind Bhargava S/o Mohanlal, Aged About 38 Years, R/o Mothpur Ps Mothpur Dist. Baran Raj. (At Present Accused Is Confined In Sub Jail Atru Dist. Baran)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Gajveer Singh Rajawat present in the Court For Respondent(s) : Mr. M.K. Sheoran, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/07/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.109/2021 was registered at Police Station Kawai,

District Baran for offence under Sections 420, 406, 120-B I.P.C.

(2 of 2) [CRLMB-11534/2021]

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

amount has been recovered. Petitioners are not having any

criminal antecedents of like nature.

4. Learned Public Prosecutor has opposed these bail

applications.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow these bail applications.

7. These bail applications are, 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.

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 petitoners' repeating offence, S.H.O. can move the

Court for cancellation of bail.

9. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J ARTI SHARMA /58-59

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