Sandeep @ Sonu @ Latoor S/O Lalaram vs The State Of Rajasthan
2021 Latest Caselaw 3194 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                   9131/2021

Sandeep @ Sonu @ Latoor S/o Lalaram, Aged About 24 Years,
Resident Of Indra Colony, Behror Police Station Behror, District
Alwar Rajasthan (At Present Confined In Sub Jail Alwar)
                                                                     ----Petitioner
                                      Versus
The State Of Rajasthan, Through Public Prosecutor
                                                                   ----Respondent

For Petitioner(s) : Mr. Kapil Gupta present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/07/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.167/2020 was registered at Police Station Behror,

P.S. District Bhiwadi Distt. Alwar for offence under Sections 382,

327, 34 I.P.C.

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

of complainant has been recorded. Petitioner was having prior

enmity with the complainant and petitioner had earlier lodged an

F.I.R. against the complainant under Section 307 IPC. To

counterblast the same, petitioner has been roped in. Offence is

triable by First Class Magistrate. No injury is caused to the

complainant. It is also contended that out of the criminal

antecedents pointed out against the petitioner, he stands

(2 of 2) [CRLMB-9131/2021]

acquitted in six cases.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the second bail application.

7. This second 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 trial Court with the stipulation that he 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 /13

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