Taiyab S/O Sh. Fajal vs State Of Rajasthan
2021 Latest Caselaw 3238 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 11321/2021

Taiyab S/o Sh. Fajal, R/o Ghaseda Ps Sadar Nuh Dist. Nuh Mewat
Haryana (At Present Confined In Sub Jail Kishangarhbas Dist.
Alwar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 11655/2021

1. Afrid @ Dudi S/o Sahab, R/o Musari Ps Tapukda Dist. Alwar Raj. (At Present Confined In Sub Jail Kishangarhbas)

2. Talim S/o Sahabudin @ Kala, R/o Dhumi Ki Dhani Palpur Ps Shekhpur Dist. Alwar Raj. (At Present Confined In Sub Jail Kishangarhbas)

----Petitioners Versus The State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Sanjay Khan Mr. Pradeep Kumar Sharma For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/07/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.163/2021 was registered at Police Station Tapukada

(District Police Bhiwadi) District Alwar for offence under Sections

279, 353, 336, 307 I.P.C. and Sections 3/25 of Arms Act.

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                                   3.    It   is   contended         by     counsels       for     the   petitioners   that

petitioners were not arrested from the place of occurrence.

4. Learned Public Prosecutor has opposed these bail

applications. It is contended that petitioners have criminal

antecedents.

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. 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.

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

NIKHIL KR. YADAV /77-78

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