Taiyab S/O Sh. Rajal vs State Of Rajasthan
2021 Latest Caselaw 3239 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11320/2021

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

For Petitioner(s)         :     Mr. Sanjay Khan
For Respondent(s)         :     Mr. Mangal Singh Saini, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

28/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.161/2021 was registered at Police Station Tapukada

(District Police Bhiwadi) District Alwar for offence under Sections

380, 452, 397, 307 I.P.C. and Sections 3/25 of Arms Act.

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

was not arrested from the spot. Persons who were arrested have

been given benefit of bail by Co-ordinate Bench.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that petitioner has criminal antecedents.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-11320/2021]

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

7. This 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

NIKHIL KR. YADAV /76

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