Rajasthan High Court
Vishnu @ Bicchu Bana S/O Shri ... vs State Of Rajasthan on 28 July, 2021
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
11097/2021
Vishnu @ Bicchu Bana S/o Shri Dhanraj Bairwa, Aged About 25
Years, R/o Kartar Kirana Store Ke Piche Balakund Police Station
Dadabadi Kota (Raj.) (At Present Confined In Central Jail Kota
District Kota)
----Petitioner
Versus
State Of Rajasthan, Through P P
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No.
11167/2021
Jitendra @ Lara S/o Shri Dhanraj Bairwa, Aged About 25 Years,
R/o Kartar Kirana Store Ki Gali Ke Piche Balakund Ps Dadabadi
Kota Raj. (At Present Confined In Central Jail Kota Dist. Kota)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
S.B. Criminal Miscellaneous Bail Application No.
11168/2021
Rahul @ Aau @ Ghanshyam S/o Shri Jagdish Kandara, Aged
About 19 Years, R/o House No. 51 Near Keshavpura Mandir
Rajput Colony Ps Mahaveer Nagar Kota Raj. (At Present Confined
In Central Jail Kota Dist. Kota)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
S.B. Criminal Miscellaneous Bail Application No.
11777/2021
Mahesh Bairwa @ Daatla S/o Shri Chotu Lal Bairwa, Aged About
25 Years, R/o Suman Children School Ke Pass Balakund
Dadabadi Kota At Present Devnarayan Mandir Ke Peeche
(2 of 3) [CRLMB-11097/2021]
Nayagaun P.s. R.k.puram Kota (Raj.) (At Present Confined In
Central Jail Kota)
----Petitioner
Versus
The State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Nitini Kumar Sharma present in
the Court
Mr. Samarth Sharma present in the
Court
For Respondent(s) : Mr. Sher Singh Mahla, 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.165/2021 was registered at Police Station
Dadabadi, District Kota City for offence under Sections 323, 341,
427, 452, 354, 143 I.P.C.
3. It is contended by counsel for the petitioners that the alleged
incident took place on 12.06.2021. An F.I.R. was also lodged by
the petitioners-side on 30.06.2021. Present F.I.R. has been lodged
after a delay of two days on 14.06.2021. As many as eleven
persons have been made accused in this case. One of the co-
accused has been given benefit of bail by the Trial Court.
4. Learned Public Prosecutor has opposed these bail
applications.
5. I have considered the contentions.
(3 of 3) [CRLMB-11097/2021]
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 placed in connected files.
(PANKAJ BHANDARI),J
ARTI SHARMA /45-48
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