Deepak S/O Shri Raghuveer vs The State Of Rajasthan
2021 Latest Caselaw 3259 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous Bail Application No.
                              10606/2021
1.      Deepak S/o Shri Raghuveer, Aged About 22 Years, R/o
        Mullaka Ps Kama Dist. Bharatpur (At Present In Sub Jail
        Deeg)
2.      Kuldeep S/o Shri Samay Singh, Aged About 21 Years, R/o
        Vill. Ravidaspura Ps Nagar Dist. Bharatpur (At Present In
        Sub Jail Deeg)
                                                                 ----Petitioners
                                   Versus
The State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 11376/2021 Mahesh Gurjar S/o Babloo, Aged About 20 Years, R/o Uncha Gaon Ps Barsana Dist. Mathura U.p. (At Present In Sub Jail Deeg)

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

----Respondent

For Petitioner(s) : Mr. Haredndra Singh, through VC For Respondent(s) : Mr. Riyasat Ali, 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.226/2021 was registered at Police Station Nagar,

District Bharatpur for offence under Section 392 I.P.C.

(2 of 2) [CRLMB-10606/2021]

3. It is contended by counsel for the petitioners that no test

identification parade was conducted. There is no recovery of

motorcycle, tablet, receipt & I-card. Only cash was recovered from

the petitioners. Petitioners are not having any criminal

antecedents.

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

NIKHIL KR. YADAV /15-16

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