Rajendra S/O Late Nanu Rawat vs State Of Rajasthan
2021 Latest Caselaw 3290 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                            11457/2021

Rajendra S/o Late Nanu Rawat, Aged About 36 Years, R/o Kheda
Mohalla Tilora Ps Pushkar Dist. Ajmer (At Present In Central Jail
Ajmer)
                                                                      ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 12162/2021

1. Kamal S/o Babu Lal, Aged About 29 Years, R/o Near Kali Mata Mandir Dev Doongari Madanganj Kishangarh Ps Madanganj Dist. Ajmer At Present Tenant House Of Hathikheda Faisagar Road Ps Ganj Dist. Ajmer (At Present Confined In Central Jail Ajmer)

2. Uttam Verma S/o Shri Babu Lal, Aged About 36 Years, R/o Near Kali Mata Mandir Dev Doongari Madanganj Kishangarh Ps Madanganj Dist. Ajmer At Present Tenant House Of Hathikheda Faisagar Road Ps Ganj Dist. Ajmer (At Present Confined In Central Jail Ajmer)

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

----Respondent

For Petitioner(s) : Ms. Deeksha Jalani for Mr. Akshat Chaudhary Mr. Devanshu Sharma For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

29/07/2021

1. Petitioners have filed these bail application under Section

439 Cr.P.C.

2. F.I.R. No.99/2021 was registered at Police Station

Kishangarh, District Ajmer for offence under Sections 382 & 342

I.P.C.

(2 of 2) [CRLMB-11457/2021]

3. It is contended by counsels for the petitioners that matter

pertains to theft of taking away of 51 bags of garlic. It is also

contended that petitioners have not been identified in test

identification parade. No recovery was effected from the

petitioners.

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 /60-61

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