Aachitya Singh Panwar @ Honey ... vs State Of Rajasthan
2021 Latest Caselaw 3300 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11406/2021

Aachitya Singh Panwar @ Honey Tiger S/o Sh. Bhanwar Singh
Panwar, Aged About 22 Years, R/o A-53 Mahendra Nagar Gurjar
Ki Thadi Ps Shyam Nagar Dist. Jaipur Raj. (Accused Presently
Confined In Central Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Deepak Chauhan through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.291/2021 was registered at Police Station Sodala,

Jaipur (South), Rajasthan for offence under Sections 302, 323,

324, 147, 148, 149, 336, 427 I.P.C. and Sections 4 & 25 of Arms

Act.

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

complainant has lodged the report on the information received

from Ramu Kaka. Ramu Kaka has not named the present

petitioner. It is also contended that the person who has inflicted

the injuries has been given benefit of bail. There is no allegation

against the present petitioner of causing any injury to the

(2 of 2) [CRLMB-11406/2021]

deceased.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

ARTI SHARMA /34

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