Munesh S/O Shri Gabbar Singh vs State Of Rajasthan
2021 Latest Caselaw 3301 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              11410/2021

Munesh S/o Shri Gabbar Singh, R/o Vill. Barelapura Ps Kotwali
Dist. Dholpur Raj. (At Present In Dist. Jail Dholpur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 12072/2021 Vakila @ Vakil S/o Ramjilal, R/o Vill. Bhera Ka Pura Moroli Thana Kotwali Dist. Dholpur Raj. (At Present Confined In Dist. Jail Dholpur)

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

----Respondent

For Petitioner(s) : Mr. Dushyant Jain present in the Court Mr. Arpit Srivastava present in the Court 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 applications under Section

439 Cr.P.C.

2. F.I.R. No.313/2021 was registered at Police Station Kotwali,

Dholpur for offence under Sections 143, 341, 323, 307 I.P.C.

(2 of 2) [CRLMB-11410/2021]

3. It is contended by counsel for the petitioners that there is

cross F.I.R. The allegation of using of firearm is not against the

present petitioners. In the cross F.I.R., the incident took place on

the spur of the moment. Persons were injured from both the side.

Accused in the cross F.I.R. have been given benefit of bail.

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 placed in connected file.

(PANKAJ BHANDARI),J

ARTI SHARMA /35-36

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