Sitaram Son Of Shri Nirbhay Gurjar vs State Of Rajasthan
2021 Latest Caselaw 2353 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               8564/2021

Sitaram Son Of Shri Nirbhay Gurjar, Resident Of Gurdha Dang,
Police Station Garhibajna, District Bharatpur (Rajasthan). (At
Present Petitioner Is Confined In Sub Jail Bayana).
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 8940/2021 Ravi Son Of Vijay Singh, Resident Of Chainpura, Police Station Gadhi Bajna, District Bharatpur (Raj.) (At Present In Sub Jail Bayana, Bharatpur)

----Petitioner Versus The State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Rajkumar Sharma for Mr. Rajendra Sharma through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.)

Judgment / Order

07/06/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.0026/2018 was registered at Police Station Garhi

Bajna, District Bharatpur for offence under Sections 392 I.P.C.

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

delay of four days in lodging of the F.I.R. Charge-sheet has been

(2 of 2) [CRLMB-8564/2021]

filed under Section 299 of Cr.P.C. Petitioners were not aware that

they have been made accused in this case.

4. Learned Public Prosecutor has opposed these bail

applications. It is contended that petitioner has criminal

antecedents.

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 (V.J.)),J

ARTI SHARMA /24-25

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