Kunjilal @ Banne Singh S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 2365 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 8574/2021

Kunjilal @ Banne Singh S/o Shri Ramdhan, Aged About 31 Years,
R/o Mahrand Ps Batoda Dist. Sawai Madhopur (At Present
Confined In Central Jail Jaipur)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Umesh Dixit, through VC For State : Mr. Mangal Singh Saini, PP

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

Judgment / Order

08/06/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.330/2020 was registered at Police Station Muhana,

Jaipur City South for offence under Section 379 I.P.C.

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

maximum sentence provided for offence under the Act is three

years. Petitioner has already remained in custody for a period of

one year. Recovery has been effected. Conclusion of trial will take

time.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that petitioner has criminal antecedents.

5. I have considered the contentions.

(2 of 2) [CRLMB-8574/2021]

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.

8. However, it is made clear that if the petitioner repeats the

offence, State would be free to move application for cancellation

of bail before the concerned Court.

(PANKAJ BHANDARI (V.J.)),J

NIKHIL KR. YADAV /10

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