Jatin S/O Rajesh vs State Of Rajasthan
2021 Latest Caselaw 2369 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                8065/2021

Jatin S/o Rajesh, R/o Jat Behror Police Thana Shahjahanpur
District    Alwar   (Raj.)    (At     Present        Confined          In   Sub   Jail
Kishangarhbas District Alwar)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Manjeet Kumar, 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.136/2021 was registered at Police Station

Shahjahanpur (District Police Bhiwadi) District Alwar for offence

under Sections 143, 341, 323, 308 & 365 I.P.C.

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

situated co-accused have been enlarged on bail. The criminal

antecedents against the petitioner pertains to offence of theft.

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.

(2 of 2) [CRLMB-8065/2021]

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. 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 petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

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

NIKHIL KR. YADAV /6

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