Shaukin Urf Saddam Son Of Ummar vs State Of Rajasthan
2021 Latest Caselaw 2398 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                5993/2021

Shaukin Urf Saddam Son Of Ummar, Resident Of Nai, Police
Station Bichhor, District Nuh Mewat, At Present Jhanjhar Road,
Town Sikari, Police Station Sikari, District Bharatpur. (Presently
Confined In Sub Jail, Deeg)
                                                                    ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal, through VC For State : Mr. Sher Singh Mahla, PP

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

Judgment / Order

10/06/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.10/2021 was registered at Police Station

Kaithwada, District Bharatpur for offence under Sections 380 &

457 I.P.C.

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

triable by First Class Magistrate. Charge-sheet has been filed.

Petitioner has remained in custody for a period of about 100 days.

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-5993/2021]

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. 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 /1

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