Vikas S/O Shri Kishan vs State Of Rajasthan
2021 Latest Caselaw 2209 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 580/2021

Vikas S/o Shri Kishan, R/o Pawar House Ki Dhani Behind
Rahshree        Hotel   Baseli     Ps    Pushkar        Dist.       Ajmer   (Presently
Confined At Central Jail Ajmer)
                                                                        ----Petitioner
                                        Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 1105/2021 [email protected] S/o Sh. Poonam Chand, R/o Panwar House Ki Dhani Dev Nagar Road Pushkar Ps Pushkar Dist. Ajmer (At Present Confined In Central Jail Ajmer)

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

----Respondent

For Petitioner(s) : Mr. Amit Dadhich Mr. Neeraj Tiwari For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/03/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.130/2020 was registered at Police Station Pushkar

Ajmer for offence under Sections 143, 323, 341, 427 & 452 I.P.C.

3.   It    is   contended        by     counsels      for     the    petitioners   that




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petitioners are not named in the FIR. The allegation is against ten

to twelve persons. The allegation against unknown persons is of

hitting on the hand of the injured.

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

NIKHIL KR. YADAV /19-20

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