Rajasthan High Court
Heeralal Kumawate S/O Likhmaram vs State Of Rajasthan on 9 March, 2021
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 378/2021
Heeralal Kumawate S/o Likhmaram, R/o Nayabash Tan-Minda Ps
Maroth Dist. Nagour (At Present Petitioner Is Confined In Sub
Jail Sambhar Lake)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 983/2021
Dinesh Kumar S/o Hanuman Sahay, Aged About 24 Years, R/o
Jodhpura Ps Amarsar Dist. Jaipur Rural Raj. (At Present In Sub
Jail Sambhar Lake Jaipur)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 984/2021
Mukesh Choudhary S/o Gopalaram, Aged About 24 Years, R/o
Dadiya Ka Bas Tan Minda Ps Maroth Dist. Nagaur Raj. (At Present
Petitioner Is Confined In Center Jail Japur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Dinesh Pareek
Ms. Chavvi Chaturvedi for Mr. Krishan
Kant Sharma
Mr. Om Prakash Kharra
Ms. Neetu Singh Choudhary
For State : Mr. Riyasat Ali, PP
For Investigating : Mr. Mahiram Vishnoi, S.I. P.S.
Officer Bhankrota, Jaipur
(2 of 3) [CRLMB-378/2021]
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.331/2020 was registered at Police Station
Bhankrota, Jaipur for offence under Sections 380, 511 & 427 I.P.C.
3. It is contended by counsels for the petitioners that there is
delay of two days in lodging of FIR. After arrest in one case,
petitioner was arrested in seven cases. Charge-sheet has been
filed.
4. It is stated by Investigating Officer that the description of the
accused was matching with the description of the persons who
appeared in the CCTV Footage.
5. Learned Public Prosecutor has opposed these bail
applications.
6. I have considered the contentions.
7. Considering the contentions put forth by counsel for the
petitioners, I deem it proper to allow these bail applications.
8. 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
(3 of 3) [CRLMB-378/2021]
transferred, on all subsequent dates of hearing and as and when
called upon to do so.
9. 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.
10. A copy of this order be placed in connected files.
(PANKAJ BHANDARI),J
NIKHIL KR. YADAV /12-14
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