Narendra [email protected] S/O Ratan ... vs State Of Rajasthan
2021 Latest Caselaw 2215 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               16021/2020

Narendra [email protected] S/o Ratan Singh, Aged About 42 Years,
R/o Kaithoom Road, Police Station Udyog Nagar, Distt. Kota At
Present R/o House No. 17, Adarsh Nagar, Khanpur, Police Station
Khanpur Distt. Jhalawar. (Petitioner At Present Confined In
Central Jail Kota)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Aniket Sharma
For State                 :     Mr. Sher Singh Mahla, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

09/03/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

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

Kalan, District Kota for offence under Sections 332, 353, 307 I.P.C.

3. It is contended by counsel for the petitioner that no firearm

was recovered from the petitioner. The allegation was that the

petitioner tried to break the Naka of the Police. It is also

contended that out of criminal antecedents pointed out, petitioner

stands acquitted in majority of the cases.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-16021/2020]

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),J

NIKHIL KR. YADAV /9

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