Ramvilas S/O Bharat Singh vs State Of Rajasthan
2021 Latest Caselaw 7045 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                               19280/2021

Ramvilas S/o Bharat Singh, R/o Vill. Nagla Tula Ps Rudawal Dist.
Bharatpur Raj. (At Present Confined In Central Jail Sewar Dist.
Bharatpur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Anshul Sharma For Respondent(s) : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

30/11/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 54/2017 was registered at Police Station Radawal,

District Bharatpur for offence under Sections 147, 148, 149, 323,

341, 307 & 395 of I.P.C.

3. It is contended by counsel for the petitioner that co-accused

have been given benefit of bail. Complainant and other witnesses

have turned hostile.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

6. Taking note of the fact that co-accused have been given

(2 of 2) [CRLMB-19280/2021]

benefit of bail, complainant and other witnesses have turned

hostile, hence, I deem it proper to allow the second bail

application.

7. This second 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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /15

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