Roban @ Robin S/O Navab vs State Of Rajasthan
2021 Latest Caselaw 5953 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                               12484/2021

1.       Roban @ Robin S/o Navab, Aged 18 Years 6 Month R/o
         Amruka     Kaithwada          Road        Vill..        Ghaghwadi    Near
         Government      School        Ps     Kaithwada           Dist.   Bharatpur
         (Presently Confined In Central Jail Jaipur)
2.       Shokin S/o Kalu Khan, Aged About 31 Years, R/o Deeg
         Sikari Road Vill. Olanda Ps Kaithwada Dist. Bharatpur
         (Presently Confined In Central Jail Jaipur)
                                                                     ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Syed Shahid Hasan For Respondent(s) : Mr. Laxman Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/10/2021

1. Petitioners have filed this second bail application under

Section 439 of Cr.P.C.

2. F.I.R. No. 86/2021 was registered at Police Station Vidhayak

Puri, District Jaipur for offence under Sections 420 & 406 of I.P.C.

3. It is contended by counsel for the petitioners that similarly

situated co-accused have been enlarged on bail by the Co-ordinate

Bench.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

(2 of 2) [CRLMB-12484/2021]

6. Considering the contentions put forth by counsel for the

petitioner and taking note of fact that similarly situated co-

accused have been enlarged on bail by the Co-ordinate Bench, I

deem it proper to allow the second bail application.

7. This second bail application is 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 learned trial court with the stipulation that they

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 /3

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