Ayub S/O Shri Hammid vs State Of Rajasthan
2021 Latest Caselaw 6004 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                 14847/2021

1.       Ayub S/o Shri Hammid, Aged About 38 Years, R/o Plot
         No. 166 Pooth Mohlla Khanba Ps Roopwas Dist. Bharatpur
         Raj. (At Present Confined In Sub Jail Gangapurcity Dist.
         Sawaimadhopur)
2.       Mahaveer Singh S/o Shri Ram Lal, Aged About 30 Years,
         R/o Alipur Ps Deeg Dist. Bharatpur Raj. (At Present
         Confined In Sub Jail Gangapurcity Dist. Sawaimadhopur)
                                                                         ----Petitioners
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma For Respondent(s) : Mr. Laxman Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/10/2021

1. Petitioners have filed this second bail application under

Section 439 of Cr.P.C.

2. F.I.R. No. 208/2021 was registered at Police Station

Gangapurcity, District Sawai-Madhopur for offence under Sections

420, 467, 468, 471, 406 & 120-B of I.P.C.

3. It is contended by counsel for the petitioners that charge-

sheet has been filed. Contract for collection of royalty was

obtained by M/s Diksha Construction and Supplies, of which

Kotwal Singh was the proprietor and Muniraj was the contractor. It

is also contended that petitioners were only the employees who

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are collecting royalty for the contractor. It is further contended

that offence is triable by First Class Magistrate. Petitioners are not

having any criminal antecedents.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

6. Taking note of the fact that petitioners are only employees

who are collecting royalty for contractor. Offence is triable by First

Class Magistrate and considering the contentions put forth by

counsel for the petitioners, 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 /5

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