Navneet Verma S/O Shri Ramapati ... vs State Of Rajasthan
2022 Latest Caselaw 4167 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous Bail Application No.
                                 6906/2022

Navneet Verma S/o Shri Ramapati Verma, Aged About 36 Years,
R/o Village Madarabad, Lalapur, Post Kotwa Mohammadpur,
Tehsil And Police Station Akbarpur, District Ambedkar Nagar,
Uttarpradesh. Presently Resident Of Flat No. E-210, Avani Home
Residency, Tonk Road, Bilwa, Police Station Shivdaspura, District
Jaipur South. (At Present Confined In Central Jail Jaipur, District
Jaipur).
                                                                      ----Petitioner
                                     Versus
State Of Rajasthan, Through P.p.
                                                                  ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 7456/2022 Vidyadhar Ram Lalit Pandey @ Gautam Pandesh S/o Ram Lalit Pandey, R/o Village Ramgadhwa, Kochchha Bazar, Police Station Kotwali Bikapur Distt Ayodhya Uttarpradesh ( At Present Confined In Centre Jail Jaipur)

----Petitioner Versus State Of Rajasthan, Through Pp.

----Respondent

For Petitioner(s) : Mr. Manu Pancholi Mr. Vinod Kumar Sharma For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND ( V.J.)

Judgment / Order

30/05/2022 These bail applications under Section 439 Cr.P.C. have been

filed by petitioners in connection with FIR No.164/2022 registered

(2 of 2) [CRLMB-6906/2022]

at Police Station Ramganj, District Jaipur City (North) wherein they

are charged for offences punishable under Section 381 of IPC.

Learned counsels for the petitioners contended that the

alleged offence is triable by First Class Magistrate. Further, counsels

submit that petitioners are in judicial custody and trial will take

time.

Learned Public Prosecutor has opposed these bail applications.

Having heard learned counsels for the parties and without

expressing any opinion on merits or demerits of the cases, I deem

it just and appropriate to grant indulgence to the petitioners by

enlarging them on bail.

Accordingly, these bail applications under Section 439 Cr.P.C.

are allowed and it is ordered that accused-petitioners Navneet

Verma S/o Shri Ramapati Verma & Vidyadhar Ram Lalit Pandey @

Gautam Pandesh S/o Ram Lalit Pandey arrested in connection with

F.I.R.No.164/2022 Police Station Ramganj, District Jaipur City

(North) may be released on bail; provided each of them furnishes a

personal bond of Rs.50,000/- with two surety bonds of Rs.25,000/-

each to the satisfaction of learned trial Court with the stipulation to

appear before that Court on all dates of hearing and as and when

called upon to do so.

A copy of this order be placed in connected file.

(ANOOP KUMAR DHAND ( V.J.)),J ARTI SHARMA /37-38

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