Prathvi Raiger S/O Shri Kailash ... vs State Of Rajasthan
2022 Latest Caselaw 6496 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No. 14746/2022

Ajay Kumar @ Pawan Kumar S/o Satyaveer Sharma, R/o
Kanchan Nagar Kheir Byepass Kol, Aligarh ( U.P.)
( At Present Confined In Sub Jail Deeg District Bharatpur)
                                                         ----Accused Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Petitioner(s)        :     Mr. Surendra Singh
For Respondent(s)        :     Mr. N.R. Saran PP



        HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

                         Judgment / Order

30/09/2022

The present misc. application seeking bail under Section 439

Cr.P.C. has been filed by the petitioner, who has been arrested in

FIR No.254/2022 registered at Police Station Sadar Deeg, District

Bharatpur for the offences punishable under Sections 343, 365,

370A and 120B IPC.

Learned counsel for the accused petitioner submits that co-

accused persons namely; Virendrasingh, Rajpal @ Kallo, Narendra

Singh and Smt. Asha, have already been granted indulgence of

bail by the Coordinate Benches of this Court and the case of the

present accused petitioner is at par with them. Thus, indulgence of

bail be granted to the present accused petitioner.

Learned Public Prosecutor opposed the grant of bail

application.

(2 of 2) [CRLMB-14746/2022]

Looking to the fact that the co-accused persons namely;

Virendrasingh, Rajpal @ Kallo, Narendra Singh and Smt. Asha,

have already been granted indulgence of bail by the Coordinate

Benches of this Court and the case of the present accused

petitioner is at par with them, this Court deems it just and proper

to enlarge accused-petitioner on bail under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Ajay Kumar @

Pawan Kumar shall be released on bail in connection with

aforementioned FIR, provided he executes a personal bond in the

sum of Rs.50,000/- with two sound and solvent sureties of

Rs.25,000/- each to the satisfaction of learned trial court for their

appearance before the court on each and every date of hearing

and whenever called upon to do so till the completion of the trial.

(ANOOP KUMAR DHAND) J

Sharma NK/90

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