Pappu @ Badrilal S/O Dhansingh vs State Of Rajasthan
2023 Latest Caselaw 922 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               18314/2022

Pappu @ Badrilal S/o Dhansingh, Aged About 48 Years, R/o
Village Moyda, Police Station Nahargarh, District Baran, Raj. (At
Present Confined In District Jail Baran)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                      ----Respondent

For Petitioner(s) : Mr. Khizer Iqbal Khan Mr. Rahul Tiwari For Respondent(s) : Mr. Babu Lal Nasuna, P.P.

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

27/01/2023

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.146/2022 was registered at Police Station

Nahargarh (Baran), District Baran for offence under Sections 341,

323, 336, 143, 307 I.P.C.

3. It is contended by counsel for the petitioner that the

petitioner is behind the bars from the date of his arrest and there

is cross F.I.R. between the parties. It is also submitted that co-

accused persons namely; Mangilal, Ummed Singh & Dheerap

Singh have already been enlarged on bail by the Co-ordinate

Bench of this Court vide order dated 14.12.2022 and the case of

the present petitioner stands on similar footings.

(2 of 2) [CRLMB-18314/2022]

4. Learned Public Prosecutor has vehemently opposed the bail

application.

5. I have considered the contentions.

6. Considering the facts that there are cross F.I.R. between the

parties and petitioner is behind the bars from the date of his

arrest and trial will take its own time but without expressing any

opinion on the merits and demerits of the case, I deem it proper

to allow the bail application.

7. This 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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

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

so.

(GANESH RAM MEENA),J

ARTI SHARMA /72

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