Ashok Kumar S/O Sh. Khemchand vs State Of Rajasthan on 4 September, 2019

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Rajasthan High Court - Jaipur

Ashok Kumar S/O Sh. Khemchand vs State Of Rajasthan on 4 September, 2019

Bench: Pankaj Bhandari

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 11851/2019

1.       Ashok Kumar S/o Sh. Khemchand, B/c Gurjar R/o Loyati
         Police Thana Bansur Dist. Alwar (At Present Confined In
         Sub Jail Behror Dist. Alwar)
2.       Pradeep Mukkad S/o Sh. Ratiram, B/c Gurjar R/o Babera
         Police Thana Bansoor Dist. Alwar (At Present Confined In
         Sub Jail Behror Dist. Alwar)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Vikash Kumar Jakhar For Respondent(s) : Mr. Bhawani Shankar Sharma, P.P. HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 04/09/2019

1. Petitioners have filed this bail application under Section 439 of Cr.P.C.

2. F.I.R. No.445/2019 was registered at Police Station Bansoor, District Alwar for offence under Sections 323, 341, 452, 327, 427, 308 and 34 of I.P.C.

3. It is contended by counsel for the petitioner that co-accused has been enlarged on bail. Charge-sheet has been filed and conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions. (Downloaded on 05/09/2019 at 09:29:05 PM)

(2 of 2) [CRLMB-11851/2019]

6. Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed that accused petitioners shall be released on bail provided they furnish 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 Simple Kumawat /45 (Downloaded on 05/09/2019 at 09:29:05 PM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur