Rajasthan High Court - Jaipur
Surajbhan Meena vs State Of Rajasthan on 15 June, 2011
In The High Court of Judicature For Rajasthan Jaipur Bench, Jaipur O R D E R S. B. Criminal Misc. Bail Application No. 5614/2011 Surajbhan Meena Vs. State of Rajasthan Date of Order :: 15th June, 2011 HON'BLE MR. PRASHANT KUMAR AGARWAL, VJ.
Mr. H.R. Kumawat, for accused applicant.
Mr. Amit Poonia, P. P. for the State.
Mr. J.K. Gupta, for complainant.
Heard learned counsel for the parties.
Learned counsel for complainant has admitted that after registration of FIR the applicant accused has provided plot to the complainant and now there is no dispute between the parties. Without expressing any opinion on the merits of the case but taking into consideration the overall facts and circumstances of the case, I deem it just and proper to enlarge the petitioner on bail. Consequently, the bail application is allowed.
It is ordered that the accused-petitioner Surajbhan Meena son of Hanuman Prasad Meena in F.I.R. No.54/2009, registered at Police Station Sanganer shall be released on bail; provided he furnishes a personal bond of Rs.30,000/- with two surety bonds of Rs.15,000/- each to the satisfaction of the 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.
(PRASHANT KUMAR AGARWAL),VJ.
VS Shekhawat/-P.1 Jr. P.A. 5614crlmb2011June15Granted.doc