Rajasthan High Court - Jaipur
Shambhu Singh vs State Of Rajasthan Through Pp on 9 April, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 4386/2018
Shambhu Singh S/o Bhoor Singh B/c Rawat, R/o Manpura, Police
Station Masuda Distt. Ajmer (At Present Confined At Central Jail
Kota)
----Petitioner
Versus
State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : Mr. Teeka Ram Meena For Respondent(s) : Mr. R. R. Singh Rathore PP.
HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 09/04/2018
1. Petitioner has filed this bail application under Section 439 Cr.P.C.
2. F.I.R. No 634/1998 was registered at Police Station Gumanpura (Kota) for offence under Sections 407 I.P.C.
3. It is contended by counsel for the petitioner that petitioner was cleaner of the vehicle. He was not aware of filing of charge- sheet against him.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
7. This bail application is, accordingly, allowed and it is directed (2 of 2) [CRLMB-4386/2018] that accused-petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand) together with two sureties in the sum of Rs.25,000/- (Rupees twenty five thousand) 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.
(PANKAJ BHANDARI),J Seema/124