Rajasthan High Court - Jaipur
Nagendra Singh Shekhawat vs State Of Rajasthan Through Pp on 20 November, 2017
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 15818 / 2017
1. Harishankar S/o Shri Dhannalal B/c Brahmin, Aged About 41
Years, R/o Ringus Road, Near Veer Hanuman Crossing Chomu,
Police Station Chomu Distt. Jaipur. (presently Confined in Central
Jail, Jaipur)
2. Kailash Sharma S/o Shri Kalyan Sahay B/c Brahmin, Aged
About 51 Years, R/o Dhani Narakala, Neendar, Police Station
Station Harmara, Jaipur. (presently Confined in Central Jail,
Jaipur)
3. Pooran Singh S/o Shri Hemsingh B/c Rajput, Aged About 40
Years, R/o House No.11, Anand Vihar First, Khajuro Wali Dhani,
Tan Neendar, Police Station Harmara, Jaipur (presently Confined in
Central Jail, Jaipur)
4. Sitaram S/o Shri Laxminarayan B/c Brahmin, Aged About 50
Years, R/o Dhani Narakala, Tan Neendar, Distt. Jaipur. (presently
Confined in Central Jail, Jaipur)
----Petitioners
Versus
State of Rajasthan Through P.P.
----Respondent
Connected With S.B. Criminal Miscellaneous Bail No. 15819 / 2017 Nagendra Singh Shekhawat S/o Shri Nathusingh Shekhawat B/c Rajput, Aged About 41 Years, R/o Kha-32, Bhawani Nagar, Murlipura, Police Station Murlipura, Jaipur (presently Confined in Central Jail, Jaipur)
----Petitioner Versus State of Rajasthan Through P.P.
----Respondent _____________________________________________________ For Petitioner(s) : Mr. Anil Yadav Mr. S Choudhary Mr. Ashvin Garg with Mr. Hemant Singh Shekhawat For Respondent(s) : Mr. R.R. Singh Rathore, PP _____________________________________________________ (2 of 3) [ CRLMB-15818/2017] HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 20/11/2017
1. Petitioners have filed these bail applications under Section 439 of Cr.P.C.
2. F.I.R. No.581/2017 was registered at Police Station Harmara Distt. Jaipur for offence under Sections 143, 353, 379 of I.P.C. and Section 3 of PDPP Act.
3. It is contended by counsel for the petitioners that the allegation is against three to four hundred persons. There is no injury caused to any person in this case. Petitioners are not required for further investigation.
4. Learned Public Prosecutor has opposed these bail applications.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow these bail applications.
7. These bail applications are 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.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five 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.
(3 of 3) [ CRLMB-15818/2017]
8. A copy of this order be placed in connected file.
(PANKAJ BHANDARI), J.
Arti/63-64