Rajasthan High Court - Jaipur
Jagdish Rav S/O Sh. Bhura Singh B/C Rav vs State Of Rajasthan on 11 December, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 16091/2019
Jagdish Rav S/o Sh. Bhura Singh B/c Rav, Aged About 28 Years,
R/o Rajaram Goliya Dist. Jalore Raj. (At Present Confined In
Central Jail Jaipur)
----Petitioner
Versus
State Of Rajasthan, through PP
----Respondent
For Petitioner(s) : Mr. Sikandar Singh Sikkarwal.
For State : Mr. Pankaj Agrawal, PP.
HON'BLE MR. JUSTICE PANKAJ BHANDARI
Order
11/12/2019
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.549/2019 was registered at Police Station Bhankrota, Jaipur for offence under Sections 419, 420, 406, 120-B of I.P.C.
3. It is contended by counsel for the petitioner that petitioner has been made an accused on the basis of interrogation of the co- accused. Co-accused has been enlarged on bail by co-ordinate Bench.
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. (Downloaded on 07/06/2021 at 06:32:15 AM)
(2 of 2) [CRLMB-16091/2019]
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 learned trial court with the stipulation that he 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.
8. However, it is made clear that if the petitioner repeats the offence, State would be free to move application for cancellation of bail before the concerned Court.
9. A copy of this order be sent to concerned S.H.O. for recording this condition in the Village Crime Record Book so that in the event of petitioner's repeating offence, S.H.O. can move the Court for cancellation of bail.
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