Rajasthan High Court - Jaipur
Suresh Jat S/O Shri Chand Singh vs State Of Rajasthan on 26 November, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Third Bail Application No.
12687/2020
Suresh Jat S/o Shri Chand Singh, R/o Barhana Tehsil Bairy Ps
Bairy Dist. Jhajjar Haryana (At Present At Confined In The Dist.
Jail Dausa)
----Petitioner
Versus
State Of Rajasthan, through PP
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 13205/2020
1. Aman@kuku Pahalwan S/o Shri Vedpal, R/o Bahana Ps Wairy-Dist. Jhajhar Hariyana (At Present Confined At Sub Jail Bandikui Dist. Dausa)
2. Praveen S/o Shri Surajbhan @ Surajveer, R/o Jhareda Kala New Dehli Ps Baba Haridas New Dehli (At Present Confined At Sub Jail Bandikui Dist. Dausa)
----Petitioners Versus State Of Rajasthan, through PP
----Respondent For Petitioner(s) : Mr. Anil Kumar Upman through VC For Respondent(s) : Mr. Sher Singh Mahala, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 26/11/2020
1. Petitioners have filed these bail applications under Section 439 of Cr.P.C.
2. F.I.R. No. 170/2017 was registered at Police Station Sikandra, District Dausa, for offences under Sections 420 of IPC (Downloaded on 27/11/2020 at 09:53:15 PM) (2 of 2) [CRLMB-12687/2020] and Section 66-C of The Information Technology Act.
3. It is contended by counsel for the petitioners that after arrest in one case, petitioners were made accused in different cases. Petitioners have remained in custody for a period of about three years. Offence is triable by First Class Magistrate. Conclusion of trial will take time.
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.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.
8 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 petitioners' repeating offence, S.H.O. can move the Court for cancellation of bails.
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