Rajasthan High Court - Jaipur
Vikram Kumawat S/O Sube Singh B/C Kumhar vs State Of Rajasthan Through Pp on 6 July, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 8003/2018
Vikram Kumawat S/o Sube Singh B/c Kumhar , R/o Nangal
Mohalla Tan Banethi, Thana Paniyala, Tehsil Kotputli, Distt.
Jaipur, Raj. (At Present Confined In Sub Jail, Kotputli, Distt.
Jaipur Raj.)
----Petitioner
Versus
State Of Rajasthan Through Pp , Jaipur
----Respondent
Connected With S.B. Criminal Miscellaneous Bail No. 8004/2018 Prabhu S/o Shankar B/c Kumhar , R/o Village Banethi, Tehsil Kotputli, Distt. Jaipur Raj. (At Present Confined In Sub Jail, Kotputli, Distt. Jaipur)
----Petitioner Versus State Of Rajasthan Through Pp , Jaipur
----Respondent For Petitioner(s) : Mr. Ravi Shanker Sharma For Respondent(s) : Mr. R.R. Singh Rathore, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 06/07/2018
1. Petitioners have filed these bail applications under Section 439 Cr.P.C.
2. F.I.R. No.124/2018 was registered at Police Station Paniyala, Tehsil Kotputli, District Jaipur, (Raj.) for offence under Sections 143, 341, 323, 307, 302 I.P.C.
3. It is contended by counsel for the petitioners that case of (2 of 2) [CRLMB-8003/2018] petitioners is akin to that of Suman Devi whose bail application was allowed by Co-ordinate Bench of this Court. It is also contended that the dispute took place when drainage line was being laid.
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 each of them 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 they 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.
8. A copy of this order be placed in connected file.
(PANKAJ BHANDARI),J Arti/107-108 Powered by TCPDF (www.tcpdf.org)