Rajasthan High Court - Jaipur
Banti S/O Kedar vs State Of Rajasthan on 22 October, 2020
Author: Satish Kumar Sharma
Bench: Satish Kumar Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 10915/2020
Banti S/o Kedar, R/o Prabhu Ki Khirkari (Sane Ka Gurja) Ps
Sadar Bari Dist. Dholpur (Accused Petitioner In J.c. In Central
Jail Dholpur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Sumit Kumar Jain through VC For Respondent(s) : Mr. Riyasat Ali, PP HON'BLE MR. JUSTICE SATISH KUMAR SHARMA Order 22/10/2020
1. The applicant has filed this bail application under Section 439 Cr.P.C. in FIR No. 26/2020 registered at Police Station Basaidang, District Dholpur for the offences under Sections 353, 307 IPC, Section 3/25 Arms Act and Section 11 RDA Act.
2. Heard learned counsel for both the sides and perused the material made available on record.
3. Learned counsel for the applicant submits that the similarly situated co-accused has already been enlarged on bail. The applicant is in custody for more than two months. Challan has been presented and conclusion of trial will take time. The bail application should be allowed.
4. Learned Public Prosecutor has opposed the bail application.
5. Keeping in view all the facts and circumstances of the case, particularly having regard to the fact that the co-accused has (Downloaded on 22/10/2020 at 10:25:41 PM) (2 of 2) [CRLMB-10915/2020] already been enlarged on bail by the co-ordinate Bench, but without expressing any opinion on merits, the Bail application is allowed and it is directed that the accused-applicant Banti 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.
(SATISH KUMAR SHARMA),J FAHEEM AHMAD /Rahul22 (Downloaded on 22/10/2020 at 10:25:41 PM) Powered by TCPDF (www.tcpdf.org)