Rajasthan High Court - Jaipur
Ramavtar @ Ramakhtyar Singh vs State Of Rajasthan Through P P on 7 November, 2017
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 14957 / 2017
Ramavtar @ Ramakhtyar Singh S/o Shri Chitra Singh B/c Gurjar,
R/o Village Chatri Ka Pura (jaitpur), Police Station Diholi, Distt.
Alwar (raj.) (presently Accused in Judicial Custody At Distt. Jail
Dholpur)
----Petitioner
Versus
State of Rajasthan Through P.P.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Azad Ahmed For Respondent(s) : Mr. Rishi Raj Singh Rathore _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 07/11/2017
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 118/2017 was registered at Police Station Diholi, District Dholpur offence under Sections 379, 120B IPC., Section 29, 51, 52 Wild Life (Protection) Act, 1972 and Section 41, 42 Rajasthan Forest Act, 1953.
3. It is contended by counsel for the petitioner that the matter pertains to transportation of bajri. Co-accused have given benefit of bail by Co-ordinate Bench of this Court.
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.
(2 of 2) [CRLMB-14957/2017]
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.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 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.
(PANKAJ BHANDARI), J.
JKP/81