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Rajasthan High Court - Jaipur

Pyarelal Saini vs State Of Rajasthan Through Pp on 29 January, 2018

Author: Pankaj Bhandari

Bench: Pankaj Bhandari

 HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
                      JAIPUR
      S.B. Criminal Miscellaneous Bail No. 1148 / 2018
Pyarelal Saini S/o Shri Kailash Chand Saini B/c Mali, R/o Village
Kali Pahadi, Tan Sakat, Police Station Tehala, District Alwar, Raj.
(At Present in Sub Jail, Rajgarh, Alwar).
                                                        ----Petitioner
                               Versus
State of Rajasthan Through P.P.
                                                      ----Respondent

_____________________________________________________ For Petitioner(s) : Dr. Rajkumar Sharma For Respondent(s) : Mr. R.R. Singh Rathore, PP For complainant(s): Mr. Mohar Pal Meena _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 29/01/2018

1. Petitioner has filed this bail application under Section 439 of Cr.P.C.

2. F.I.R. No.321/2017 was registered at Police Station Tehala, District Alwar (Raj.) for offence under Sections 143, 323, 341, 325, 302 of I.P.C.

3. It is contended by counsel for the petitioner that there is a cross F.I.R. in this case. Charge-sheet has been filed against the complainant-party also. The allegation of causing fatal injury is not on the present petitioner.

4. Learned Public Prosecutor and counsel for the complainant have opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the (2 of 2) [CRLMB-1148/2018] petitioner, I deem it proper to allow the bail application.

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.

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