Rajasthan High Court - Jaipur
Pavan Meena S/O Khyaliram vs State Of Rajasthan on 22 October, 2020
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 10150/2020
Pavan Meena S/o Khyaliram, Aged About 32 Years, Residence of
Goriyan Police Station Khandela, District Sikar
(At Present Petitioner Is Confined In Jail, Sikar)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Dinesh Pareek, Adv.(through video conference) For Respondent(s) : Mr. Chandragupt Chopra, PP HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 22/10/2020
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.276/2019 Registered at Police Station Khatu Shyamji, District Sikar for the offence(s) under Sections 307 and 353 IPC, Section 3 PPD Act and Section 3/25 Arms Act.
2. Counsel for the petitioner (through video conference) submits that the petitioner is behind the bars since August, 2020. Counsel further submits that co-accused-Bablesh, Roshanlal, Bhawani Singh and Phoolchand@ Phooliya have been enlarged on bail by the Co-ordinate Benches of this Court and no injury has been caused by the petitioner to anyone.
3. Learned Public Prosecutor has opposed the bail application. (Downloaded on 22/10/2020 at 10:25:19 PM)
(2 of 2) [CRLMB-10150/2020]
4. Considering the contentions put-forth by the counsel for the petitioner (through video conference) and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Pavan Meena S/o Khyaliram shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(NARENDRA SINGH DHADDHA),J Gourav/15 (Downloaded on 22/10/2020 at 10:25:19 PM) Powered by TCPDF (www.tcpdf.org)