Rajasthan High Court - Jaipur
Antar Singh S/O Shri Natharam vs The State Of Rajasthan on 27 July, 2021
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 11545/2021
Antar Singh S/o Shri Natharam, R/o Sardarpura Tan Urika Ps
Surajgarh Dist. Jhunjhunu Raj. (Presently In Dist. Jail
Jhunjhunu)
----Petitioner
Versus
The State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr.Shailender Balwada For State : Mr. M.K. Sheoran, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 27/07/2021
1. Petitioner has filed this bail application under Section 439 Cr.P.C.
2. F.I.R. No.202/2021 was registered at Police Station Surajgarh District Jhunjhunu for offence under Sections 143, 447, 323, 307 & 382 I.P.C.
3. It is contended by counsel for the petitioner that there is cross F.I.R. Both the sides have sustained injuries. None of the injuries sustained by either side, is dangerous to life.
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. (Downloaded on 30/07/2021 at 09:24:52 PM)
(2 of 2) [CRLMB-11545/2021]
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.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 trial Court with the stipulation that he 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.
(PANKAJ BHANDARI),J AMIT KUMAR /69 (Downloaded on 30/07/2021 at 09:24:52 PM) Powered by TCPDF (www.tcpdf.org)