Rajasthan High Court - Jaipur
Pappu @ Shiv Dayal vs State Of Rajasthan Through Pp on 6 May, 2016
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Cr. Misc. Bail Application No.5422/2016 (Pappu @ Shiv Dayal Vs. State of Rajasthan) Date of Order : 06th May, 2016 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.Surendra Singh, for the accused-applicant(s). Mr.BN Sandu, Government Advocate-cum-AAG with Mr.Pankaj Sisodiya, Assistant Government Advocate - for State. By the Court:
Heard learned counsel for the accused-applicant as well as the learned Public Prosecutor and perused the record of the case.
It is stated that accused-applicant has falsely been implicated in the case, thus he may be enlarged on bail.
Learned Public Prosecutor has opposed this bail application.
After considering all the facts and circumstances of the case and without expressing any opinion on merits of the case, which may otherwise affect outcome of the trial but looking to the facts available on record, I am of the view that accused-applicant deserves to be enlarged on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed. It is ordered that accused-applicant, namely, Pappu @ Shiv dayal be released on bail in FIR No.167/2016 registered at Police Station Nadbai, District Bharatpur for offence under Section 3/25 of Arms Act provided, he furnishes a personal bond in the sum of Rs.50,000/- together with one surety in the like amount to the satisfaction of the learned trial Court for his appearance before that Court on all subsequent dates of hearing and as and when called upon to do so.
(M.N. BHANDARI),J.
Preeti, PA All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preeti Asopa P.A.