Rajasthan High Court - Jaipur
Amol Mahajan S/O Shri Sudama Mahajan B/C ... vs State Of Rajasthan Through Pp on 26 November, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 14703/2018
Amol Mahajan S/o Shri Sudama Mahajan B/c Mali, Aged About
23 Years, R/o Shiv Nagar Diyane, Malegaon, Police Station
Chhavni Pole, Distt. Nasik, Maharashtra. (At Present In Central
Jail, Jaipur)
----Petitioner
Versus
State Of Rajasthan Through Pp, Raj.
----Respondent
Connected With S.B. Criminal Miscellaneous Bail No. 14873/2018 Sajjan Singh S/o Babulal Yadav, Aged About 27 Years, R/o Neelahedi, Tehsil Mathanhel, Distt. Jhajjhar, Haryana (Presently Confined In Judicial Custody At Central Jail Jaipur)
----Petitioner Versus State Of Rajasthan Through Pp, Raj.
----Respondent For Petitioner(s) : Mr. T.S. Choudhary Mr. Lokesh Kumar Sharma For Respondent(s) : Mr. Sudesh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 26/11/2018
1. Petitioners have filed these bail applications under Section 439 of Cr.P.C.
2. F.I.R. No.4/2018 was registered at Police Station S.O.G., Jaipur for offence under Sections 417, 201, 420, 419, 465, 466, 468, 467, 472, 473, 477, 120-B of I.P.C. & Section 43/66, 66C, 66D, 65 & 72 of I.T. Act.
(2 of 2) [CRLMB-14703/2018]
3. It is contended by counsel for the petitioners that co-accused have been enlarged on bail by this Court and by Co-ordinate Bench of this Court. Case of petitioners is on better footing than that of other co-accused. The matter is triable by First Class Magistrate.
4. Learned Public Prosecutor has opposed the bail applications.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow the bail applications.
7. These bail applications are accordingly allowed and it is directed that accused petitioners shall be released on bail provided each of them 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 they 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.
8. A copy of this order be placed in connected file.
(PANKAJ BHANDARI),J Arun/118-119 Powered by TCPDF (www.tcpdf.org)