Rajasthan High Court - Jaipur
Sriman Meena vs State Of Rajasthan Through Pp on 24 March, 2017
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B.CRIMINAL MISC. BAIL NO.3120/2017 Sriman Meena Son of Ramkhiladi,, Aged About 21 Years, R/o Village Ukeri, Police Station, Raini, District Alwar (presently Confined in Central Jail, Jaipur) Versus State of Rajasthan Through P.P. For Petitioner(s) : Shri Laxman Meena For State : Shri R.R. Baisla P.P. HON'BLE MRS. JUSTICE SABINA Order 24/3/2017 Petitioner has filed this petition under Section 439 Code of Criminal Procedure 1973 seeking regular bail in F.I.R. No. 840/2016 registered at Police Station Kardhani, Jaipur (West), for offence under Section 379 Indian Penal Code 1860.
Heard.
Present case relates to theft of motorcycle. Petitioner is in custody since 7.12.2016. Challan has already been presented in the court and conclusion of trial may take time.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Mrg.