Rajasthan High Court - Jaipur
Bhawani Singh S/O Shri Bajrang Chouhan vs State Of Rajasthan on 19 December, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 16965/2019
1. Bhawani Singh S/o Shri Bajrang Chouhan, B/c Rajput R/o
Vill. Pahadwas Ps Mahendra Garh Sadar Dist. Mahendra
Garh Hariyana (At Present Confined In Central Jail Jaipur)
2. Rahul Yadav @ Mota S/o Shri Balkishan B/c Yadav, R/o
Ratakalan Ps Ateli Dist. Mahendragarh Hariyana (At
Present Confined In Central Jail Jaipur)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 17467/2019
1. Vikash Kumar @ Vikki @ Ayan Rajput @ Kukku @ Bhai S/o Shri Ashok Kumar B/c Darji, R/o Vill. Gudha Ps Kanina Dist. Mahendragarh Hariyana (At Present Confined In Central Jail Jaipur)
2. Pawan @ Baba S/o Gyanchand B/c Khati, R/o Vill. Gudha Kemla Ps Kanina Dist. Mahendragarh Hariyana (At Present Confined In Central Jail Jaipur)
3. Jitendra @ Jeetu @ Sukha S/o Jaypal B/c Rajput, R/o Vill.
Patheda Ps Mahendragarh Dist. Mahendragarh Hariyana (At Present Confined In Central Jail Jaipur)
4. Lokendra Singh @ Lakki S/o Shri Chhagan Singh B/c Rajput, R/o Plot No Sd 232 Shanti Nagar Sodala Ps Sadar Jaipur Raj. (At Present Confined In Central Jail Jaipur)
----Petitioners Versus State Of Rajasthan, Through Pp
----Respondent For Petitioner(s) : Mr. Rajendra Singh Raghav For Complainant : Mr. Aslam Sher Khan For State : Mr. Deshraj Gosingha, P.P. (Downloaded on 07/06/2021 at 07:57:18 AM) (2 of 3) [CRLMB-16965/2019] HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 19/12/2019
1. Petitioners have filed these bail applications under Section 439 of Cr.P.C.
2. F.I.R. No.1118/2019 was registered at Police Station Sanganer, Jaipur (East) Jaipur for offence under Sections 364-A, 341, 323, 506, 504 and 394 of I.P.C.
3. It is contended by counsel for the petitioners that parties have entered into compromise and charge-sheet has been filed.
4. Learned counsel for the complainant has not disputed the fact of parties having entered into compromise.
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 they furnish 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 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.
(Downloaded on 07/06/2021 at 07:57:18 AM)(3 of 3) [CRLMB-16965/2019]
8. Copy of this order be placed in the connected file.
(PANKAJ BHANDARI),J Simple Kumawat /19-20 (Downloaded on 07/06/2021 at 07:57:18 AM) Powered by TCPDF (www.tcpdf.org)