Rajasthan High Court - Jaipur
Akbar S/O Ishab vs State Of Rajasthan on 9 December, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 13248/2020
Akbar S/o Ishab, Aged About 36 Years, R/o Vill. Bainaini Dhokla
Ps Sikri Dist. Bharatpur (At Present Accused Confined In Dist.
Jail Bharatpur)
----Petitioner
Versus
State Of Rajasthan, through PP
----Respondent
For Petitioner(s) : Mr. R.R. Goyal for Mr. Kartar Singh Faujdar through VC For Respondent(s) : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 09/12/2020
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 71/2016 was registered at Police Station Sikri, District Bharatpur, for offences under Sections 332, 353, 307, 411 and 473 of IPC and Section 3/25 of Arms Act.
3. It is contended by counsel for the petitioner that it is a case of no injury. No fire arm was recovered from the petitioner. The criminal cases lodged against the petitioner pertains to the year 2003-2004. It is also contended that co-accused has been enlarged on bail.
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 (Downloaded on 11/12/2020 at 09:39:55 PM) (2 of 2) [CRLMB-13248/2020] petitioner, I deem it proper to allow the bail application.
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 learned trial court with the stipulation that he 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.
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