Rajasthan High Court - Jaipur
Mohit @ Rinku vs State Of Rajasthan Through Pp on 30 October, 2017
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 14828 / 2017
Mohit Alias Rinku S/o Mahaveer Prasad b/c Soni, Resident of
Chandwaji, Brahamano ka Mahaula, Police Station Chandwaji,
Jaipur At present tenant at Plot No.43 Surya Nagar, Nadi Ka
Phatak, Police Station, Kardhani, Jaipur
(Accused applicant is in Judicial custody)
----Petitioners
Versus
State of Rajasthan Through P.P.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Deepak Sharma For Respondent(s) : Mr. R.R. Singh Rathore, PP _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 30/10/2017
1. Petitioner has filed this interim bail application under Section 439 of Cr.P.C.
2. F.I.R. No.674/2017 was registered at Police Station Kardhani, Jaipur for offence under Sections 143, 323, 341, 307, 354, 379, 452, 363 & 511 of I.P.C.
3. It is contended by counsel for the petitioner that the marriage of the petitioner is scheduled tomorrow i.e. on 31.10.2017. Petitioner be given interim bail for ten days.
4. Learned Public Prosecutor has opposed the prayer for interim bail.
5. I have considered the contentions.
6. Considering the fact that the marriage of the petitioner is (2 of 2) [CRLMB-14828/2017] scheduled tomorrow i.e. on 31.10.2017, I deem it proper to allow the interim bail application of the petitioner.
7. This interim bail application is accordingly allowed and it is directed that accused-petitioner shall be released on interim bail for a period of ten days from the date of release. He should surrender after the expiry of ten days before the concerned Jail Superintendent. Petitioner is granted interim bail provided he 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.
(PANKAJ BHANDARI), J.
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