Rajasthan High Court - Jaipur
Shiv Kumar And Anr vs State Of Rajasthan Through Pp on 9 April, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 4284/2018
1. Shiv Kumar S/o Ganpat Lal B/c Chippa, Aged About 23
Years, R/o Joshiyo Ka Mohalla, Purani Tonk, District Tonk,
Raj. (Presently Confined In District Jail, Tonk).
2. Rahul S/o Ram Swaroop B/c Mali, Aged About 24 Years,
R/o Near Circuit House, Mahadevali, Tonk, District Tonk,
Raj. (Presently Confined In District Jail, Tonk).
----Petitioners
Versus
State Of Rajasthan Through Pp.
----Respondent
Connected With S.B. Criminal Miscellaneous Bail No. 4285/2018 Ravi@golu S/o Satyanarayan, B/c Mali, R/o Civil Lines, Tonk, Rajasthan.
(Presently confined in District Jail, Tonk.)
----Petitioner Versus State Of Rajasthan Through Pp
----Respondent S.B. Criminal Miscellaneous Bail No. 4286/2018 Athar@athar s/o Shri Umar, aged about 25 years, B/c Musalman, R/o Nayab Sahab Ki Nal, Tonk, P.S. Kotwali, Tonk, District Tonk. (At present confined in District Jail, Tonk)
----Petitioner Versus State Of Rajasthan Through Pp
----Respondent For Petitioner(s) : Mr. Vikas Kabra Mr. Mamoon Khalid For Respondent(s) : Mr. Sudesh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order (2 of 2) [CRLMB-4284/2018] 09/04/2018
1. Petitioners have filed these bail applications under Section 439 of Cr.P.C.
2. F.I.R. No.91/2018 was registered at Police Station Kotwali, Tonk for offence under Sections 147, 148, 149, 153-A, 295-A, 323, 341, 332, 336, 353, 379, 427, 436 of I.P.C., 1860.
3. It is contended by counsel for the petitioners that no overt act is assigned to the petitioners. Petitioners are no named in the F.I.R.
4. Learned Public Prosecutor has opposed these 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 these 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 files.
(PANKAJ BHANDARI),J Arti/79-81