Roop Singh Koli S/O Budhanram vs State Of Rajasthan on 29 August, 2019

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Rajasthan High Court - Jaipur

Roop Singh Koli S/O Budhanram vs State Of Rajasthan on 29 August, 2019

Bench: Pankaj Bhandari

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application (Interim) No.
                                  11667/2019

Roop Singh Koli S/o Budhanram, B/c Koli R/o Balahedi Tehsil
Mahwa Dist. Dausa (Presenty Confined In Sub Jail Bandikui)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Poonam Chand Sharma For Respondent(s) : Mr. C.G. Chopra, P.P. HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 29/08/2019

1. Petitioner has filed this interim bail application under Section 439 of Cr.P.C.

2. F.I.R. No.153/2019 was registered at Police Station Sikandra, District Dausa for offence under Sections 498-A and 304-B of I.P.C.

3. It is contended by counsel for the petitioner that father of petitioner has expired on 25.08.2019. An application was moved before the Court below. Court below has rejected the prayer of interim bail on the ground that funeral has taken place.

4. Learned Public Prosecutor has opposed the interim bail application.

5. I have considered the contentions. (Downloaded on 02/09/2019 at 09:21:49 PM)

(2 of 2) [CRLMB-11667/2019]

6. Considering the fact that father of petitioner has expired, I deem it proper to allow the interim bail application.

7. This interim bail application is accordingly allowed and it is directed that accused petitioner shall be released on interim bail till 08.09.2019. Petitioner is directed to surrender before the concerned Jail Superintendent on 09.09.2019. Petitioner is granted interim 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 a stipulation that he will surrender before the concerned Jail Authorities on 09.09.2019.

(PANKAJ BHANDARI),J Simple Kumawat /172 (Downloaded on 02/09/2019 at 09:21:49 PM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur