Rajasthan High Court - Jaipur
Suraj And Anr vs State Of Rajasthan Through Pp on 3 November, 2017
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 13241 / 2017
1. Suraj S/o Nadiya B/c Babriya, R/o Village Dhapa Ka Nagla
(Nagla Sawairam) Police Station Kumher, District Bharatpur.
(Presently Confined in Sub Jail, Deeg).
2. Maharajsingh S/o Mekhraj B/c Babriya, R/o Village Dhapa Ka
Nagla (Nagla Sawairam) Police Station Kumher, District Bharatpur.
(Presently Confined in Sub Jail, Deeg).
----Petitioners
Versus
State of Rajasthan Through PP.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr.Himmat Singh Bikarwar For Respondent(s) : Mr.Sudesh Saini,PP _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 03/11/2017
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.297/2017 was registered at Police Station Nagar, District Bharatpur for offence under Sections 392 I.P.C.
3. It is contended by the counsel for the petitioner that the charge-sheet has been filed in this case. Petitioner is in custody from September 2017. It is contended that Maharaj Singh was not arrested from the place of incident and there is no recovery from Maharaj Singh and he has no criminal antecedents.
4. Learned Public Prosecutor has opposed the bail application. It is contended that petitioner-Suraj has six cases out of which one is of Section 392 Cr.P.C. He was arrested from the spot.
(2 of 2) [CRLMB-13241/2017]
5. I have considered the contention.
6. Considering the contentions put-forth by the counsel for the State, I am not inclined to grant benefit of bail to petitioner Suraj Singh.
7. The bail application of petitioner-Suraj is rejected. He would be free to move fresh bail application after recording of the statement of the complainant.
8. However bail application of petitioner-Maharaj Singh is accordingly allowed and it is ordered that the Maharaj Singh shall be released on bail provided he furnishes a personal bond of Rs. 50,000/- (Rupees Fifty thousand only) and 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 to appear before that Court and any court to which the matter is transferred, on all dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI), J.
teekam/17