Rajasthan High Court - Jaipur
Satyendra @ Sattu Supari vs State Of Rajasthan Through P P on 18 May, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Second Bail Application No.
5469 / 2017
Satyendra @ Sattu Supari S/o Lalaram @ Lalchand Yadav,
R/o Bewal, Thana Kanina, Distt. Mahendragarh At Present
Mohalla Shastri Nagar Narnaul, Distt. Mahendragarh
(Haryana)
(At Present Confined in Sub Jail Nim Ka Thana)
----Petitioner/Accused
Versus
State of Rajasthan Through PP
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Vidhut Gupta Public Prosecutor : Mr. NS Dhakad Investigating Officer : Mr. Karni Singh, SHO, Sadar, Neem Ka Thana, District Sikar _____________________________________________________ HON'BLE MR. JUSTICE BANWARI LAL SHARMA Order 18/05/2017 The present Misc second bail application under section 439 Cr.P.C. is preferred by the Accused/ petitioner Satyendra @ Sattu Supari in the matter of FIR No. 371/2016 registered at Police Station Sadar Nim Ka Thana, District Sikar for offences punishable under Sections 395, 120B, 323 IPC and 3/25 Arms Act.
Learned Counsel for petitioner Mr. Vidhut Gupta submits that earlier bail application of petitioner was dismissed on 15.02.2017 at the time of investigation.
(2 of 3) [ CRLMB-5469/2017] Thereafter investigation has been completed, charge sheet has already been filed, petitioner is in custody since 05.01.2017, Co-accused Rajender S/o Basti Ram from whose possession the looted money Rs. 13,00,000/- alongwith fire arm was recovered has already been released on bail by the Coordinate Bench of this Court, other co-accused have also been released on bail, there is no criminal antecedents of the present petitioner, therefore petitioner may also be released on bail.
Investigating Officer Mr. Karni Singh, SHO, Sadar, Neem Ka Thana, District Sikar is present in person who submitted factual report of the matter through Learned PP Mr. NS Dhakad which is taken on record.
On instructions of Investigating Officer, Learned PP submits that there is no criminal antecedents of the present petitioner and fairly conceded that the case of present petitioner is not distinguishable than that of other co-accused who have already been released on bail but still he prayed for rejection of bail application.
I have considered the submissions made by Learned Counsel for petitioner and Learned PP and went through the available record.
On consideration of submissions made on behalf of the respective parties and the material made available for my (3 of 3) [ CRLMB-5469/2017] perusal and without expressing any final opinion on the merit and de-merit of the case and considering the overall facts and circumstances of the case, I am inclined to grant benefit of bail to the accused-petitioner Satyendra @ Sattu Supari.
Consequently, the second bail application filed under Section 439 Cr.P.C. of accused-petitioner Satyendra @ Sattu Supari is allowed.
Therefore, it is ordered that the accused-petitioner Satyendra @ Sattu Supari S/o Lalaram @ Lalchand in FIR No. 371/2016 registered at Police Station Sadar Nim Ka Thana, District Sikar, shall be released on bail; provided he furnishes a personal bond of Rs.2,00,000/- (Rs. Two Lakhs) and two surety bonds of Rs.1,00,000/- (Rs. One Lakh) each to the satisfaction of the learned trial court with the stipulation to appear before the Trial Court on all dates of hearing and as and when called upon to do so.
(BANWARI LAL SHARMA)J. Charu 110