Rajasthan High Court - Jaipur
Mukut S/O Shri Kajod vs State Of Rajasthan on 25 August, 2020
Author: Satish Kumar Sharma
Bench: Satish Kumar Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 8466/2020
1. Mukut S/o Shri Kajod, R/o Near Ward Paeshad Residence
Karni Nagar Nanta Kota, (Presently Confined At Central
Jail Kota)
2. Bhanwar Singh@bhura S/o Shri Kajod, R/o Near Ward
Paeshad Residence Karni Nagar Nanta Kota, (Presently
Confined At Central Jail Kota)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Rohan Jain through V.C. For Respondent(s) : Mr. Riyasat Ali, PP HON'BLE MR. JUSTICE SATISH KUMAR SHARMA Order 25/08/2020
1. The applicants have filed this bail application under Section 439 Cr.P.C. in FIR No.219/2020 registered at Police Station Kunhari, District Kota for the offences under Sections 341, 323, 354, 325, 308 IPC
2. Heard learned counsel for both the sides and perused the material made available on record.
3. Learned counsel for the applicants submits that the applicant are quite innocent and false allegations have been levelled against them. They are in custody for more than one and a half months. No criminal antecedents have been reported against the petitioner and the FIR has been lodged due to previous enimity. They are not required any more for investigation. Conclusion of (Downloaded on 25/08/2020 at 09:08:00 PM) (2 of 2) [CRLMB-8466/2020] investigation and trial will take considerable time. The bail application should be allowed.
4. Learned Public Prosecutor has opposed the bail application.
5. Keeping in view all the facts and circumstances of the case, but without expressing any opinion on merits, the Bail application is allowed and it is directed that the accused-applicants Mukut and Bhanwar Singh be released on bail provided they 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 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.
(SATISH KUMAR SHARMA),J FAHEEM AHMAD /19 (Downloaded on 25/08/2020 at 09:08:00 PM) Powered by TCPDF (www.tcpdf.org)