Rajasthan High Court - Jaipur
Bhagwan Sahai & Anr vs State Of Rajasthan on 14 July, 2015
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH JAIPUR S.B. Criminal Misc. Bail Application No.5139/2015 Bhagwan Sahai & Anr. Versus State of Rajasthan DATE OF ORDER : 14/07/2015 HON'BLE MR. JUSTICE M.N. BHANDARI Mr. Gurvinder Singh, for petitioners
Mr. R.R. Baisla, P.P., for the State *** Heard learned counsel for the parties and perused the record of the case.
It is stated that co-accused Sonu has been granted bail and case of the petitioner is similar to that of the co-accused, thus he may be granted bail. It is moreso when story of the occurrence was changed after registration of the FIR, thus cannot be said to be reliable.
Learned Public Prosecutor has opposed the bail application.
After considering rival submissions of the parties and without expressing any opinion on merits of the case, which may otherwise affect outcome of the trial, looking to the facts of this case, I am of the view that the petitioners deserve to be enlarged on bail.
Accordingly, bail application under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioners-(1) Bhagwan Sahai S/o Shri Badri Prasad & (2) Pramod Kumar S/o Shri Bhagwan Sahai in FIR No.7/2015, registered with Police Station Narayanpur, District Alwar be released on bail provided each of them furnishes a personal bond in the sum of Rs.50,000/- together with one surety in the like amount to the satisfaction of the learned trial court for their appearance before the court on all subsequent dates of hearing and as and when called upon to do so.
[M.N.BHANDARI], J.
FRBOHRA Certificate:
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
FATEH RAJ BOHRA, Sr. P.A.