Kasam S/O Shri Dhiri Khan vs State Of Rajasthan on 28 September, 2020

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Rajasthan High Court - Jaipur

Kasam S/O Shri Dhiri Khan vs State Of Rajasthan on 28 September, 2020

Bench: Pankaj Bhandari

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                11414/2020
1.      Kasam S/o Shri Dhiri Khan, R/o Vill. Dalawas Ps Tapukada
        Tehsil   Tijara     Dist.     Alwar       At    Present         In   Sub    Jail
        Kishangarhbas Dist. Alwar
2.      Ajad S/o Shri Rujdar, R/o Vill. Dalawas Ps Tapukada Tehsil
        Tijara Dist. Alwar At Present In Sub Jail Kishangarhbas
        Dist. Alwar
                                                                        ----Petitioners
                                     Versus
State Of Rajasthan, Through Pp
                                                                       ----Respondent

For Petitioner(s) : Mr. Harendra Singh through video conferencing For State : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 28/09/2020

1. Petitioners have filed this bail application under Section 439 of Cr.P.C.

2. F.I.R. No. 196/2020 was registered at Police Station Tapukada District Alwar (P.S. District Bhiwadi) for offence under Sections 147, 148, 149, 341, 323, 307 of I.P.C. and Section 3/25 of Arms Act.

3. It is contended by counsel for the petitioners that there is cross F.I.R. Parties are neighbours.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions. (Downloaded on 29/09/2020 at 09:30:01 PM)

(2 of 2) [CRLMB-11414/2020]

6. Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed that accused petitioners shall be released on bail provided each of them 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.

(PANKAJ BHANDARI),J ARTI SHARMA /17 (Downloaded on 29/09/2020 at 09:30:01 PM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur