Rajasthan High Court - Jaipur
Chotte Lal S/O Shri Umrao B/C Chamar vs State Of Rajasthan Through Pp on 6 July, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 8043/2018
Chotte Lal S/o Shri Umrao B/c Chamar , R/o Husaipur, P.s.
Bhiwadi Faze-Iii, Distt. Alwar (Raj.) (Accused Presently Confined
In Sub Jail Kishangarh Bass)
----Petitioner
Versus
State Of Rajasthan Through Pp , Jaipur
----Respondent
For Petitioner(s) : Mr. Gurvindra Singh For Respondent(s) : Mr. R.R. Singh Rathore,P.P. HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 06/07/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 34/2011 was registered at Police Station Bhiwadi Faze-III Alwar district Alwar for offence under Sections 147, 148, 149, 323, 302, 307 of I.P.C. and Section 3/25 of Arms Act.
3. It is contended by counsel for the petitioner that main accused in this case is Rajveer whose bail application has been rejected. Case of petitioner is akin to that of co-accused who have been enlarged on bail by this Court and by Co-ordinate Benches of this Court.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the (2 of 2) [CRLMB-8043/2018] petitioner, I deem it proper to allow the bail application.
7. This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) together with 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 that he 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 Amit/138 Powered by TCPDF (www.tcpdf.org)