Rajasthan High Court - Jaipur
Babbu Alias Babulal vs State Of Rajasthan Through P P on 9 July, 2010
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. O R D E R S.B.CR.MISC.BAIL APPLICATION NO.6145/2010. Babbu @ Babulal Vs. State of Rajasthan Date of order : July 9, 2010. HON'BLE MR.JUSTICE MAHESH CHANDRA SHARMA Mr. Girish Khandelwal for petitioner. Mr. Amit Poonia Public Prosecutor for State.
****** This is bail application filed by the petitioner u/S.439 Cr.P.C. for offence u/S.366A IPC. Mr.Girish Khandelwal Advocate has contended that the alleged offence is u/S.366A IPC. Accused petitioner is in judicial lock up since 19/6/2010. Accused petitioner is not a habitual offender. Learned Public Prosecutor has opposed the bail application.
In view of above, I accept the bail application. It is directed that petitioner Babbu @ Babulal S/o Shri Ram Kishan in FIR No.151/2010 PS Laxmangarh, District Alwar shall be released on bail on his furnishing a personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of the concerned Court for his appearance before that court on all dates of hearing until conclusion of the trial.
(MAHESH CHANDRA SHARMA) J.
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