Rajasthan High Court - Jaipur
Mukesh Budaniya S/O Ramnath Budaniya ... vs State Of Rajasthan on 29 March, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous IIIrd Interim Bail No. 3673/2019
Mukesh Budaniya S/o Ramnath Budaniya B/c Jat, Aged About 30
Years, R/o B-104, Krishna Vihar, Gopalpura Bye Pass Road,
Jaipur (At Present Confined In Central Jail Jaiur)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Sanjay Yadav
For Respondent(s) : Mr. Mangal Singh Saini, PP
HON'BLE MR. JUSTICE PANKAJ BHANDARI
Order
29/03/2019
1. Petitioner has filed this third interim bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 193/2017 was registered at Police Station Mahesh Nagar (Jaipur) for offence under Sections 498-A, 306 of I.P.C. or in alternate Section 304-B I.P.C.
3. Petitioner has moved this third interim bail application for appearing in the M.Com. (Previous) Examination-2019.
4. It is contended by counsel for the petitioner that petitioner is appearing in the M.Com. (Previous) Examination conducted by Rajasthan University, Jaipur which is scheduled to take place from 10.04.2019 to 06.05.2019.
5. Learned Public Prosecutor has opposed the third interim bail application. His contention is that the Court below has rightly (Downloaded on 06/06/2021 at 06:23:53 AM) (2 of 2) [CRLMB-3673/2019] rejected the application.
6. I have considered the contentions.
7. Taking note of the fact that petitioner is appearing in the M.Com. (Previous) Examination to be conducted by Rajasthan University, Jaipur, I deem it proper to allow the third interim bail application.
8. This third interim bail application is accordingly allowed and it is directed that accused petitioner shall be released on interim bail till 07.05.2019. Petitioner is granted interim bail provided he furnishes a personal bond in the sum of Rs.2,00,000/- (Rupees Two Lakh Only) together with two sureties in the sum of Rs.1,00,000/- (Rupees One Lakh Only) each to the satisfaction of the learned trial Court.
9. Copy of this order be sent to the concerned Court by fax/email today itself with a direction to serve a photostat copy of the same to the petitioner and an additional copy of this order be also sent to the concerned Court by ordinary process.
10. Petitioner is directed to surrender before the concerned Superintendent Central Jail, Jaipur on 07.05.2019.
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