Rajasthan High Court - Jaipur
Raju Singh vs State Of Rajasthan Through Pp on 8 May, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous IInd Bail No. 5601/2018
Raju Singh S/o Shri Ramvaran B/c Nishad Rajput, R/o 400
Bighapura, Arnot, Tehsil Bah, Ps Arela, District Agra, At Present
Tenant R/o Village Devliya, Ps Bagru, District Jaipur. (At Present
In Central Jail, Jaipur).
----Petitioner
Versus
State Of Rajasthan Through Pp.
----Respondent
Connected With S.B. Criminal Miscellaneous Bail No. 5652/2018 Arvind @ Ravindra Singh S/o Shri Kalicharan B/c Rajput, R/o Beeghapur, Arnota, Tehsil Police Station Basai Arela, District Agra, At Present A-10, Pushpa Nagar, Near Bhagwati School, Bhargava Road, Kuber Nagar, Police Station Medhani Nagar, Ahamdabad, Gujrat. (At Present Accused Petitioner Confined In Central Jail, Jaipur).
----Petitioner Versus State Of Rajasthan Through Pp.
----Respondent For Petitioner(s) : Mr. Sanjay Gangwar and Mr. Raj Kumar Kasana For Respondent(s) : Mr. Sudesh Saini, P.P. HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 08/05/2018
1. Petitioners have filed these bail applications under Section 439 of Cr.P.C.
(2 of 3) [CRLMB-5601/2018]
2. F.I.R. No. 93/2018 was registered at Police Station Shyam Nagar, Jaipur (South) for offence under Sections 419, 420 of I.P.C. and Section 66-C, 66-D of I.T. Act.
3. It is contended by counsel for the petitioners that charge- sheet has been filed in this case. Petitioners do not have criminal antecedents. Trial will take time.
4. Learned Public Prosecutor has opposed these bail applications.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow these bail applications.
7. These bail applications are accordingly allowed and it is directed that accused petitioners shall be released on bail provided each of them furnish 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 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.
8. However, if the petitioners repeat the offence, State would be free to move application for cancellation of bail before the concerned Court.
9. A copy of this order be sent to concerned SHO for recording this condition in the Village Crime Record Book so that in the event of petitioner's repeating offence, SHO can move the Court (3 of 3) [CRLMB-5601/2018] for cancellation of bail.
10. A copy of this order be placed in each connected file.
(PANKAJ BHANDARI),J Amit/60-61