Rajasthan High Court - Jaipur
Rajesh Kasana vs State Of Rajasthan Through Pp on 17 November, 2016
1 IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR.
ORDER S.B.CR. MISC. (INTERIM BAIL) APPL.No.18949/2016.
IN S.B. CRIMINAL MISC. FIFTH BAIL APPLICATION No.14048/2016.
::
Rajesh Kasana S/o Birbal Gurjar, B/c Gurjar, R/o Village Mandha, P.S. Kotputli, District Jaipur.
Vs.
State of Rajasthan
Date of Order :: 17.11.2016
HON'BLE MR.JUSTICE PRASHANT KUMAR AGARWAL Mr. Rajneesh Gupta, for the applicant. Mr. R. R. Gurjar, P. P. for the State.
Heard learned counsel for the parties. During the pendency of this fifth application for grant of bail, an interim bail application has been filed on behalf of the petitioner on 15.11.2016.
Learned counsel for the applicant submits that mother of the applicant is seriously ill and, therefore, the interim bail may be granted to the applicant. In support of his submission, prescription slip of the doctor and report have been filed alongwith the application, which be taken on record.
In view of the above and taking into consideration the facts and circumstances of the case, I deem it just and proper to allow this application for interim bail.
Consequently, the interim bail application No.18949/2016 is allowed.
2
It is ordered that the accused-petitioner Rajesh Kasana S/o Birbal Gurjar in FIR No.84/2014 registered at Police Station Viratnagar, Jaipur (Rural) shall be released on interim bail upto 8.12.2016 provided he furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial court. He shall surrender before the Jail Authorities at 5.00 PM on 8.12.2016. In case the petitioner does not surrender on 8.12.2016, then the Jail Authorities shall be free to take steps for arresting the petitioner.
In view of the acceptance of the interim bail application, the fifth bail application is disposed of.
(PRASHANT KUMAR AGARWAL),J.
A.Arora/-
Item No.89