Rajasthan High Court - Jaipur
Bhim Singh Rawat S/O Shri Kan Singh @ Kana ... vs State Of Rajasthan on 8 July, 2021
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
10361/2021
1. Bhim Singh Rawat S/o Shri Kan Singh @ Kana Rawat,
Aged About 20 Years, R/o Village Palra (Jhola Ka Badiya),
P.s. Adarsh Nagar, District Ajmer (At Present Confined In
Central Jail Ajmer)
2. Narpat Singh @ Nanu Rawat S/o Late Shri Chhagan Singh
Rawat, Aged About 19 Years, R/o Village Bhonada Ka
Badiya(Badliya), P.s. Adarsh Nagar, District Ajmer.(At
Present Confined In Central Jail Ajmer)
3. Raychand S/o Shri Devi Singh, Aged About 22 Years, R/o
Village Palra (Main Gaon), P.s. Adarsh Nagar, District
Ajmer.(At Present Confined In Central Jail Ajmer)
4. Deep Singh @ Deepak @ Deepu S/o Nardev Singh, Aged
About 21 Years, R/o Village Palra (Jhola Ka Badiya/
Kundyali), P.s. Adarsh Nagar, District Ajmer (At Present
Confined In Central Jail Ajmer)
----Petitioners
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Devanshu Sharma, through VC For Respondent(s) : Mr. Sher Singh Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 08/07/2021
1. Petitioners have filed this bail application under Section 439 Cr.P.C.
2. F.I.R. No.186/2021 was registered at Police Station Adarsh Nagar, Ajmer for offence under Section 380 I.P.C.
3. It is contended by counsel for the petitioners that the matter (Downloaded on 09/07/2021 at 10:02:11 PM) (2 of 2) [CRLMB-10361/2021] pertains to theft of scrap. Petitioners are not having any criminal antecedents.
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 petitioners, I deem it proper to allow the bail application.
7. This bail application is, accordingly, allowed and it is directed that accused-petitioners shall be released on bail provided each of them furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the trial Court with the stipulation that they shall appear before that Court and any Court to which the matter be transferred, on all subsequent dates of hearing and as and when called upon to do so.
8. A copy of this order be sent to concerned S.H.O. for recording this condition in the Village Crime Record Book so that in the event of petitoners' repeating offence, S.H.O. can move the Court for cancellation of bail.
(PANKAJ BHANDARI),J NIKHIL KR. YADAV /54 (Downloaded on 09/07/2021 at 10:02:11 PM) Powered by TCPDF (www.tcpdf.org)