Rajasthan High Court - Jaipur
Dinesh @ Tinku S/O Devi Sahai vs State Of Rajasthan on 11 August, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 8703/2020
Dinesh @ Tinku S/o Devi Sahai, Aged About 27 Years, R/o
Thikria Police Thana Mehdipurbalaji District Dausa Presently In
Dausa Jail(In Dausa Jail Since 22.06.2020)
----Petitioner
Versus
State Of Rajasthan, through PP
----Respondent
For Petitioner(s) : Mr. Kapil Bardhar through V.C. For State : Mr. Bhanwai Shankar Sharma, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 11/08/2020
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.98/2019 was registered at Police Station Bandikui, District Dausa for offence under Sections 143, 365 of I.P.C.
3. It is contended by counsel for the petitioner that similarly situated co-accused has been enlarged on bail.
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 petitioner, I deem it proper to allow the bail application.
7. This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he (Downloaded on 11/08/2020 at 09:57:54 PM) (2 of 2) [CRLMB-8703/2020] 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 learned trial court with the stipulation that he 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.
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