Chhote Lal Mali@Chhotu Ram vs State Of Rajasthan Through Pp on 12 March, 2018

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Rajasthan High Court - Jaipur

Chhote Lal Mali@Chhotu Ram vs State Of Rajasthan Through Pp on 12 March, 2018

Bench: Pankaj Bhandari

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR
     S.B. Criminal Miscellaneous Second Bail No. 2883/2018

Chhote Lal Mali @ Chhotu Ram S/o Shri Koji Lal B/c Mali, Aged
About 37 Years, R/o Village Garh, Police Station Tunga, Tehsil
Bassi,     District   Jaipur,   Raj.   (Accused   Applicant    At   Present
Confined In Central Jail Jaipur, Raj.).
                                                              ----Petitioner
                                   Versus
State Of Rajasthan Through Pp.
                                                         ----Respondent


For Petitioner(s)           :   Mr. Krishan Kumar Chhawal
For Respondent(s)           :   Mr. R.R. Singh Rathore, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                            Judgment / Order

12/03/2018

1.     Petitioner has filed this second interim bail application under

Section 439 of Cr.P.C.


2.     F.I.R. No.156/2017 was registered at Police Station Bassi,

Jaipur Metropolitan District Jaipur for offence under Sections 489-

B, 489-C of I.P.C. (during the investigation add section 489-A of

I.P.C.)


3.     Counsel for the petitioner has moved this second interim bail

application for seeking interim bail for fifteen days as mother of

the petitioner has expired.


4.     The fact of expiry of mother of petitioner is not disputed by

learned Public Prosecutor.

5. I have considered the contentions.

(2 of 2) [CRLMB-2883/2018]

6. Considering the contentions put forth by counsel for the petitioner as also the fact that some rites would be performed on 14.03.2018 and 15.03.2018, I deem it proper to allow this second interim bail application for a period of one week.

7. This second interim bail application is accordingly allowed and petitioner is given interim bail for a period of one week from today and it is directed that accused petitioner shall be released on interim bail provided he furnishes 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 he shall surrender before the Jail Authorities on 19.03.2018.

8. Petitioner is directed to surrender before the Supretendent of Jail on 19.03.2018.

(PANKAJ BHANDARI),J Arti/73

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Rajasthan High Court - Jaipur