Rajasthan High Court - Jaipur
Pankaj Panwar vs State Of Rajasthan Through Pp on 8 March, 2017
Author: Mn Bhandari
Bench: M.N. Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B.Criminal Miscellaneous Bail No. 767 / 2017
Pankaj Panwar Son of Virendra Panwar, Jat, R/o Prem Nagar
Colony, Town Elam, Police Station Kandhla, District Shamli (U.P.)
(at Present in District Jail, Bundi)
----Petitioner
Versus
State of Rajasthan Through P.P.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr SK Jain For Respondent(s) : Mr Sudesh Saini, PP _____________________________________________________ HON'BLE MR. JUSTICE M.N. BHANDARI Order 08/03/2017 Learned counsel submits that co-accused has already been released on bail thus petitioner may also be enlarged on bail. The petitioner undertakes not to commit similar or other offence during the period of bail, if granted.
On the other hand, learned PP has opposed the bail application.
After considering submissions of the parties and without expressing any opinion on merits of the case, which may otherwise affect outcome of the trial but looking to the facts of this case, I am of the view that the petitioner deserves to be (2 of 2) [CRLMB-767/2017] enlarged on bail on following undertaking of the accused petitioner-
"that accused petitioner shall not commit any offence during the period of bail, otherwise, the order granting bail today shall stand cancelled automatically without further reference to this court. The information about registration of the case would be sent to this court also so as to give effect to the order of automatic cancellation of bail."
Accordingly, bail application under section 439 CrPC is allowed. It is ordered that petitioner - Pankaj Panwar son fo Virendra Panwar be released on bail in FIR No.355/2014, registered with Police Station - Kotwali, Bundi, provided he furnishes a personal bond in the sum of Rs.1,00,000/- together with one local surety in the like amount to the satisfaction of the learned trial court for his appearance before that Court on all subsequent dates of hearing and as and when called upon to do so.
The bail so granted to the accused petitioner would stand cancelled automatically on commission of offence during the period of bail. The IO would monitor the aforesaid and in case of other offence, this bail order to be treated as cancelled.
(MN BHANDARI), J.
bnsharma