Rajasthan High Court - Jaipur
Kishanlal And Ors vs State Of Rajasthan Through Pp on 9 November, 2017
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 15143 / 2017
1. Kishanlal S/o Ramgopal B/c Balai, Aged About 19 Years, R/o
Dantada, PS Narena, District Jaipur. (Accused Petitioner is in
Sambhar Jail).
2. Ishwar S/o Sukhram B/c Balai, Aged About 38 Years, R/o
Solawata, PS Narena, District Jaipur. (Accused Petitioner is in
Sambhar Jail).
3. Mohanlal S/o Ramgopal B/c Balai, Aged About 27 Years, R/o
Dantada, PS Narena, District Jaipur. (Accused Petitioner is in
Sambhar Jail).
----Petitioners
Versus
State of Rajasthan Through PP.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Sunil Tyagi For Respondent(s) : Mr. R.R. Singh Rathore, PP _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 09/11/2017
1. Petitioners have filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.177/2017 was registered at Police Station Narena, District Jaipur for offence under Sections 147, 149, 341, 323, 325, 452, 504, 308 of I.P.C.
3. It is contended by counsel for the petitioners that there are cross F.I.R. in this case. Charge-sheet has been filed in this case. Trial would consume time.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
(2 of 2) [CRLMB-15143/2017]
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 they furnish 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 they 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.
(PANKAJ BHANDARI), J.
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