Rajasthan High Court - Jaipur
Babulal S/O Ramniwas vs State Of Rajasthan on 17 June, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 9113/2022
1. Babulal S/o Ramniwas, Aged About 39 Years, R/o Kathun,
Police Station Deoli Manjhi, District Kota (Raj.). (At
Present Confined In Sub Jail Sangod, District Kota).
2. Rakesh S/o Lalchand, Aged About 22 Years, R/o Kathun,
Police Station Deoli Manjhi, District Kota (Raj.). (At
Present Confined In Sub Jail Sangod, District Kota).
3. Bablu @ Mahaveer S/o Biradhilal, Aged About 22 Years,
R/o Kathun, Police Station Deoli Manjhi, District Kota
(Raj.). (At Present Confined In Sub Jail Sangod, District
Kota).
4. Arjun S/o Ramprasad, Aged About 24 Years, R/o Kathun,
Police Station Deoli Manjhi, District Kota (Raj.). (At
Present Confined In Sub Jail Sangod, District Kota).
----Petitioners
Versus
State Of Rajasthan, Through Public Prosecutor.
----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 9114/2022 Golu S/o Parmanand, Aged About 21 Years, R/o Kathun, Police Station Deoli Manjhi, District Kota (Raj.). (At Present Confined In Sub Jail Sangod, District Kota).
----Petitioner Versus State Of Rajasthan, Through Public Prosecutor.
----Respondent S.B. Criminal Miscellaneous Bail Application No. 9115/2022
1. Kishori Lal @ Khajan S/o Jagannath, Aged About 45 Years, R/o Kathun, Police Station Deoli Manjhi, District Kota (Raj.). (At Present Confined In Sub Jail Sangod, District Kota).
2. Harish S/o Lalchand, Aged About 28 Years, R/o Kathun, Police Station Deoli Manjhi, District Kota (Raj.). (At Present Confined In Sub Jail Sangod, District Kota). (Downloaded on 18/06/2022 at 08:09:36 PM)
(2 of 3) [CRLMB-9113/2022]
----Petitioners
Versus
State Of Rajasthan, Through Public Prosecutor.
----Respondent For Petitioner(s) : Mr. Nitin Kumar Sharma For Respondent(s) : Mr. Suresh Kumar, PP HON'BLE MR. JUSTICE SUDESH BANSAL (V.J.) Order 17/06/2022 These instant bail applications have been filed by petitioners under Section 439 Cr.P.C in connection with FIR No.42/2022 registered at Police Station Devli Manjhi District Kota Rural for the offence(s) under Sections 147, 149, 341, 323, 342, 365 and 435 of IPC.
Heard learned counsel for petitioners as well as learned public prosecutor and perused the material available on record.
Considering facts and circumstances of the case, the nature of allegations leveled against petitioners are of burning the motor- cycle, the co-accused namely Mukesh Gochar has already been released on bail by this Court, offences are triable by the Magistrate and the fact that conclusion of investigation and trial will take its own time, but without commenting on merits of the case, this court deems it just and proper to release petitioners on bail.
Accordingly, these bail applications under Section 439 Cr.P.C. are allowed and it is ordered that the accused-petitioners
1.Babulal S/o Ramniwas, 2.Rakesh S/o Lalchand, 3.Bablu @ Mahaveer S/o Biradhilal, 4.Arjun S/o Ramprasad, 5.Golu (Downloaded on 18/06/2022 at 08:09:36 PM) (3 of 3) [CRLMB-9113/2022] S/o Parmanand, 6.Kishori Lal @ Khajan S/o Jagannath and
7.Harish S/o Lalchand shall be released on bail provided each of them furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(SUDESH BANSAL (V.J.)),J SACHIN/78-80 (Downloaded on 18/06/2022 at 08:09:36 PM) Powered by TCPDF (www.tcpdf.org)