Rajasthan High Court - Jaipur
Anil Kumar S/O Shri Sube Singh vs The State Of Rajasthan on 29 August, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 11426/2019
Anil Kumar S/o Shri Sube Singh, By Caste Gurjar, Resident Of
Bhuri Ki Dhani Tan Loyati, Police Station Bansur, District Alwar
(Rajasthan) (Presently He Is In Confined In Sub Jail Bahror)
----Petitioner
Versus
The State Of Rajasthan, Through The Public Prosecutor.
----Respondent For Petitioner(s) : Mr. Mamraj Jat For Respondent(s) : Mr. S.S. Ola, P.P. HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 29/08/2019
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.445/2019 was registered at Police Station Bansur District Alwar for offence under Sections 341, 323, 452, 327, 427 & 308/34 of I.P.C.
3. It is contended by counsel for the petitioner that none of the injury is caused on vital part of the body. Charge-sheet has been filed and conclusion of trial will take time.
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. (Downloaded on 02/09/2019 at 09:21:14 PM)
(2 of 2) [CRLMB-11426/2019]
7. This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he 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.
(PANKAJ BHANDARI),J Simple Kumawat /46 (Downloaded on 02/09/2019 at 09:21:14 PM) Powered by TCPDF (www.tcpdf.org)