Rajasthan High Court - Jaipur
Tahir S/O Mahtab B/C Mev vs State Of Rajasthan on 12 December, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Second Bail Application No.
17025/2019
Tahir S/o Mahtab B/c Mev, R/o Vill. Mungaska Ps Pahari Dist.
Bharatpur (Presently Confined In Sub Jail Deeg)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ankit Khandelwal For Respondent(s) : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 12/12/2019
1. Petitioner has filed this second bail application under Section 439 of Cr.P.C.
2. F.I.R. No.37/2012 was registered at Police Station Pahari, District Bharatpur for offence under Sections 147, 148, 149, 323, 324, 341, 307, 436 of I.P.C. and Section 3/25 of Arms Act.
3. It is contended by counsel for the petitioner that first bail application was dismissed as withdrawn in 2014. Trial is still pending. Petitioner has remained in custody for a period of more than six years. Co-accused has been enlarged on bail.
4. Learned Public Prosecutor has opposed the second bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the (Downloaded on 19/12/2019 at 09:17:38 PM) (2 of 2) [CRLMB-17025/2019] petitioner, I deem it proper to allow the second bail application.
7. This second 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.
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