Rajasthan High Court - Jaipur
Rahul@Sarafraj S/O Shri Roshan Bhai vs State Of Rajasthan on 31 July, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 6598/2020
Rahul@sarafraj S/o Shri Roshan Bhai, Aged About 37 Years, R/o
Khaipada Baran Ps Kotwali Baran Dist. Baran Raj. (Presently
Confined In Dist. Jail Baran)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Jitendra Pandey through V.C. For Respondent(s) : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 31/07/2020
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.170/2019 was registered at Police Station Mangrol, District Baran for offence under Sections 323, 307 read with Section 34 of I.P.C.
3. It is contended by counsel for the petitioner that the petitioner is not named in the FIR. No overt act is assigned to the petitioner.
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 31/07/2020 at 09:44:07 PM)
(2 of 2) [CRLMB-6598/2020]
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 JKP/HP/21 (Downloaded on 31/07/2020 at 09:44:07 PM) Powered by TCPDF (www.tcpdf.org)