Rajasthan High Court - Jaipur
Sanjay Dhayal @ Sanju S/O Shri Sharvan ... vs State Of Rajasthan on 20 October, 2021
Author: Chandra Kumar Songara
Bench: Chandra Kumar Songara
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 14740/2021
Sanjay Dhayal @ Sanju S/o Shri Sharvan Kumar, Aged About 25
Years, R/o Kotadi Dhaylan Ps Ringus Dist. Sikar Raj. At Present
Confined In Dist. Jail Sikar
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 14856/2021
Ravindra Kateva S/o Sh. Rajendra Kateva, Aged About 22 Years,
R/o Kaimaro Ki Dhani Tan Khirod Ps Nawalgarh Dist. Jhunjhunu
Raj. At Present Confined In Dist. Jail Sikar
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 14934/2021
Vikash @ Vikki S/o Shri Laxman Prasad, Aged About 22 Years,
R/o Khirod Ps Nawalgarh Dist. Jhunjhunu Raj. At Present
Confined In Dist. Jail Sikar
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 15348/2021
Tejpal @ Tejaram @ Mahendras/o Shri Jagdish Prasad, Aged
About 26 Years, R/o Vill. Shyampura Purvi Ps Ranoli Tehsil
Dantaramgarh Distt. Sikar Raj. At Preseent Confined In Distt. Jail
Sikar
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
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(2 of 3) [CRLMB-14740/2021]
For Petitioner(s) : Mr. Vijay Poonia
Mr. Naveen Dhuwan
For Respondent(s) : Mr. F.R. Meena, Public Prosecutor
Mr. Rajesh Gadwal for complainant HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 20/10/2021 These bail applications have been filed under Section 439 Cr.P.C in connection with FIR No.239/2021, registered at Police Station Dadiya, District Sikar for the offences under Sections 143, 341, 323, 147, 148, 149 and 307 of IPC and under Section 3/25 of Arms Act.
Learned counsel for the petitioners submits that the bail application of co-accused Rajesh Saini has already been granted by the coordinate Bench of this Court vide order dated 26.08.2021. The petitioners are behind the bars since long and nothing is to be recovered from them. Therefore, looking to the facts and circumstances of the case, bail applications of the petitioners may be granted.
Learned Public Prosecutor has opposed the bail applications, whereas, learned counsel for the complainant/injured has no objection if the bail applications are granted.
Considering the submissions made by learned counsel for the petitioners as well as learned counsel for the complainant/injured and taking into consideration overall facts and circumstances of the case but without expressing any opinion on the merits/demerits of the case, this court deems it just and proper to enlarge the petitioners on bail. (Downloaded on 23/10/2021 at 10:21:28 PM)
(3 of 3) [CRLMB-14740/2021] Accordingly, the bail applications under Section 439 Cr.P.C. are allowed and it is ordered that the petitioners Sanjay Dhayal @ Sanju S/o Shri Sharvan Kumar, Ravindra Kateva S/o Sh. Rajendra Kateva, Vikash @ Vikki S/o Shri Laxman Prasad and Tejpal @ Tejaram @ Mahendras/o Shri Jagdish Prasad shall be enlarged on bail provided each of them furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- (out of which one surety shall be resident of Sikar District) each to the satisfaction of the learned trial judge for their appearance before the court concerned on all the dates of hearing and as and when called upon to do so.
(CHANDRA KUMAR SONGARA),J Satyendra/48-51 (Downloaded on 23/10/2021 at 10:21:28 PM) Powered by TCPDF (www.tcpdf.org)