Rajasthan High Court - Jaipur
Anil Kumar Urf Leela Ram vs State Of Rajasthan on 19 February, 2010
Author: Deo Narayan Thanvi
Bench: Deo Narayan Thanvi
S.B. CRIMINAL MISC. BAIL APPLICATION NO.1762/2010 DATE OF ORDER ::: 19.2.2010 HON'BLE MR. JUSTICE DEO NARAYAN THANVI Shri Sanjay Mehla, for the applicant. Shri Amit Poonia, Public Prosecutor.
Heard learned counsel for the parties.
The allegation against the accused applicant is for offence under Sections 147, 148, 149, 342, 353, 307, 120-B, IPC and Section 19/54 Rajasthan Excise Act.
Keeping in view all the facts and circumstances of the case, I consider it to be a fit case for grant of bail under Section 439 Cr.P.C. and it is directed that applicant Anil Kumar @ Leela Ram shall be released on bail provided he furnishes a personal bond in the sum of Rs.20,000/- and two sureties of Rs.10,000/- each to the satisfaction of the learned trial court on usual conditions and shall appear before the trial court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(DEO NARAYAN THANVI), J.
chauhan/