Rajasthan High Court - Jaipur
Laxminarayan Meena S/O Shri Bhourilal ... vs State Of Rajasthan on 20 February, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Third Bail No. 1878/2019
Laxminarayan Meena S/o Shri Bhourilal Meena B/c Meena, Aged
About 72 Years, R/o Gudha Katla Tehsil Baswa, Distt. Dausa
(Presently Confined In Sub Jail Bandikui)
----Petitioner
Versus
State Of Rajasthan, through P.P.
----Respondent
For Petitioner(s) : None present.
For Respondent(s) : None present.
HON'BLE MR. JUSTICE PANKAJ BHANDARI
Order
20/02/2019
1. Petitioner has filed this third interim bail application under Section 439 of Cr.P.C.
2. F.I.R. No.127/2017 was registered at Police Station Baswa, District Dausa for offence under Sections 302 of I.P.C. & 27(1) of Arms Act.
3. Petitioner has moved this third interim bail application seeking interim bail to attend the marriage of her grand daughter, which is scheduled on 21.02.2019. Certificate of Gram Panchayat Gudhakatla and marriage card is annexed with the application.
4. Considering the facts that the marriage of petitioner's grand daughter is scheduled on 21.02.2019. Certificate of the Panchayat has also been annexed to substantiate the fact, I deem it proper to allow the third interim bail application of the petitioner for a period of one week.
(2 of 2) [CRLMB-1878/2019]
5. This third interim bail application is accordingly allowed and it is directed that accused-petitioner shall be released on interim bail for a period of one week from the date of release. He should surrender after the expiry of seven days before the concerned Jail Superintendent. Petitioner is granted interim bail provided he furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) each to the satisfaction of the learned trial court.
(PANKAJ BHANDARI),J.
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