Rajasthan High Court - Jaipur
Varraj Urf Parraj Singam Ramesh vs State Of Raj Asthan Through Pp on 25 May, 2011
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Cr Misc Bail Application No. 4309/2011 Sumer & anr Vs State of Rajasthan through PP 25.5.2011 HON'BLE MR. JUSTICE MN BHANDARI Mr Anoop Dhand - for the petitioners Mr Amit Poonia, PP for the State BY THE COURT:
Heard learned counsel for the parties and perused the record of the case.
Learned counsel for the petitioner submits that all the offences are bailable other than offence under section 379 IPC. In fact, checking party visited the house of petitioners and, therein, finding electricity theft, matter has been compounded and petitioners deposited the amount. However, to make the offence non-bailable, section 379 IPC has been added. Looking to the aforesaid, petitioners may be granted bail.
On the other hand, learned Public Prosecutor has opposed the bail application.
After considering rival submissions of the parties and without expressing any opinion on merits of the case, which may otherwise affect outcome of the trial, looking to the facts of this case, I am of the view that the petitioner deserves to be enlarged on bail. Accordingly, the bail application is allowed. It is ordered that petitioners Sumer and Ram Vilas may be released on bail under section 439 CrPC in FIR No. 193/2011 registered at Police Station Sadar, Alwar for offence under Section/s 341, 143, 332, 353 and 379 IPC provided each of the petitioners furnishes a personal bond in the sum of Rs.40,000/- together with one surety in the like amount to the satisfaction of the learned trial court for their appearance before that Court on all subsequent dates of hearing and as and when called upon to do so.
(MN BHANDARI), J.
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