Rajasthan High Court - Jaipur
Tahir S/O Mahtab B/C Mev vs State Of Rajasthan on 18 November, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 15750/2019
Tahir S/o Mahtab B/c Mev, R/o Vill. Mungaska Ps Pahari Dist.
Bharatpur (Presently Confined In Sub Jail Deeg)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ankit Khandelwal For Respondent(s) : Mr. S.S. Ola, P.P. HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 18/11/2019
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.161/2012 was registered at Police Station Kaman, District Bharatpur for offence under Sections 399, 402, 307 of I.P.C. and Section 3/25 of Arms Act.
3. It is contended by counsel for the petitioner that co-accused has been enlarged on bail.
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.
7. This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he (Downloaded on 22/11/2019 at 08:58:42 PM) (2 of 2) [CRLMB-15750/2019] 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 Simple Kumawat /60 (Downloaded on 22/11/2019 at 08:58:42 PM) Powered by TCPDF (www.tcpdf.org)