Rajasthan High Court - Jaipur
Satveer @ Satyveer Son Of Shyoram vs State Of Rajasthan on 7 May, 2022
Author: Chandra Kumar Songara
Bench: Chandra Kumar Songara
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 6665/2022
1. Satveer @ Satyveer Son Of Shyoram, R/o Gohdhari,
Police Station Beri, District Jhajjar Haryana (At Present
Accused Confined In District Jail Jhunjhunu)
2. Sudesh Son Of Rameshwar Dayal, R/o Imlota, P.s.
Charkhi Dadri, District Chrkhi Dadri, Haryana (At Present
Accused Confined In Distt Jail Jhunjhunu)
----Petitioners
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Dushyant Singh Naruka, Advocate
For Respondent(s) : Mr. Laxman Meena, Public Prosecutor
HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 07/05/2022 This bail application has been filed under Section 439 Cr.P.C. in connection with FIR No. 106/2022 registered at Police Station Udaipurwati, District Jhunjhunu for the offences under Sections 489A, 489B, 489C and 489E of IPC.
Learned counsel for the petitioners submits that the petitioners are behind the bars since 19.04.2022. As per rejection bail order, the petitioners have no criminal antecedents. Looking to the facts and circumstances of the case, bail application of the petitioners may be granted.
Learned Public Prosecutor has strongly opposed the bail application.
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(2 of 2) [CRLMB-6665/2022] Heard learned counsel for the parties and perused the material available on record.
Considering the submissions made by learned counsel for the petitioners 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.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners (1) Satveer @ Satyveer S/o Shyoram and (2) Sudesh S/o Rameshwar Dayal 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/- each (out of which one surety shall be resident of Jhunjhunu District) 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 Ashish Kumar/45 (Downloaded on 10/05/2022 at 09:50:38 PM) Powered by TCPDF (www.tcpdf.org)