Rajasthan High Court - Jaipur
Rahul Nehra S/O Shri Mohan Lal vs State Of Rajasthan on 16 December, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 15083/2020
Rahul Nehra S/o Shri Mohan Lal, R/o Devroad Ps Pilani Dist.
Jhunjhunu At Present In Dist. Jail Jhunjhunu
----Petitioner
Versus
State Of Rajasthan, through PP
----Respondent
For Petitioner(s) : Mr. Amit Punia through VC For State : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 16/12/2020
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.456/2019 was registered at Police Station Pilani, District Jhunjhunu for offence under Section 392 of I.P.C.
3. It is contended by counsel for the petitioner that petitioner was not identified in test identification parade. He is not named in the FIR.
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 18/12/2020 at 09:29:05 PM) (2 of 2) [CRLMB-15083/2020] 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.
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