Rajasthan High Court - Jaipur
Rajmal S/O Shri Ummed vs State Of Rajasthan on 28 September, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
10571/2020
1. Rajmal S/o Shri Ummed, R/o Vill. Dalawas Ps Tapukada
Tehsil Tijara Dist. Alwar At Present In Sub Jail
Kishangarhbas Dist. Alwar
2. Sajid S/o Haji Rehman, R/o Vill. Dalawas Ps Tapukada
Tehsil Tijara Dist. Alwar At Present In Sub Jail
Kishangarhbas Dist. Alwar
3. Asgar Alias Kulli S/o Shri Roshan Alias Bona, R/o Vill.
Dalawas Ps Tapukada Tehsil Tijara Dist. Alwar At Present
In Sub Jail Kishangarhbas Dist. Alwar
4. Abdul Gaffar Alias Habbu S/o Shri Rustam, R/o Vill.
Dalawas Ps Tapukada Tehsil Tijara Dist. Alwar At Present
In Sub Jail Kishangarhbas Dist. Alwar
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Harendra Singh through video conferencing For Complainant(s) : Mr. Rahul Tiwari through video conferencing For State : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 28/09/2020
1. Petitioners have filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 196/2020 was registered at Police Station Tapukada District Alwar for offence under Sections 147, 148, 149, 341, 323, 307 of I.P.C. and Section 3/25 of Arms Act. (Downloaded on 29/09/2020 at 09:28:33 PM)
(2 of 2) [CRLMB-10571/2020]
3. It is contended by counsel for the petitioners that there is cross F.I.R. Parties are neighbours.
4. Learned Public Prosecutor and counsel for the complainant have opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow the bail application.
7. This bail application is accordingly allowed and it is directed that accused petitioners shall be released on bail provided each of them 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 they 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 ARTI SHARMA /14 (Downloaded on 29/09/2020 at 09:28:33 PM) Powered by TCPDF (www.tcpdf.org)