Umakant @ Robin @ Uma Shanker S/o Shri Pyare Lal vs The State of Rajasthan

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

The instant bail application under Section 439 Cr.P.C. has

been preferred on behalf of the petitioner who is in custody in

connection with F.I.R. No.526/2014, registered at Police Station

Pilibanga, District Hanumangarh for the offences under Sections

392, 397, 452 and 411 / 34 IPC.

The petitioner is in custody in this case from 15.12.2014.

Admittedly no test identification proceedings were held by the I.O.

during investigation. The accused were not named in the FIR and

the case of the prosecution as against the present petitioner, co-

accused Dadosa @ Vinod and Sandeep @ Sonu appears to be

based on incriminating recoveries. Dadosa @ Vinod has been

granted bail by this Court. Though the petitioner is implicated in

few more criminal cases but he has been granted bail by this

Court in three of those cases. Copies of the orders granting bail to

the petitioner in other cases are taken on record.

Having regard to the facts and circumstances available on

record and looking to the prolonged custody period suffered by

the petitioner and so also the fact that co-accused Dadosa @

Vinod has been granted bail by this Court, I am of the opinion that

the petitioner deserves to be enlarged on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is directed that the petitioner Umakant @ Robin @

Uma Shanker arrested in connection with the F.I.R. No.526/2014,

registered at Police Station Pilibanga, District Hanumangarh shall

be released on bail provided he furnishes a personal bond of

Rs.50,000/- and two surety bonds of Rs.25,000/- each to the

satisfaction of the learned trial court with the stipulation to appear

before that Court on all dates of hearing and as and when called

upon to do so.