Rajasthan High Court - Jaipur
Hakam Singh And Anr vs State Of Rajasthan Through Pp on 13 April, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 4554/2018
1. Hakam Singh S/o Guru Singh @ Garud Singh B/c Kanjar,
R/o Oad, Police Station Sonkachh, Presently Dhanighati,
Police Station Hatpiplya. (At Present Accused Is Confined
Distt. Jail Jhalawar)
2. Rajababu @ Satish @ Raja @ Babu @ Rajaram S/o
Harvesingh B/c Manjra, R/o Oad, Police Station Sonkachh,
Distt. Dewas (Madhya Pradesh) (At Present Accused Is
Confined Distt. Jail Jhalawar)
----Petitioners
Versus
State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : Mr. Martand Pratap Singh For Respondent(s) : Mr. R.R. Singh Rathore, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 13/04/2018
1. Petitioners have filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.104/2017 was registered at Police Station Aklera, District Jhalawar for offence under Sections 341, 323, 365, 395/149 of I.P.C.
3. It is contended by counsel for the petitioners that the petitioners were not identified in test identification parade. There was no recovery effected from the petitioners. Charge-sheet has been filed in this case. Trial would consume time.
4. Learned Public Prosecutor has opposed the bail application.
(2 of 2) [CRLMB-4554/2018]
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.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five 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/53