Rajasthan High Court - Jaipur
Harendra Singh S/O Lakhan Singh vs State Of Rajasthan on 11 November, 2021
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 17905/2021
1. Harendra Singh S/o Lakhan Singh, R/o Barehmori P.s.
Sadar Dist. Dholpur (Raj.)
2. Akash S/o Vijay Singh, R/o Barehmori P.s. Sadar Dist.
Dholpur (Raj.)
3. Sandeep Singh S/o Rakesh Singh, R/o Bada Gaon P.s.
Shamshabad Dist. Agra (Up). (At Present Confined In
Dist. Jail, Dholpur)
----Petitioners
Versus
State Of Rajasthan, Through Public Prosecutor.
----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 17906/2021
1. Puneet Sharma @ Bittu S/o Bhagwandas, R/o Itaypada, Shahar P.s. Kotwali Dist. Dholpur (Raj.)
2. Veeru S/o Hem Singh, R/o Sadikpur P.s. Maniya Dist.
Dholpur (Raj.) (At Present Confined In Dist. Jail, Dholpur)
----Petitioners Versus The State Of Rajasthan, Through Public Prosecutor.
----Respondent For Petitioner(s) : Mr. Dushyant Jain and Mr. Udit Sapra for Mr. Anil Jain.
Mr. D.K. Garg.
For Respondent(s) : Mr. M.S. Saini, PP.
HON'BLE MR. JUSTICE FARJAND ALI Order 11/11/2021
1. The instant bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with (Downloaded on 15/11/2021 at 09:37:00 PM) (2 of 2) [CRLMB-17905/2021] FIR No.371/2021 registered at Police Station Sadar District Dholpur for the offence(s) under Sections 353, 307, 399, 332, 402 IPC and 3/25 of Arms Act and 11 of RDA Act (in FIR) and Section 323, 353, 307, 399, 402 IPC and Section 3/25 of Arms Act and 11 of RDA Act (in Order).
2. Learned counsel for the petitioners submits that the petitioners have been falsely implicated in this matter. Counsel further submits that there is no cogent and plausible evidence to rely upon the prosecution story that the petitioners assembled for the purpose of committing an offence of dacoity. He further submitted that at the best, the accusation does not travel beyond Section 3/25 of Arms Act and the petitioners are in custody since long.
3. Per contra, learned Public Prosecutor opposed the bail applications.
4. I have considered the rival submissions made by the counsel for the parties. Taking into account the totality of facts and circumstances of the case and without commenting on the merits of the matters, this court deems it just and proper to enlarge the petitioners on bail.
5. Accordingly, the bail applications under Section 439 Cr.P.C. are allowed and it is ordered that the accused-petitioners 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 to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(FARJAND ALI),J PREETI VALECHA /44-45 (Downloaded on 15/11/2021 at 09:37:00 PM) Powered by TCPDF (www.tcpdf.org)