Rajasthan High Court - Jodhpur
Karan Singh vs State Of Rajasthan on 19 March, 2021
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 3276/2021
1. Karan Singh S/o Hiraa Lal, Aged About 28 Years, R/o
Khoti Thana Aaspur Dist. Dungarpur. (At Present Lodged
In Sub Jail, Sagwara).
2. Rajesh S/o Hira Lal, Aged About 40 Years, R/o Khoti
Thana Aaspur Dist. Dungarpur. (At Present Lodged In Sub
Jail, Sagwara).
3. Natwar Lal S/o Mangi Lal, Aged About 28 Years, R/o Khoti
Thana Aaspur Dist. Dungarpur. (At Present Lodged In Sub
Jail, Sagwara).
4. Vijesh S/o Parthi, Aged About 24 Years, R/o Khoti Thana
Aaspur Dist. Dungarpur. (At Present Lodged In Sub Jail,
Sagwara).
5. Pintu S/o Rajesh, Aged About 20 Years, R/o Khoti Thana
Aaspur Dist. Dungarpur. (At Present Lodged In Sub Jail,
Sagwara).
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Jitendra Ojha
For Respondent(s) : Mr. Shrawan Bishnoi, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 19/03/2021 Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.
The petitioners have been arrested in FIR No.21/2021 of Police Station Aaspur District Dungarpur for the offences punishable under Sections 147, 148, 149, 341, 323, 325, 308, (Downloaded on 19/03/2021 at 08:51:04 PM) (2 of 2) [CRLMB-3276/2021] 427, 435, 307 IPC. They have preferred this bail application under Section 439 Cr.P.C.
Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners Karan Singh S/o Hiraa Lal, Rajesh S/o Hira Lal, Natwar Lal S/o Mangi Lal, Vijesh S/o Parthi and Pintu S/o Rajesh shall be released on bail in connection with FIR No.21/2021 of Police Station Aaspur District Dungarpur provided each of them executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
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