Rajasthan High Court - Jodhpur
Vichitra Singh vs State Of Rajasthan on 6 November, 2020
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 2) [CRLMB-12536/2020]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 12536/2020
Vichitra Singh S/o Shri Veer Singh @ Kala Singh, Aged About 52
Years, Tedan Kalan Police Thana Chandher District Amritsar
(Punjab). (At Present In District Jail Hanumangarh).
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Jitendra Ojha
For Respondent(s) : Mr. Anda Ram Choudhary, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 06/11/2020 In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
This Court has perused the material available on record. The petitioner has been arrested in connection with FIR No. 208/2019 of Police Station, Hanumangarh Junction, District Hanumangarh for the offences punishable under Sections 420, 465, 468, 471/482, 177 IPC & Section 5/8 of Rajasthan Bovine Animal Act. He has preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioner submits that charge-sheet has already been filed.
Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is (Downloaded on 07/11/2020 at 08:55:25 PM) (2 of 2) [CRLMB-12536/2020] likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Vichitra Singh S/o Shri Veer Singh shall be released on bail in connection with FIR No. 208/2019 of Police Station, Hanumangarh Junction, District Hanumangarh provided he 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.
(DR. PUSHPENDRA SINGH BHATI),J 48-Nirmala/Sanjay/-
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