Rajasthan High Court - Jodhpur
Dinesh Pal Singh vs State Of Rajasthan on 8 March, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 2820/2019
Dinesh Pal Singh S/o Shri Mohan Singh, Aged About 20 Years, By
Caste Rajput, R/o Village Tejmalta, Tehsil Fatehgarh, Jhinjhinyali
Police Station, District Jaisalmer. (Lodged In Central Jail,
Jodhpur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Misc. Bail No. 2822/2019
Lokendra Singh S/o Shri Nimb Singh, Aged About 20 Years, By
Caste Rajput, R/o Village Modha, Tehsil Fatehgarh, Police Station
Jhinjhinyali, District Jaisalmer. (Lodged In Central Jail, Jodhpur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Hanuman Singh Bhati
For Respondent(s) : Mr. Sharvan Bishnoi, P.P.
Mr. Bheru Singh Rathore for
complainant
HON'BLE MR. JUSTICE VIJAY BISHNOI
Order 08/03/2019 Heard learned counsel for the petitioners, learned Public Prosecutor as well as learned counsel for complainant and also perused the material on record.
The petitioners have been arrested in connection with FIR No.34/2019 of Police Station Shastri Nagar, Jodhpur for the offences punishable under Sections 392, 323, 341, 327,452, 143 (2 of 2) [CRLMB-2820/2019] and 427 I.P.C. They have preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioners has submitted that charge-sheet has been filed.
Learned Public Prosecutor as well as learned counsel for the complainant have 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, these bail applications filed under Sec.439 Cr.P.C. are allowed and it is directed that petitioners Dinesh Pal Singh S/o Shri Mohan Singh and Lokendra Singh S/o Shri Nimb Singh shall be released on bail in connection with FIR No.34/2019 of Police Station Shastri Nagar, Jodhpur 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/her appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(VIJAY BISHNOI),J 58-59-Babulal/-
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