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Rajasthan High Court - Jodhpur

Damodar Singh vs State on 18 August, 2017

Author: P.K. Lohra

Bench: P.K. Lohra

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                 S.B. Criminal Misc. Bail No. 7072 / 2017
Damodar Singh S/o Shri Dool Singh, By Caste Rajput, Resident of
Sanwrad, P.S. Jaswantgarh, District Nagaur.
(At Present Lodged in High Security Jail Ajmer)
                                                            ----Petitioner
                                 Versus
The State of Rajasthan
                                                       ----Respondent
_____________________________________________________
For Petitioner           :    Mr. Vishal Sharma.
For Respondent-State:         Mr. Deepak Choudhary, PP.
_____________________________________________________
                  HON'BLE MR. JUSTICE P.K. LOHRA

Order 18/08/2017 This bail application under Section 439 Cr.P.C. is laid by petitioner in connection with an FIR, wherein he is charged for offences punishable under Sections 120-B, 147, 148, 341, 328, 307, 395, 397, 332, 353, 224, 225/149 IPC, Section 3 PDPP Act and Section 3/25 of the Arms Act.

Learned counsel for the petitioner submits that co-accused, Hanuman Singh, Pankaj Gupta @ Bhayaji, Udai Singh @ Lucky and Kesar Singh, have already been enlarged on bail and the case of present petitioner is not distinguishable from them.

Learned Public Prosecutor has opposed the bail application. Having heard learned counsel for the parties and taking into account facts and circumstances of the case, without expressing (2 of 2) [CRLMB-7072/2017] any opinion on merits of the case, I deem it just and appropriate to grant indulgence to the petitioner by enlarging him on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner, Damodar Singh S/o Shri Dool Singh, arrested in connection with F.I.R. No.137/2015, Police Station Parbatsar, District Nagaur, may be released on bail; provided he furnishes a personal bond of Rs.50,000/- with two sureties of like amount to the satisfaction of learned trial Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.

(P.K. LOHRA)J. a.asopa/-60