Rajasthan High Court - Jaipur
Lal Singh And Anr vs State Of Rajasthan Through Pp on 26 October, 2016
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JAIPUR BENCH
ORDER
S.B.CR. MISC. BAIL APPLICATION NO. 13963/2016
Lal Singh & Anr.
Versus
State
DATE OF ORDER ::::: 26/10/2016
HON'BLE MR.JUSTICE MAHESH CHANDRA SHARMA
Mr. Harendra Singh Sinsinwar, for the petitioner/s.
Mr. R.S. Shekhawat, Public Prosecutor for State.
This bail application has been filed under Section 439 Cr.P.C.
Brief facts of the case are that an FIR No. 136/2016 was registered at P.S. Sunel, Distt. Jhalawar for the offences mentioned therein against the accused petitioner. During the course of investigation, the accused petitioner(s) was/were arrested. Thereafter he/she/they moved the bail application before the trial court, who vide impugned order dismissed the same. Hence this bail application has been filed on behalf of the petitioner(s).
Learned counsel for the petitioner(s) wants to withdraw the bail application filed on behalf of Lal Singh S/o Bhanwar Singh as he has been granted bail by the court below.
He is permitted to do so.
Accordingly, the bail application filed on behalf of Lal Singh S/o Bhanwar Singh is dismissed as withdrawn.
So far as petitioner no. 2 Bajrang Singh is concerned, he has contended that the petitioner/s has/have been falsely implicated in this case. It has also been contended that the accused petitioner(s) is/are in judicial lockup since long and the conclusion of trial of the case is likely to take time,hence the accused petitioner(s) should be released on bail.
On the other hand, learned Public Prosecutor has opposed the bail application.
Looking to the facts and circumstances of the case, but without expressing any opinion on the merits and demerits of the case, I deem it just and proper to enlarge the petitioner no. 2 Bajrang Singh on bail.
Therefore, this bail application filed on behalf of petitioner no. 2 Bajrang Singh S/o Shri Hadmat Singh is allowed and it is directed that accused petitioner no. 2 Bajrang Singh S/o Shri Hadmat Singh be released on bail under Section 439 Cr.P.C. in connection with afore-mentioned FIR provided he/she/they furnish(es) a personal bond in the sum of Rs.2,00,000/- (Rupees two lac) together with two sureties in the sum of Rs.1,00,000/- (Rupees one lac) each to the satisfaction of the trial court with the stipulation that he/she/they shall appear before that court on all subsequent dates of hearing and as and when called upon to do so.
(MAHESH CHANDRA SHARMA)J. Om/-