Rajasthan High Court - Jaipur
Kuldeep Singh And Anr vs State Of Rajasthan Through Pp on 3 January, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No.17928/2017
1.Kuldeep Singh son of Jeevan Singh b/c Rajput aged about 35
years R/o Ganpati Nagar, Ward No.03, Neem Ka Thana District
Sikar.
2.Vijay Singh @ Sudesh son of Sultan Singh B/c Jat aged about 28
years R/o Kotra police station Neem Ka Thana Kotwali, at present
near Modi Mill, Neem ka Thana District Sikar (Rajasthan)
(At present confined at Sub-Jail Neem Ka Thana)
----Petitioner
Versus
State Of Rajasthan Through Pp
----Respondent
_____________________________________________________ For Petitioner(s) : Dr.V.B. Sharma.
For Respondent(s) : Mr.Sudesh Saini, PP. For Complainant(s): Mr.Gaurav Gupta. _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 03/01/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 343/2017 was registered at Police Station Neem Ka Thana City Distt. Sikar for offence under Sections 341, 323, 304/34 of I.P.C.
3. No case is made out for entertaining the bail application of petitioner No. 1 Kuldeep Singh, as the matter is still at the stage of investigation.
4. The criminal miscellaneous bail application of petitioner No. 1 Kuldeep Singh is accordingly rejected.
(2 of 2) [CRLMB-17928/2017]
5. However, petitioner No. 1 Kuldeep Singh would be free to move fresh bail application before the concerned Court after filing of the charge-sheet.
6. As far as bail application of petitioner No. 2 Vijay Singh @ Sudesh is concerned it is contended that the injuries assigned to him are simple in nature.
7. Learned Public Prosecutor and counsel for the complainant have opposed the bail application.
8. I have considered the contentions.
9. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application of petitioner No. 2 Vijay Singh @ Sudesh.
10. The bail application of petitioner No. 2 Vijay Singh @ Sudesh is accordingly allowed and bail application of petitioner No. 1 Kuldeep Singh is rejected and it is directed that accused petitioner No. 2 Vijay Singh @ Sudesh shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI)J. Karan/101