Rajasthan High Court - Jodhpur
Kushal Singh vs State on 29 April, 2020
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 3848/2020
1. Kushal Singh S/o Gajendra Singh, Aged About 19 Years,
By Caste Rajput, R/o Village Tharasani, Shivpura Police
Station, Presently R/o Village Denda, Tehsil Pali, District
Pali. (Confined In District Jail, Pali).
2. Kuldeep Singh S/o Gajendra Singh, Aged About 20 Years,
By Caste Rajput, R/o Village Tharasani, Shivpura Police
Station, Presently R/o Village Denda, Tehsil Pali, District
Pali. (Confined In District Jail, Pali).
----Petitioners
Versus
State, Through P.P.
----Respondent
For Petitioner(s) : None present
For Respondent(s) : Mr. Farzand Ali, G.A.-cum-A.A.G.
(through VC)
HON'BLE MR. JUSTICE SANDEEP MEHTA
Order 29/04/2020 The instant bail application under Section 439 CrPC has been filed on behalf of the petitioners Kushal Singh and Kuldeep Singh, who are in custody in relation to F.I.R. No.269/2019 registered at the Police Station Sadar, District Pali for the offences under Sections 458, 323, 354/B, 509, 363/511 IPC, Sections 3(1)
(r)(s)(w-i), 3(2)(v) of the SC/ST Act and Section 7/8 of the POCSO Act.
Heard the learned Public Prosecutor and perused the impugned order and the FIR. The petitioners are young boys and are in judicial custody.
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(2 of 2) [CRLMB-3848/2020]
Having regard to the entirety of the facts and
circumstances as available on record, I am inclined to accept the instant application for bail under Section 439 CrPC.
Consequently, the bail application is allowed. It is ordered that the accused-petitioners namely (1) Kushal Singh S/o Gajendra Singh and (2) Kuldeep Singh S/o Gajendra Singh arrested in connection with F.I.R. No.269/2019 registered at the Police Station Sadar, District Pali shall be released on bail; provided each of them furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the 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.
(SANDEEP MEHTA),J 12-Pramod/-
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