Rajasthan High Court - Jodhpur
Prem Singh vs State on 18 September, 2020
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 10256/2020
1. Prem Singh S/o Shri Moti Singh, Aged About 19 Years,
Baansa, P.s. Charbhuja, Distt. Rajsamand. (Presently
Lodged In Sub Jail Nathdwara, Distt. Rajsamand).
2. Uday Singh S/o Shri Hajari Singh, Aged About 22 Years,
Baansa, P.s. Charbhuja, Distt. Rajsamand. (Presently
Lodged In Sub Jail Nathdwara, Distt. Rajsamand).
----Petitioners
Versus
State, Through P.p.
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 10254/2020
1. Jitendra Singh S/o Shri Narayan Singh, Aged About 33
Years, Baansa, P.s. Charbhuja, Distt. Rajsamand.
(Presently Lodged In Sub Jail Nathdwara, Distt.
Rajsamand).
2. Anil Singh S/o Shri Govind Singh, Aged About 18 Years,
Baansa, P.s. Charbhuja, Distt. Rajsamand. (Presently
Lodged In Sub Jail Nathdwara, Distt. Rajsamand).
----Petitioners
Versus
State, Through P.p.
----Respondent
For Petitioner(s) : Mr. Love Jain (on VC)
For Respondent(s) : Mr. Gaurav Singh, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 18/09/2020 In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
This Court perused the material available on record. The petitioners have been arrested in connection with FIR No. 62/2020 of Police Station Delwada, District Rajsamand for the (Downloaded on 18/09/2020 at 08:56:01 PM) (2 of 2) [CRLMB-10256/2020] offences punishable under Sections 395, 365 & 412 of IPC. They have preferred this bail application under Section 439 Cr.P.C.
Co-accused Dilip, Mukesh and Sanjay have been granted bail by a coordinate Bench of this Court passed in S.B. Criminal Misc. Bail Application No.9698/2020 & 8904/2020 vide order dated 09.09.2020 & 02.09.2020 respectively.
Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, these bail applications filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners (1) Prem Singh S/o Shri Moti Singh, (2) Uday Singh S/o Shri Hajari Singh, (3) Jitendra Singh S/o Shri Narayan Singhand (4) Anil Singh S/o Shri Govind Singh shall be released on bail in connection with FIR No. 62/2020 of Police Station Delwada, District Rajsamand provided they execute 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 their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(DR. PUSHPENDRA SINGH BHATI),J 55-56-Sudheer/-
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