Rajasthan High Court - Jaipur
Girraj Singh S/O Shri Ramprakash @ ... vs State Of Rajasthan on 10 December, 2021
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 19866/2021
Girraj Singh S/o Shri Ramprakash @ Prakash, Aged About 35
Years, R/o Rajai Ka Pura, P.S. Basaidang At Present Kenthari
Sarai Chhola Morena M.p.
(At Present In District Jail Dholpur)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Udit Sapra, Adv For Respondent(s) : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE FARJAND ALI Order 10/12/2021
1. The instant bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.78/2021 registered at Police Station Saipau, Dholpur for the offence(s) under Sections 332, 353, 307, 400, 225, 511 of IPC, Section 3/25 of Arms Act and Section 11 of R.D.A. Act and Section 3 of P.D.P.P. Act later on converted under Sections 332, 353, 307, 400, 511, 224, 225, 379, 324, 120-B of IPC and Section 11 of R.D.A. Act.
2. Learned counsel for the petitioner submits that similarly situated co-accused Yogendra @ Yogi @ Sandeep and Chhotu @ Chhoturam have been granted bail by a Co-ordinate Bench of this Court vide order dated 01.09.2021 in S.B. Criminal Miscellaneous Bail Application Nos.8702/2021 and 10193/2021. The facts and circumstances of the case, do not bring the matter within Section (Downloaded on 14/12/2021 at 09:35:29 PM) (2 of 2) [CRLMB-19866/2021] 307 of IPC. He has nothing to do with the alleged offence, and no useful purpose would be served by keeping him behind the bars.
3. Per contra, learned Public Prosecutor opposed the bail application.
4. Considering the arguments advanced by the counsel for the parties and looking to the possibility that the trial may take long time to conclude, this court deems it just and proper to enlarge the petitioners on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Girraj Singh S/o Shri Ramprakash @ Prakash shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(FARJAND ALI),J Aks/-21 (Downloaded on 14/12/2021 at 09:35:29 PM) Powered by TCPDF (www.tcpdf.org)