Rajasthan High Court - Jaipur
Satpal Singh Chauhan @Fauji@Ustad S/O ... vs State Of Rajasthan on 10 January, 2022
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 19427/2021
Satpal Singh Chauhan @fauji@ustad S/o Shri Ompal Singh
Chauhan, Aged About 40 Years, Resident Village Kasan, Opposite
Pooran Mal Temple, Police Station Manesar, District Gurgaon
Haryana Presently, Resident Of Ajad Colony Behind Vijay Bakery,
Pilani, Police Station Pilani, District Jhunjhunu, At Present In
Central Jail, Jaipur.
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Harendra Singh Sinsinwar, Adv.
through VC For Respondent(s) : Mr. Riyasat Ali, PP HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 10/01/2022
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.381/2020 Registered at Police Station Shyam Nagar, Jaipur City (South) for the offence(s) under Sections 454 and 380 IPC.
2. Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case. He is behind the bars since 12.03.2021. Charge-sheet has been filed against the petitioner. Offence against the petitioner is triable by Magistrate and conclusion of trial may take long time.
3. Learned Public Prosecutor has opposed the bail application. (Downloaded on 10/01/2022 at 10:14:33 PM)
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4. Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Satpal Singh Chauhan @fauji@ustad S/o Shri Ompal Singh Chauhan 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 his appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(NARENDRA SINGH DHADDHA),J Jatin /36 (Downloaded on 10/01/2022 at 10:14:33 PM) Powered by TCPDF (www.tcpdf.org)