Rajasthan High Court - Jaipur
Sandeep S/O Shri Raghuveer Singh B/C ... vs State Of Rajasthan on 22 April, 2020
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 3583/2020
1. Sandeep S/o Shri Raghuveer Singh B/c Dhanak, Aged
About 20 Years, R/o Devroad Ps Pilani Dist. Jhunjhunu
Raj. (At Present In The Dist. Jail Jhunjhunu)
2. Neer Singh S/o Shri Bhalaram B/c Meghwal, Aged About
50 Years, R/o Devroad Ps Pilani Dist. Jhunjhunu Raj. (At
Present In The Dist. Jail Jhunjhunu)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 3586/2020 Rakesh Kumar S/o Shri Sheeshram B/c Kumawat, Aged About 28 Years, R/o Devroad Ps Pilani Dist. Jhunjhunu Raj. (At Present In The Dist. Jail Jhunjhunu)
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent For Petitioner(s) : Mr. Amit Punia, Adv. For Respondent(s) : Mr. S.S. Ola, PP HON'BLE MR. JUSTICE INDERJEET SINGH Order 22/04/2020
1. Due to outbreak of Coronavirus (COVID-19), the lawyers are not appearing in the courts.
2. Heard Mr. Amit Punia, learned counsel for petitioners, through Whatsapp Video Calling as well as learned Public Prosecutor, who is present in the court. (Downloaded on 22/04/2020 at 08:44:16 PM)
(2 of 2) [CRLMB-3583/2020]
3. The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.55/2020 registered at Police Station Bagad, District Jhunjhunu for the offences under Section 379 of I.P.C.
4. Perused the record.
5. Counsel for the petitioners submitted that the petitioners have been falsely implicated in this matter and the case is triable by Magistrate and the petitioners are behind the bars since 04.03.2020. Counsel further submits that no other criminal case except the present one is pending against the petitioners and conclusion of trial may take long time.
6. Learned Public Prosecutor has opposed the bail applications.
7. Considering the material on record and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, these petitions are allowed. Petitioners be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.
(INDERJEET SINGH),J JYOTI /24-25 (Downloaded on 22/04/2020 at 08:44:16 PM) Powered by TCPDF (www.tcpdf.org)