Sukhwant Singh vs State Of Rajasthan on 1 November, 2018

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Rajasthan High Court - Jodhpur

Sukhwant Singh vs State Of Rajasthan on 1 November, 2018

Bench: Vijay Bishnoi

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Criminal Misc. Bail No. 10771/2018

1.      Sukhwant Singh S/o Karnel Singh Jat Sikh, Aged About
        40 Years, Lageyana Basti, Madre Ps, Firozpur Sadar, Dist
        Firozpur (Punjab)
2.      Chindrapal Singh @ Chinda S/o Jageera Balmiki, Aged
        About 28 Years, Palamegha, Ps Firozpura, Dist Firozpur,
        Punjab
        (at present lodged at Central Jail Sriganganagar)
                                                            ----Petitioners
                                 Versus
State Of Rajasthan, Through Pp
                                                           ----Respondent


For Petitioner(s)         :    Mr. DS Thind
For Respondent(s)         :    Mr. Deepak Choudhary, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order 01/11/2018 Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

The petitioners have been arrested in connection with FIR No.202/2016 of Police Station Sangaria, Distt. Hanumangarh for the offence punishable under Sections 457, 380 of IPC. They have preferred this 2nd bail application under Section 439 Cr.P.C.

Counsel for the petitioners submits that this Court in the earlier while dismissing the earlier bail application has ordered for expedite the trial but the trial could not be proceeded expeditiously and therefore taking into consideration this fact a Co-ordinate Bench of this Court has granted bail to the co-accused (2 of 2) [CRLMB-10771/2018] person Yadvindra Singh @ Yada. It is submitted that the case of petitioner is not distinguishable from that co-accused.

Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.

Accordingly, the 2nd bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioners 1. Sukhwant Singh S/o Karnel Singh Jat Sikh, 2. Chindrapal Singh @ Chinda S/o Jageera be released on bail in connection with FIR No. 202/2016 of Police Station Sangaria, Distt. Hanumangarh provided they execute a personal bond in a sum of Rs.50,000/- each 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.

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Rajasthan High Court - Jodhpur