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Rajasthan High Court - Jaipur

Dayal Singh S/O Shri Manohar Singh vs State Of Rajasthan on 6 December, 2021

Author: Farjand Ali

Bench: Farjand Ali

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 19596/2021

Dayal Singh S/o Shri Manohar Singh, Aged About 22 Years, R/o
Salva Khurd, Police Station Pipad City, District Jodhpur. ( At
Present Confined In Central Jail Ajmer)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent
For Petitioner(s)         :     Mr. M.P. Singh
                                Mr. Vikram Singh Panwar
For Respondent(s)         :     Mr. F.R. Meena ,PP



              HON'BLE MR. JUSTICE FARJAND ALI

                                     Order

06/12/2021

1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.362/2019 registered at Police Station Ramganj, Ajmer for the offence(s) under Sections 307, 397 and 365 of IPC and Section 3/25 of Arms Act.

2. Counsel for the petitioner submits that similarly situated coaccused- Bhola has been granted bail by a co-ordinate Bench of this Court and the case of the present petitioner is not distinguishable to that of co-accused and trial would likely to take time to culminate.

3. Learned Public Prosecutor has opposed the bail application and stated that as many as sixteen cases pending against the petitioner.

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(2 of 2) [CRLMB-19596/2021]

4. Considering the contentions put-forth by the counsel for the petitioner and looking to his long incarceration since 2019; 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 Dayal Singh S/o Shri Manohar Singh, 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.

(FARJAND ALI),J T.N./53 (Downloaded on 09/12/2021 at 09:31:34 PM) Powered by TCPDF (www.tcpdf.org)