Rajasthan High Court - Jodhpur
Krishan Singh vs State Of Rajasthan on 9 June, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 7647/2022
1. Krishan Singh S/o Ajeet Singh, Aged About 30 Years, R/o
Bhattu Dist. Fatehabad Haryana (At Present Lodged In
Sub Jail Nohar)
2. Udai Singh S/o Puran Singh, Aged About 40 Years, R/o
Ward No. 17 Rawatsar Tehsil Rawatsar Dist.
Hanumangarh (At Present Lodged In Sub Jail Nohar)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Vikas for Mr. Rakesh Matoria
For Respondent(s) : Mr. Sharwan Vishnoi, PP
HON'BLE MR. JUSTICE MADAN GOPAL VYAS(VACATION JUDGE)
Order 09/06/2022 This bail application under Section 439 Cr.P.C. is laid by petitioners in connection with an FIR No.213/2022, Police Station Rawatsar, District Hanumangarh, wherein they are charged for offences punishable under Sections 457 and 380 of IPC.
Learned counsel for the petitioners submits that the accused petitioners have falsely been implicated in this case. Learned counsel submits that the offences are triable by Magistrate. He further submits that the co-accused Kamlesh, Deepak, Sumer Singh, Jagsir and Kartar Singh have already been granted bail by the co-ordinate bench of this Court vide order dated 25.05.2022. Learned counsel submits that petitioners are behind the bars since (Downloaded on 09/06/2022 at 08:11:23 PM) (2 of 2) [CRLMB-7647/2022] long. It is also submitted that trial of the case will take time and therefore, the petitioners may be enlarged on bail.
Learned Public Prosecutor has opposed the bail application. Having heard learned counsel for the parties and without expressing any opinion on merits and demerits of the case, I deem it just and appropriate to grant the petitioners on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioners (1) Krishan Singh S/o Ajeet Singh and (2) Udai Singh S/o Puran Singh, arrested in connection with F.I.R. No.213/2022, Police Station Rawatsar, District Hanumangarh, may be released on bail; provided they furnish personal bond of Rs.1,00,000/- with two surety bonds of Rs.50,000/- each to the satisfaction of learned trial Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(MADAN GOPAL VYAS(VACATION JUDGE)),J 57-Hanuman/-
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