Rajasthan High Court - Jaipur
Kallu@Baijnath S/O Shri Jwan Singh vs State Of Rajasthan on 22 July, 2020
Author: Chandra Kumar Songara
Bench: Chandra Kumar Songara
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 7478/2020
Kallu @ Baijnath S/o Shri Jwan Singh, R/o Kudinna PS Basaidang
Distt. Dholpur Raj. (At Present In Dist. Jail Dholpur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Anil Jain
For Respondent(s) : Mr. Arvind Bhadu, Public Prosecutor
HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 22/07/2020 This bail application has been filed under Section 439 Cr.P.C. in connection with FIR No. 16/2020 registered at Police Station Basaidang, District Dholpur for the offence under sections 353 and 307 I.P.C. and Section 11 of the R.D.A. Act later on converted under Sections 353, 307 and 34 IPC and Sections 9 and 11 of R.D.A. Act.
Learned counsel for the petitioner has submitted that the petitioner is neither named in the FIR nor arrested from the place of occurrence. Petitioner is not a habitual offender. As per bail order of learned trial Court dated 04.07.2020 no criminal antecedents has been mentioned against the petitioner. Learned counsel has submitted that the petitioner was arrested on 06.05.2020 and charge-sheet has been filed before the learned trial Court. Hence, the petitioner be released on bail.
Learned Public Prosecutor has opposed the bail application. (Downloaded on 28/07/2020 at 09:03:49 PM)
(2 of 2) [CRLMB-7478/2020] Considering the submissions made by learned counsel for the petitioner and facts and circumstances of the case, but without expressing any opinion on the merits and demerits of the case, I deem it just and proper to enlarge the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Kallu @ Baijnath S/o Shri Jwan 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.
(CHANDRA KUMAR SONGARA),J Ashish Kumar/60 (Downloaded on 28/07/2020 at 09:03:49 PM) Powered by TCPDF (www.tcpdf.org)