Rajasthan High Court - Jaipur
Mohan Singh Alias Monu Son Of Inder Singh vs State Of Rajasthan on 31 January, 2022
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 1271/2022
Mohan Singh Alias Monu Son Of Inder Singh, Resident Of Bhati
Ki Dhani Gadli, Police Station Shahjahanpur District Alwar At
Present Lodged In The Sub Jail, Kishangarhbas, District Alwar.
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Ashvin Garg, Adv. through VC For Respondent(s) : Mr. Chandragupt Chopra, PP Mr. Vikram Singh Chauhan, Adv.
through VC HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 31/01/2022
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.163/2021 Registered at Police Station Shahjahanpur, District Police Bhiwadi, District Alwar for the offence(s) under Section 306 IPC.
2. Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case. He is behind the bars since long. Charge-sheet has been filed against the petitioner. Learned counsel for the petitioner also submits that complainant in his FIR clearly stated that at the time of cremation of the deceased, he had no doubt about the death of deceased. Learned counsel for the petitioner also submits that sisters of the deceased had given their statements under Section 164 Cr.P.C. that they (Downloaded on 31/01/2022 at 09:36:49 PM) (2 of 2) [CRLMB-1271/2022] have no doubt about the death of the deceased. Conclusion of trial may take long time.
3. Learned Public Prosecutor as well as learned counsel for the complainant have opposed the bail application.
4. Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and 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 Mohan Singh Alias Monu Son Of Inder 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.
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