Rajasthan High Court - Jodhpur
Kan Singh vs State on 29 November, 2016
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
S.B.CRIMINAL MISC. II BAIL NO. 10971 / 2016
Kan Singh S/o Madan Singh, Address: Laidi, Tehsil
Ladnu, District Nagaur ( Lodged in Sub Jail,
Sujangarh)
----Petitioner
Versus
The State of Rajasthan, Address:
----Respondent
__________________________________________
Mr. NS Rajpurohit, for the petitioner
Mr. OP Rathi, PP for the State.
__________________________________________
HON'BLE MR. JUSTICE PANKAJ BHANDARI
Order 29/11/2016
1. The petitioner has moved this secibd bail application under Section 439 Cr.P.C. The first bail application was rejected by this court as the matter was still under investigation.
2. The allegation in the FIR pertains to offence under Sections 457, 380, 511 of IPC.
3. It is contended by the counsel that now the police has filed challan and the co-accused have been granted benefit of bail.
4. Considering the fact that the matter (2 of 2) [CRLMB-10971/2016] pertains to Section 457, 380, 511 of IPC and the co- accused have been granted bail, I am inclined to allow the second bail application.
7. Consequently, the second bail application of the accused-petitioner is allowed. It is ordered that the accused-petitioner Kan Singh Son of Madan Singh, arrested in connection with F.I.R. No. 246/2016 , Police Station Sujangarh, District Churu, shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the 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.
(PANKAJ BHANDARI)J. sudheer