Rajasthan High Court - Jaipur
Lakhan Singh S/O Bhupendra Singh B/C ... vs State Of Rajasthan Through Pp on 18 September, 2018
Author: Sabina
Bench: Sabina
(1 of 1)
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CRIMINAL MISCELLANEOUS BAIL APPLICATION NO.
11513/2018
Lakhan Singh S/o Bhupendra Singh, B/c Rajpoot, R/o Khadgpur Police
Station Raini, District Alwar Raj.
(At Present Petitioner Is Confined In Sub Jail Bandikui District Dausa)
----Petitioner
Versus
State of Rajasthan Through PP
----Respondent
__________________________________________ For Petitioner : Mr. G.L. Sharma For Respondent : Mr. R.S. Raghav, P.P. __________________________________________ HON'BLE MRS. JUSTICE SABINA Order 18/09/2018 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No.361/2018 registered at Police Station Bandikui, District Dausa for offence under Sections 379, 411 Indian Penal Code, 1860.
Present case relates to theft of motor-cycle. Learned counsel for the petitioner has submitted that the petitioner is in custody since 5.9.2018. Recovery has already been effected. Presently, petitioner is in judicial custody and is not required for further investigation. Petitioner is not involved in any other criminal case.
Learned State Counsel, has opposed the petition. Keeping in view the facts and circumstances of the case, it would be just and expedient to order the release of the petitioner on bail.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Mohita/57 Powered by TCPDF (www.tcpdf.org)