Rajasthan High Court - Jaipur
Sidharth @ Sittu S/O Sunaina vs State Of Rajasthan on 31 May, 2022
Author: Anoop Kumar Dhand
Bench: Anoop Kumar Dhand
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 8373/2022
Sidharth @ Sittu S/o Sunaina, Aged About 22 Years, Resident Of
Natbas, P.S. Sadar, Distt Alwar (At Present Accused Is Confined
In Central Jail Alwar).
----Petitioner
Versus
State Of Rajasthan, Through P.P.
----Respondent
For Petitioner(s) : Mr. Ajay Goyal For State : Mr. Sher Singh Mahla, PP For Complainant(s) : Mr. Pradeep Kumar Sharma
HON'BLE MR. JUSTICE ANOOP KUMAR DHAND ( V.J.) Order 31/05/2022 This bail application under Section 439 Cr.P.C. has been filed by petitioner in connection with FIR No.358/2022 registered at Police Station Sadar Alwar, District Alwar wherein he is charged for offences punishable under Sections 143, 323, 341 & 307 of I.P.C.
Learned counsel for the petitioner submits that as per the parcha bayan of the injured-Nihal, the allegation of causing fatal injury is only against co-accused persons namely Bishan & Arun and not against the accused-petitioner. Only omnibus allegations have been levelled against him. Counsel further submits that petitioner is not having any criminal antecedents and trial will take its own time to conclude, therefore, the petitioner may be granted indulgence by enlarging him on bail.
Per contra learned Public Prosecutor and learned counsel for the complainant have opposed the bail application. (Downloaded on 04/06/2022 at 08:19:22 PM)
(2 of 2) [CRLMB-8373/2022] Having heard learned counsel for the parties and looking to the parcha bayan of the injured-Nihal, there is specific allegations of causing injury against co-accused Bishan & Arun and general allegations have been levelled against the accused-petitioner and trial will take its own time to conclude, without expressing any opinion on merits or demerits of the case, I deem it just and appropriate to grant indulgence to the petitioner by enlarging him on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Sidharth @ Sittu S/o Sunaina, arrested in connection with F.I.R.No.358/2022 Police Station Sadar Alwar, District Alwar may be released on bail; provided he furnishes a personal bond of Rs.50,000/- with two surety bonds of Rs.25,000/- 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.
(ANOOP KUMAR DHAND), V.J. Amit/87 (Downloaded on 04/06/2022 at 08:19:22 PM) Powered by TCPDF (www.tcpdf.org)