Rajasthan High Court - Jodhpur
Vijay Singh vs State on 13 August, 2020
Author: Devendra Kachhawaha
Bench: Devendra Kachhawaha
(1 of 2) [CRLMB-7886/2020]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 7886/2020
Vijay Singh S/o Bhanwar Singh, Aged About 58 Years, R/o Ushan
P.S. Khamnor Dist. Rajsamand (Raj.). (At Present Lodged In
District Jail, Rajsamand).
----Petitioner
Versus
State, Through PP
----Respondent
For Petitioner(s) : Mr. Anuj Sahlot
For Respondent(s) : Mr. Mukhtiyar Khan, PP
HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA
Order 13/08/2020 The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No. 229/2019, Police Station Khamnor, District Rajsamand, registered for the offence under Sections 143, 186, 332, 353, 379 of the Indian Penal Code.
Heard learned counsel for the petitioner. Perused the material available on record.
Learned counsel for the petitioner stated that benefit of bail was granted to the co-accused persons Ratan and Prakash, therefore, benefit of bail may also be granted to the accused- petitioner.
On the contrary, learned Public Prosecutor stated that there is allegations of Section 332 and Section 353 IPC along with Section 186 IPC; eight another cases are pending against the accused-petitioner. As per record, bail application of accused- (Downloaded on 13/08/2020 at 08:42:33 PM)
(2 of 2) [CRLMB-7886/2020] petitioner was rejected by ADJ, Nathdwara, District Rajsamand and rejection order was passed on 23.07.2020.
Benefit of bail was granted to the co-accused persons Ratan and Prakash by a Co-ordinate Bench of this Court in S.B. Criminal Misc. Bail Application No.14108/2019 vide order dated 20.11.2019.
Having regard to the facts and circumstances of the case, particularly to the fact that the benefit of bail has already been granted to the co-accused persons, as mentioned above and no investigation or recovery is pending against the petitioner and the offences are triable by First Class Magistrate, therefore, without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-petitioner Vijay Singh S/o Bhanwar Singh, arrested in connection with F.I.R. No. 229/2019, Police Station Khamnor, District Rajsamand, 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.
(DEVENDRA KACHHAWAHA),J 31-ashish/-
(Downloaded on 13/08/2020 at 08:42:33 PM) Powered by TCPDF (www.tcpdf.org)