Dule Singh S/O Hariram By Caste Kanjar vs State Of Rajasthan on 13 May, 2019

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Rajasthan High Court - Jaipur

Dule Singh S/O Hariram By Caste Kanjar vs State Of Rajasthan on 13 May, 2019

Bench: Inderjeet Singh

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 6125/2019

Dule Singh S/o Hariram By Caste Kanjar, Resident Of Biriyakhedi
Kala Police Station Sadar Jhalawar District Jhalawar (Raj) (At
Present Confined In District Jail, Jhalawar (Raj.)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal For Respondent(s) : Mr. S.S. Ola, PP HON'BLE MR. JUSTICE INDERJEET SINGH Order 13/05/2019

1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 32/2019 Registered at Police Station Sadar Jhalawar, District Jhalawar for the offences under Sections 399, 402 of I.P.C. and 4/25 of Arms Act.

2. Counsel for the petitioner submits that the co-accused- Roop Singh and Raghuveer have already been released on bail by this Court vide order dated 01.05.2019 passed in S.B. Criminal Misc. Bail Application No.5617/2019. Counsel further submits that his case is similar to that of co-accused-Roop Singh and Raghuveer.

3. Learned Public Prosecutor has 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 (Downloaded on 29/06/2019 at 12:44:54 AM) (2 of 2) [CRLMB-6125/2019] 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-Dule Singh S/o Hariram 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.

(INDERJEET SINGH),J JYOTI /102 (Downloaded on 29/06/2019 at 12:44:54 AM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur