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Rajasthan High Court - Jodhpur

Chail Singh vs State on 15 April, 2019

Author: Vijay Bishnoi

Bench: Vijay Bishnoi

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
    S.B. Criminal Miscellaneous Bail Application No. 4176/2019

Chail Singh S/o Sh. Sher Singh, Aged About 31 Years, B/c Rajput
, R/o Bada Bass, Pandit Ji Ki Dhani , Osia P.s. Distt. Jodhpur
(Lodged In Central Jail , Jodhpur)
                                                                    ----Petitioner
                                     Versus
State, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. BS Rathore
For Respondent(s)          :     Mr. SK Bhati, PP
                                 Mr. Bheru Singh Rathore, for the
                                 complainant.



            HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order 15/04/2019 Heard learned counsel for the parties and also perused the material on record.

The petitioner has been arrested in FIR No.37/2019 of Udaimandir Police Station, District Jodhpur for the offences punishable under Sections 323, 341, 307, 384, 427, 34 IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that after rejection of the first bail application, charge-sheet has been filed.

Learned Public Prosecutor as well as learned counsel for the complainant have opposed the bail application.

Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the (Downloaded on 27/06/2019 at 11:30:22 PM) (2 of 2) [CRLMB-4176/2019] case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Chail Singh S/o Sh. Sher Singh shall be released on bail in connection with FIR No.37/2019 of Udaimandir Police Station, District Jodhpur provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.

(VIJAY BISHNOI),J SURABHII/36 (Downloaded on 27/06/2019 at 11:30:22 PM) Powered by TCPDF (www.tcpdf.org)