Pran Singh S/O Puran Chand vs State Of Rajasthan on 21 November, 2020

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Rajasthan High Court - Jaipur

Pran Singh S/O Puran Chand vs State Of Rajasthan on 21 November, 2020

Bench: Mahendar Kumar Goyal

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 13913/2020

1.       Pran Singh S/o Puran Chand, R/o Aagar PS Kasbathana
         Distt. Baran Raj.
2.       Param Singh S/o Panchu, R/o Sandoka.da, PS Kasbathana
         Distt. Baran Raj.
         (At Present Confined In Distt. Jail Baran)
                                                        ----Accused-Petitioners
                                    Versus
State Of Rajasthan, Through PP
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Khizer Iqbal Khan
For Respondent(s)         :     Mr. Laxman Meena, PP



       HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

                                     Order

21/11/2020
       The present bail application has been filed under Section 439

Cr.P.C. The petitioners have been arrested in connection with FIR

No. 73/2020 registered at Police Station Kasbathana, District

Baran for the offence under Section(s) 143, 332, 353, 307 IPC &

Section 33 of the Rajasthan Forest Act, 1953 and later on for the

offence under Section(s) 332, 353, 307, 34 of IPC & Section 33 of

the Rajasthan Forest Act, 1953.

       It is contended by the learned counsel for the petitioners

that they have falsely been implicated in this case in which the injured has received simple injuries only. He submits that the petitioners are in custody since 15.10.2020, investigation as against them is complete, they have no criminal antecedents, (Downloaded on 21/11/2020 at 09:17:18 PM) (2 of 2) [CRLMB-13913/2020] similarly situated co-accused person has already been extended benefit of bail by this Court and prays for their release on bail.

Learned Public Prosecutor has opposed the bail application. Taking into consideration the submissions advanced by learned counsel for the petitioners, the nature of allegations against them, their length of custody, absence of criminal antecedents and release of co-accused person on bail by this Court; but, without expressing any opinion on the merits of the case, this Court deems it just and proper to enlarge the petitioners on bail.

Accordingly, the bail application is allowed and it is directed that accused-petitioners 1. Pran Singh S/o Puran Chand and

2. Param Singh S/o Panchu shall be released on bail under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided each of them shall furnish a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the trial Court with the stipulation that they shall comply with all the conditions laid down under Section 437(3) Cr.P.C.

(MAHENDAR KUMAR GOYAL),J MADAN MEENA /27 (Downloaded on 21/11/2020 at 09:17:18 PM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur