HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2959/2022 Karanjot Singh @ Heri S/o Manfool Singh, Aged About 23 Years, W.no. 13, Opp. Dhingda Park, Purani Abadi, Sriganganagar. (In Judicial Custody At Central Jail, Sriganganagar)
----Petitioner Versus State, Through Pp
----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 5904/2022 Sachin @ Susil S/o Kamlesh Kumar, Aged About 32 Years, R/o Ward No. 12, Purani Abadi, Sri Ganganagar. (In Judicial Custody At Central Jail, Sriganganagar)
----Petitioner Versus State, Through Pp
----Respondent For Petitioner(s) : Mr. Jagmal Singh Choudhary, Sr. Adv.
Mr. Pradeep Choudhary Mr. Sampati Choudhary For Respondent(s) : Mr. Sharwan Bishnoi, PP Mr. Umesh Shrimali for Complainant HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 23/05/2022 Heard learned counsel for the parties and also perused the material on record.
The petitioners have been arrested in FIR No.372/2018 of Police Station Purani Abadi, District Sriganganagar or the offences punishable under Sections 147, 148, 149, 302, 323, 341 IPC and Section 27 of Arms Act. They have preferred these bail applications under Section 439 Cr.P.C. (Downloaded on 23/05/2022 at 09:24:08 PM)
(2 of 2) [CRLMB-2959/2022] Learned counsel for the petitioners has submitted that the Co-ordinate Bench of this Court has already granted bail to co- accused viz. Jagdish @ Jangla. It is further submitted that as per the charge-sheet, co-accused viz. Jagdish @ Jangla is the principal accused, whereas the petitioners have accompanied the principle accused.
Learned counsel for the petitioners has submitted that the principal accused has already been enlarged on bail, therefore, the petitioners are also entitled to be enlarged on bail.
Learned Public Prosecutor as well as learned counsel for the Complainant have opposed the bail applications.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, these bail applications filed under Section 439 Cr.P.C. are allowed and it is directed that petitioners Karanjot Singh @ Heri S/o Manfool Singh and Sachin @ Susil S/o Kamlesh Kumar shall be released on bail in connection with FIR No.372/2018 of Police Station Purani Abadi, District Sriganganagar provided each of them 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 194-mohit/-
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