Ajay Pal Singh vs State Of Rajasthan
2021 Latest Caselaw 8731 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4360/2021

1. Ajay Raj Singh S/o Sh. Shiv Singh, Aged About 20 Years, R/o Plot No. 34, Nakoda Nagar, Nimbahera, P.s. Nimbahera, Dist. Chittorgarh. (At Present Lodged In District Jail, Bhilwara).

2. Yuvraj Singh S/o Sh. Girdhari Singh, Aged About 30 Years, R/o Man Singh Ji Ka Kheda, Suwaniya, P.s. Gangrar, Dist. Chittorgarh. (At Present Lodgd In District Jail, Bhilwara).

                                                                    ----Petitioners
                                      Versus
State Of Rajasthan, Through PP
                                                                   ----Respondent


For Petitioner(s)           :    Mr. J.V.S. Deora
For Respondent(s)           :    Mr. Laxman Solanki, PP



              HON'BLE MR. JUSTICE SANDEEP MEHTA

                                  Judgment

01/04/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioners, who are in custody in relation

to FIR No.45/2021, Police Station Hamirgarh, District Bhilwara for

offences under Sections 143, 341, 332, 353, 414, 379, 506 &

120-B of the IPC and under Section 3/21 of the MMDR Act.

Heard learned counsel for the petitioners, learned Public

Prosecutor and perused the material available on record.

The bail applications filed on behalf of the co-accused Vinod,

Satyanarayan @ Sattu and Mangilal have been accepted by this

Court vide order dated 22.03.2021. Only one previous case for

(2 of 2) [CRLMB-4360/2021]

trivial offences under Sections 341 & 323 IPC was registered

against the petitioner Ajay Raj Singh.

In this background and having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioners.

Accordingly, the bail application is allowed and it is directed that

the accused-petitioners (1) Ajay Raj Singh S/o Shri Shiv Singh &

(2) Yuvraj Singh S/o Shri Girdhari Singh arrested in connection

with the F.I.R. No.45/2021 registered at Police Station Hamirgarh,

District Bhilwara shall be released on bail provided each of them

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.

(SANDEEP MEHTA),J 76-Sudhir Asopa/-

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