Ranveer Singh @ Ran Singh vs State
2021 Latest Caselaw 18276 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous III Bail Application No. 12849/2021

Ranveer Singh @ Ran Singh S/o Sh. Mamraj @ Debu Ram, Aged About 26 Years, B/c Dhanak, R/o Village Sirsala, P.s. Dudhva Khara, Teh. And Dist. Churu. (At Present Lodged In Dist. Jail, Churu).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. N.L. Joshi, Ms. Kirti Pareek For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/12/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.71/2018 of Police Station Dudhva Khara, Distt. Churu

for the offence(s) punishable under Section(s) 302/34

IPC. He/she/they has/have preferred this/these third bail

application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

after rejection of the earlier bail application of the

petitioner, statements of the last seen witnesses have

been recorded before the trial court. It is also submitted

(2 of 3) [CRLMB-12849/2021]

that dead body of the deceased was found on

14.10.2018, however, the witnesses of last seen have

submitted that they saw the petitioner along with the

deceased on 11.10.2018. It is further submitted that

those witnesses are the near relatives of the deceased

and it is not believable that though the deceased was

missing since 11.10.2018 and up to 14.8.2018, till

recovery of the dead body of the deceased, they have not

informed about the company of the deceased with the

petitioner. It is also submitted that trial of the case is

likely to take time.

Learned Public Prosecutor has opposed the bail

application(s).

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 petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these third bail application(s) filed

under Section 439 Cr.P.C. is/are allowed and it is directed

that petitioner(s) - Ranveer Singh @ Ran Singh S/o Sh.

Mamraj @ Debu Ram shall be released on bail in

connection with FIR No.71/2018 of Police Station Dudhva

Khara, Distt. Churu provided he/she/they execute(s) a

(3 of 3) [CRLMB-12849/2021]

personal bond in the 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/her/their

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

76-msrathore/-

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