Pratap Singh vs State Of Rajasthan
2021 Latest Caselaw 19102 Raj

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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16324/2021

1. Pratap Singh S/o Sh. Gautam Singh, Aged About 26 Years, R/o Tarjela Bansi, P.s. Badisadari, Dist. Chittorgarh.

2. Man Singh @ Mana S/o Sh. Kesar Singh, Aged About 28 Years, R/o Tarjela Bansi, P.s. Badisadari, Dist. Chittorgarh. (At Present Lodged In Dist. Jail, Chittorgarh).

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Shreekant Verma For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/12/2021

The petitioners have been arrested in connection with FIR

No.52/2021 of Police Station Badi Sadari, District Chittorgarh for

the offence punishable under Sections 341, 323, 308/34 IPC. They

have preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioners submits that the petitioners have

falsely been implicated in this case and they are in judicial custody

and the trial of the case will take sufficient long time to be

concluded. Therefore, the benefit of bail should be granted to the

accused-petitioners.

Learned Public Prosecutor has 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

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case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioners (1) Pratap Singh S/o Shri

Gautam Singh & (2) Man Singh @ Mana S/o Shri Kesar Singh,

shall be released on bail in connection with FIR No.52/2021 of

Police Station Badi Sadari, District Chittorgarh provided each of

them executes a personal bond in a sum of Rs.1,00,000/- with

two sound and solvent sureties of Rs.50,000/- each to the

satisfaction of learned trial court for 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.

(MANOJ KUMAR GARG),J

31-MS/-

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