Komal Singh vs State
2021 Latest Caselaw 19472 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16683/2021

Komal Singh S/o Sh. Gurmeet Singh, Aged About 19 Years, W.no. 4, Village 24 M.l., P.s. Chunawad, Dist. Sri Ganganagar, Rajasthan. (Presnetly Lodged In Sub-Dist. Jail, Anupgarh, Dist. Sriganganagar).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Vijay Kumar Gaur For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/12/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.205/2021

of Police Station Ramsinghpur, District Sriganganagar for the

offence(s) punishable under Section(s) 451, 354, 354D and 509 of

IPC. He/she/they has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

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.

(2 of 2) [CRLMB-16683/2021]

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

Komal Singh S/o Sh. Gurmeet Singh shall be released on bail in

connection with FIR No.205/2021 of Police Station Ramsinghpur,

District Sriganganagar provided he/she/they execute(s) a 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

82-mohit/-

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