Chailu Singh vs State
2021 Latest Caselaw 19477 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 16051/2021

1. Chailu Singh S/o Sh. Prahlad Singh, Aged About 24 Years, Village Ladiya, Teh. And Distt. Nagaur. (Lodged In Dist. Jail, Nagaur).

2. Shrawan Singh S/o Laxman Singh, Aged About 27 Years, Village Ladiya, Teh. And Distt. Nagaur. (Lodged In Dist. Jail, Nagaur).

3. Mahendra Singh S/o Prahlad Singh, Aged About 21 Years, Village Ladiya, Teh. And Distt. Nagaur. (Lodged In Dist. Jail, Nagaur).

                                                                  ----Petitioners
                                    Versus
State, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. JVS Deora

For Respondent(s)         :     Mr. Mool Singh Bhati, PP

                                Mr. Bherulal Jat for complainant

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.107/2021 of Police Station Sri Balaji, Distt. Nagaur for

the offence(s) punishable under Section(s) 143, 341,

323, 365, 307, 308/34 IPC. He/she/they has/have

(2 of 3) [CRLMB-16051/2021]

preferred this/these bail application(s) under Section 439

Cr.P.C.

Learned counsel for the petitioners has submitted

that allegation of attemting to commit murder of the

complainant, levelled against the petitioners, is

absolutely false. It is argued that as a matter of fact, a

minor dispute arose between the parties, in which, the

complainant had received simple injuries.

Learned Public Prosecutor as well as learned counsel

for the complainant have opposed the bail application.

Having regard to the totality of the facts and

circumstances of the case, after going through the case

diary and keeping in view the fact that the injuries, for

which, X-ray was conducted are simple in nature, 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 bail application(s) filed under

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

petitioner(s) - (1) Chailu Singh S/o Sh. Prahlad Singh,

(2) Shrawan Singh S/o Laxman Singh and (3) Mahendra

Singh S/o Prahlad Singh shall be released on bail in

connection with FIR No.107/2021 of Police Station Sri

Balaji, Distt. Nagaur provided he/she/they execute(s) a

(3 of 3) [CRLMB-16051/2021]

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

63-msrathore/-

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