Rakesh Singh vs State Of Rajasthan
2021 Latest Caselaw 19484 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15127/2021

Rakesh Singh S/o Harisingh, Aged About 35 Years, B/c Rawat, R/o Sadokabada Village Kanuja Ps Raipur Dist. Pali. (Accused Presently Lodged In Sub Jail, Jaitran)

----Petitioner Versus State Of Rajasthan, Through Pp, Dist. Jodhpur, Rajasthan.

----Respondent

For Petitioner(s) : Ms. Sonu Rathore For Respondent(s) : Mr. SK Bhati, PP Ms. Kamini Rathore, for the complainant.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/12/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.176/2021 of

Police Station Raipur District Pali for the offences punishable under

Sections 341, 323, 325, 308/34 IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

compromise has been arrived between the parties and the co-

accused persons have already been enlarged on bail.

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

(2 of 2) [CRLMB-15127/2021]

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

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Rakesh Singh

S/o Harisingh shall be released on bail in connection with FIR

No.176/2021 of Police Station Raipur District Pali provided he

executes a personal bond in a 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 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

Surabhii/45-

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