Bajrang Singh S/O Laxman Singh vs State Of Rajasthan
2021 Latest Caselaw 7353 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

 S.B. Criminal Miscellaneous (interim) Bail Application No.
                               19255/2021

Bajrang Singh S/o Laxman Singh, R/o Bhagega Ps Sadar Neem
Ka Thana Dist. Sikar Raj. (At Present Confined In Sub Jail
Kotputli)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Ravi Jangir
For Respondent(s)         :     Mr. Ramesh Choudhary, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

08/12/2021

1. Petitioner has filed this interim bail application under Section

439 of Cr.P.C.

2. F.I.R. No.107/2017 was registered at Police Station Sadar

Neem Ka Thana, District Sikar for offence under Sections 306 of

IPC.

3. It is contended by counsel for the petitioner that petitioner's

wife requires surgery. As per the report obtained by the Court

below, there is no one to look after the petitioner's wife as

petitioner's children are minor. Petitioner has remained in custody

for a period of four and a half years. Trial has not concluded yet.

4. Learned Public Prosecutor and has opposed the interim bail

application.

(2 of 2) [CRLMB-19255/2021]

5. I have considered the contentions.

6. Taking note of the fact that there is no one to look after the

petitioner's wife who has to undergo a laparoscopic surgery.

Petitioner has remained in custody for a period of four and a half

years. Trial has not concluded yet, I deem it proper to allow the

interim bail application.

7. This interim bail application is accordingly, allowed and it is

directed that accused-petitioner shall be released on interim bail

for a period of fifteen days. Petitioner is granted interim bail

provided he furnishes a personal bond in the sum of Rs.1,00,000/-

(Rupees One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall

surrender before the Jail Authorities on 24.12.2021.

8. Petitioner is directed to surrender before the concerned Jail

Authorities on 24.12.2021.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /23

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