Lalit Manvendra Singh S/O Munshi ... vs The State Of Rajasthan
2021 Latest Caselaw 1742 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                1915/2021

1.      Lalit Manvendra Singh S/o Munshi Singh, Resident Of
        Khoh, Police Station Udaipurwati, District Jhunjhunu
        (Rajasthan) (Accused Confined In District Jail, Jhunjhunu)
2.      Prashant Raghvendra Singh S/o Munshi Singh, Resident
        Of Khoh, Police Station Udaipurwati, District Jhunjhunu
        (Rajasthan) (Accused Confined In District Jail, Jhunjhunu)
                                                                       ----Petitioners
                                    Versus
The State Of Rajasthan, Through P.p.
                                                                      ----Respondent

For Petitioner(s) : Mr. Ram Manohar Sharma For State : Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/02/2021

1. Petitioners have filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 119/2018 was registered at Police Station

Udaipurwati, District Jhunjhunu for offence under Sections 342,

392 of I.P.C. and Sections 3/25 of Arms Act.

3. It is contended by counsel for the petitioners that after arrest

in one case, petitioner has been arrested in different cases. It is

also contended that he was granted bail by the Court in December,

2020. Thereafter, he was arrested again on 30 th December, 2020,

for an offence which took place in April, 2018. It is further

contended that petitioner was not identified in any of the cases in

(2 of 2) [CRLMB-1915/2021]

test identification parade.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed

that accused petitioners shall be released on bail provided each of

them 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 they shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /73

Powered by TCPDF (www.tcpdf.org)