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Lal Singh S/O Arjun Singh vs State Of Rajasthan
2021 Latest Caselaw 1828 Raj/2

Citation : 2021 Latest Caselaw 1828 Raj/2
Judgement Date : 18 February, 2021

Rajasthan High Court
Lal Singh S/O Arjun Singh vs State Of Rajasthan on 18 February, 2021
Bench: Pankaj Bhandari
          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 948/2021

Lal Singh S/o Arjun Singh, Aged About 24 Years, R/o Nipaniya
Hada Ps Mishroli Dist. Jhalawar (At Present Confined In Sub Dist.
Jail Bhawani Mandi Dist. Jhalawar Raj.)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal For Complainant(s) : Mr. Aniket Sharma For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.118/2020 was registered at Police Station Moshroli,

District Jhalawar for offence under Sections 143, 341, 323, 427 &

307 I.P.C.

3. It is contended by counsel for the petitioner that Jaswant

Singh died after 23 days of the incident due to cardiac arrest.

None of the injuries is specifically assigned to the present

petitioner.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-948/2021]

6. Considering the contentions put forth by counsel for the

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

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

that accused-petitioner shall be released on 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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

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

so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /31

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