Taju Singh vs State
2021 Latest Caselaw 2700 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Second Bail Application No. 12783/2019

Taju Singh S/o Sh. Sajjan Singh, Aged About 35 Years, B/c Rajput, R/o Indokha @ Indoka, Police Station Gachhipura, District Nagaur.

(At Present Lodged In Sub Jail, Mandalgarh)

----Petitioner Versus The State of Rajasthan through the Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Bhoop Singh Mund For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.189/2013 of

Police Station Mandalgarh, District Bhilwara for the offence

punishable under Section 395 IPC. He has preferred this second

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that after

rejection of first bail application of the petitioner by this Court, the

statements of complainant and other prosecution witnesses have

been recorded and from those statements, it is clear that they

have not specifically stated that it was the petitioner, who had

committed the crime.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-12783/2019]

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

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

petitioner under Section 439 Cr.P.C.

Accordingly, this second bail application filed under Section

439 Cr.P.C. is allowed and it is directed that petitioner - Taju Singh

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

No.189/2013 of Police Station Mandalgarh, District Bhilwara

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

Abhishek Kumar S.No.1

Powered by TCPDF (www.tcpdf.org)