Chhog Singh vs State Of Rajasthan
2021 Latest Caselaw 2944 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1599/2021

Chhog Singh S/o Narayan Singh, Aged About 19 Years, Sendra, Tehsil Raipur, District Pali (Raj.). (Lodged In Sub Jail Jaitaran, District Pali).

----Petitioner Versus State Of Rajasthan, Through P.p.

                                                                    ----Respondent


For Petitioner(s)           :        Mr. Awar Dan Ujjwal
For Respondent(s)           :        Mr. Mohd. Javed Gauri, PP
                                     Mr.   Om     Singh    Chauhan                 for
                                     complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR

No.2/2021 of Police Station Sendra, District Pali for the

offence(s) punishable under Section(s) 343, 506, 376(2)(n)

IPC. He/she/they has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

Learned counsel for the parties have submitted that

compromise has been arrived at between the parties.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case, without expressing any opinion on

(2 of 2) [CRLMB-1599/2021]

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

to the petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Chhog Singh S/o Narayan Singh shall be

released on bail in connection with FIR No.2/2021 of Police

Station Sendra, District Pali provided he/she/they execute(s)

a personal bond in the 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/her/their 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

90-msrathore/-

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