Vishal Singh vs State Of Rajasthan
2021 Latest Caselaw 2990 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 807/2021

Vishal Singh S/o Moti Singh, Age 30 Years, R/o Surajkund Jhala Ki Choki, Teh. Raipur, Dist. Pali, Rajasthan. (Lodged In Sub Jail, Jaitaran, Dist. Pali).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Awar Dan Ujjwal For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

03/02/2021

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in judicial custody in

connection with F.I.R. No. 210/2020, Police Station Raipur, District

Pali, registered for the offence under Sections 147, 149, 458, 436,

323 of the Indian Penal Code.

Heard and considered the arguments advanced by the

learned counsel for the petitioner and learned Public Prosecutor.

Perused the material available on record.

Learned counsel for the petitioner stated that both the

parties belongs to same family; there was dispute between ladies

on a petty issue; due to that reason, false FIR was lodged after a

delay of 19 days; offences are triable by Magistrate; and that the

trial will take time. With these submissions, learned counsel for

(2 of 2) [CRLMB-807/2021]

the petitioner prayed that the benefit of bail may be granted to

the accused-petitioner.

Per contra, learned Public Prosecutor stated that there is one

injury on finger of injured Narayan Singh and opposed the bail

application of the accused-petitioner.

Having regard to the facts and circumstances of the case,

particularly to the fact that offences are triable by Magistrate as

mentioned above and further investigation and trial will take

sufficiently long time, therefore, without expressing any opinion

on the merits/demerits of the case, this Court is of the opinion

that the bail application filed by the petitioner deserves to be

accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner Vishal Singh S/o Moti Singh arrested in

connection with F.I.R. No. 210/2020, Police Station Raipur, District

Pali, shall be released on bail, if not wanted in any other case;

provided he furnishes a personal bond of Rs.50,000/- and two

surety bonds of Rs.25,000/- each to the satisfaction of the learned

trial Court with the stipulation to appear before that Court on all

dates of hearing and as and when called upon to do so.

(DEVENDRA KACHHAWAHA),J 57-amit/-

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