Bunta Singh @ Bunti vs State Of Rajasthan
2021 Latest Caselaw 2995 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5108/2020

Bunta Singh @ Bunti S/o Kulwant Singh, Aged About 30 Years, R/o Keshpura, Tehsil And District Sirsa, Haryana. (At Present Lodged In Sub Jail Nohar, District Hanumangarh)

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

----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sihag For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.347/2017

of Police Station Nohar, District Hanumangarh for the offence(s)

punishable under Section(s) 341, 323/34, 504, 392/34 of IPC.

He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

offences alleged to have been committed by the petitioner is

triable by Magistrate and the prosecution witnesses are not

appearing for recording their evidence for more than one year. It

is also submitted that co-accused has already been enlarged on

bail.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-5108/2020]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

Magistrate, without expressing any opinion on the merits of the

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

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)

Bunta Singh @ Bunti S/o Kulwant Singh shall be released on bail

in connection with FIR No.347/2017 of Police Station Nohar,

District Hanumangarh provided he/she/they execute(s) 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/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

4-akash/-

Powered by TCPDF (www.tcpdf.org)