Yaspal Singh vs State Of Rajasthan
2021 Latest Caselaw 3275 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1744/2021

Yaspal Singh S/o Sh. Ratan Singh, Aged About 22 Years, R/o Tantwas, Panchodi Police Station, Distt. Nagaur, At Present Gali No. 3, Sant Ravidas Colony, Bhadwasiya, Mahamandir Police Station, Dist. Jodhpur, Rajasthan. (Presently Lodged At Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Kan Singh Oad For Respondent(s) : Mr. Sharawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/02/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.73/2021

of Police Station Mahamandir, District Jodhpur for the offence(s)

punishable under Section(s) 3/25 of Arms Act. He/She/They

has/have preferred this/these bail application(s) under Section

439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

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

(2 of 2) [CRLMB-1744/2021]

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)

Yaspal Singh S/o Sh. Ratan Singh shall be released on bail in

connection with FIR No.73/2021 of Police Station Mahamandir,

District Jodhpur 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

48-Arun/-

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