Ajeet Singh vs State Of Rajasthan
2021 Latest Caselaw 5316 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1128/2021

Ajeet Singh S/o Sh. Ram Ashish Singh, Aged About 30 Years, R/o 23/53, Saketnagar, New Colony, Dakshin, Saketnagar, Police Station Kotwali, Devriya, Dist. Devriya (Uttarpradesh). (At Present Lodged In Sub Jail, Nohar, Dist. Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma, Adv. For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

24/02/2021

The petitioner has been arrested in connection with FIR

No.556/2016 of Police Station Nohar, District Hanumangarh, for

the offence punishable under Sections 420, 406, 120B IPC. He has

preferred this second bail application under Section 439 Cr.P.C.

The first bail application was dismissed on 02.05.2018 with

liberty to file fresh after recording the statement of the

complainant.

Learned counsel for the petitioner submits that all the co-

accused persons have already been enlarged on bail and offenes

are triable by the Magistrate. The accused-petitioner is behind the

bars for more than three years and the trial of the case will take

sufficient long time to be concluded. Therefore, the benefit of bail

should be granted to the accused-petitioner.

(2 of 2) [CRLMB-1128/2021]

Learned Public Prosecutor has opposed the second bail

application.

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, the second bail application filed under Sec.439

Cr.P.C. is allowed and it is directed that petitioner Ajeet Singh S/o

Sh. Ram Ashish Singh shall be released on bail in connection with

FIR No.556/2016 of Police Station Nohar, District Hanumangarh,

provided he executes a personal bond in a sum of Rs.1,00,000/-

with two sound and solvent sureties of Rs.50,000/- 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.

(MANOJ KUMAR GARG),J 117-MS/-

Powered by TCPDF (www.tcpdf.org)