Dipendar Singh @ Deepu vs State Of Rajasthan
2021 Latest Caselaw 5591 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2478/2021

Dipendar Singh @ Deepu S/o Sh. Mahaveer Singh, Aged About 24 Years, B/c Rajput, R/o Ghatwa, P.s. Chitawa, District Nagaur, Rajasthan. (Lodged In Sub Jail, Parbatsar, Dist. Nagaur).

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

----Respondent

For Petitioner(s) : Mr. Manoj Purohit For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/02/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.150/2020 of Police Station Chitawa, District Nagaur

for the offence(s) punishable under Section(s) 302, 394,

460 and 201 read with Section 34 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

allegation of committing murder of the deceased, levelled

against the peitioner, is absolutely false. It is argued that

petitioner was very well known to the deceased and PAN

card of the deceased was with the petitioner because the

deceased himself gave the same to the petitioner. It is

also submitted that no direct evidence is available on

(2 of 2) [CRLMB-2478/2021]

record suggesting involvement of the petitioner with the

commission of crime. It is submitted that charge-sheet

has been filed and trial of the case is likely to take time.

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 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) - Dipendar Singh @ Deepu S/o Sh.

Mahaveer Singh shall be released on bail in connection with FIR No.150/2020 of Police Station Chitawa, District

Nagaur 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

34 - ms rathore

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