Ashish Singla vs State Of Rajasthan
2021 Latest Caselaw 5593 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2275/2021

Ashish Singla S/o Shri Mahesh Kumar, Aged About 31 Years, Ward No. 05, Mehatab Colony New Mandi Gharsana, Police Station New Mandi Gharsana, Dist. Sriganganagar (Rajasthan). (At Present Lodged In Sub Jail, Suratgarh).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Abhishek Bohra For Respondent(s) : Mr. Shrawan Bishnoi, PP For Complainant(s) : Mr. Tirlok Joshi Present in Person : Ms. Shalu Goyal - complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/02/2021

Heard learned counsel for the parties as well as complainant

Ms. Shalu Goyal, present in person, and also perused the material

on record.

The petitioner has been arrested in FIR No.301/2018 of

Police Station Jaitsar, District Sri Ganganagar for the offences

punishable under Sections 323, 354, 377, 498-A and 406 of IPC.

He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

matrimonial dispute between the parties has now been

compromised. The affidavit sworn by the complainant and placed

before this Court verifies the factum of compromise arrived at

between the parties.

(2 of 2) [CRLMB-2275/2021]

Learned Public Prosecutor has opposed the bail application.

Learned counsel for the complainant as well as complainant

Ms. Shalu Goyal, present in person and identified by his counsel,

have verified the factum of compromise arrived at between the

parties and for this effect compromise deed is placed before this

Court, the same be taken on record.

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, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner- Ashish Singla

S/o Shri Mahesh Kumar shall be released on bail in connection

with FIR No.301/2018 of Police Station Jaitsar, District Sri

Ganganagar provided he executes 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 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

27-Arun/-

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