Kamal Singh vs State Of Rajasthan
2021 Latest Caselaw 2322 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1184/2021

Kamal Singh S/o Bhanwar Singh, Aged About 29 Years, Near Mataji Temple, Subhashpura, Police Station Sadar, District Bikaner. (At Present Lodged In Central Jail Bikaner).

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

----Respondent

For Petitioner(s) : Mr. Swaroop Singh For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/01/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.236/2020 of

Police Station Nayashahar District Bikaner for the offences

punishable under Sections 307, 336, 427, 147, 148, 149 IPC and

under Sections 5/25, 27 of Arms Act. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegation levelled against the petitioner is false. It is submitted

that none of the injuries on the body of the injured is dangerous

to life. It is further submitted that charge-sheet has been filed and

trial of the case will take time.

Learned Public Prosecutor has opposed the 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, this bail application filed under Section 439

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

Bhanwar Singh shall be released on bail in connection with FIR

No.236/2020 of Police Station Nayashahar District Bikaner

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

Surabhii/33-

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