Onkar Singh @ Unkar Singh vs State Of Rajasthan
2021 Latest Caselaw 2327 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1208/2021

Onkar Singh @ Unkar Singh S/o Narayan Singh, Aged About 35 Years, Vinayaka, Police Station Badi Sadari, District Chittorgarh. (At Present Lodged In District Jail Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. Deepak Menaria For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/01/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.239/2020 of Police Station Badi Sadari, District

Chittorgarh for the offence(s) punishable under

Section(s) 341, 323, 354, 447, 34 IPC and Section 7/8 of

the POCSO Act. He/she/they has/have preferred

this/these bail application(s) under Section 439 Cr.P.C.

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.

(2 of 2) [CRLMB-1208/2021]

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Onkar Singh @ Unkar Singh S/o Narayan

Singh shall be released on bail in connection with FIR

No.239/2020 of Police Station Badi Sadari, District

Chittorgarh 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

50-msrathore/-

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