Sonu Singh S/O Shri Budhram vs State Of Rajasthan
2021 Latest Caselaw 335 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 635/2021

Sonu Singh S/o Shri Budhram, Aged About 35 Years, R/o Basai
Bhopal Singh, P.s. Neemrana, District Alwar (At Present Confined
In Central Jail Alwar)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through P.p.
                                                                        ----Respondent

For Petitioner(s) : Mr. Pradeep Kumar Sharma For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 459/2020 was registered at Police Station

Neemerana, Police District Bhiwadi, District Alwar for offence

under Sections 323, 341, 302 of I.P.C.

3. It is contended by counsel for the petitioner that there was

no visible mark of injury on the person of the deceased. Petitioner

is not having any criminal antecedents. There are no independent

witnesses of the incident except the complainant, who has now

given an affidavit that she does not want to proceed against the

petitioner.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-635/2021]

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed

that accused petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /66

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