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Sagar Singh @ Deependra Singh S/O ... vs State Of Rajasthan
2021 Latest Caselaw 421 Raj/2

Citation : 2021 Latest Caselaw 421 Raj/2
Judgement Date : 19 January, 2021

Rajasthan High Court
Sagar Singh @ Deependra Singh S/O ... vs State Of Rajasthan on 19 January, 2021
Bench: Pankaj Bhandari
        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 592/2021

Sagar Singh @ Deependra Singh S/o Shri Sumer Singh, Aged
About 24 Years, R/o Vill. Naare Ajitgarh Dist. Sikar At Present-45
Kali Kothi Behind Darbar School Niwaru Road Jhotwara Jaipur
(Presently Confined At Dist. Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Bal Ram Vashisth, through VC For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

19/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 755/2019 was registered at Police Station Jhotwara

for offence under Sections 307 of I.P.C. and Section 3/25 of Arms

Act.

3. It is contended by counsel for the petitioner that there is no

eye witness to the incident. On the basis of doubt petitioner has

been implicated in this case. It is a case of no injury.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

(2 of 2) [CRLMB-592/2021]

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 /60

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