Vijendra [email protected] Singh ... vs State Of Rajasthan
2021 Latest Caselaw 653 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 14652/2020

1.         Vijendra [email protected] Singh S/o Hakim Singh, R/o
           Village Bhilgavan Miyanpura Ps Sadar Tehsil And Dist.
           Dholpur Raj. (At Present Accused Is Confined In District
           Jail Dholpur)
2.         Uttam Singh S/o Shri Ramratan, R/o Village Bhilgavan
           Miyanpura Ps Sadar Tehsil And Dist. Dholpur Raj. (At
           Present Accused Is Confined In District Jail Dholpur)
                                                                    ----Petitioners
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Anil Kumar Upman present in the Court For Complainant(s) : Mr. Rati Ram Besla present in the Court For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/01/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.246/2018 was registered at Police Station Sadar

District Dholpur for offence under Sections 143, 323, 341, 302

I.P.C.

3. It is contended by counsel for the petitioners that co-accused

have been enlarged on bail. Petitioners have remained in custody

for a period of two years and three months. While allowing the bail

application of Rajesh and Bhagtu, Court in detail, has mentioned

(2 of 2) [CRLMB-14652/2020]

the entire sequence of events.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that petitioners

were armed with sariya and there is allegation against them of

causing injuries, which has resulted into demise of four persons.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

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

that accused-petitioners shall be released on bail provided each of

them 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 trial Court with the stipulation that they shall appear before

that Court and any Court to which the matter be transferred, on

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

so.

(PANKAJ BHANDARI),J

ARTI SHARMA /20

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