Akshat Singh @ Akki Rathore vs State
2021 Latest Caselaw 891 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14535/2020

Akshat Singh @ Akki Rathore S/o Shri Kalu Singh, Aged About 20 Years, Subhash Chowk, Mehta Ji Ki Gali, Pratapgarh, Rajasthan. (Presently Lodged In District Jail, Banswara).

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

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh (through VC) For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/01/2021

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.333/2020 of

Police Station Kotwali, District Banswara for the offences

punishable under Sections 307, 120 of IPC and 3/25 of Arms Act.

He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that though

the charge-sheet has been filed against the petitioner for the

offence punishable under Section 307 IPC but as a matter of fact

the allegation of firing gun-shot is against co-accused Amit.

Learned counsel for the petitioner has also submitted that co-

accused Amit has already been enlarged on bail.

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

(2 of 2) [CRLMB-14535/2020]

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 Akshat Singh @

Akki Rathore S/o Shri Kalu Singh shall be released on bail in

connection with FIR No.333/2020 of Police Station Kotwali, District

Banswara 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

53-Arun/-

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