Sandeep Jakhad vs State Of Rajasthan
2021 Latest Caselaw 10779 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Appli No. 197/2021

1. Sandeep Jakhad S/o Sitaram Bishnoi, Aged About 23 Years, 1 Skm, P.s. Rawala, Distt. Sriganganagar (Raj.). (At Present Lodged In Central Jail Sriganganagar).

2. Abhay Singh S/o Sohan Singh Rajput, Aged About 25 Years, R/o Chenpura Bada, P.s. Siddhmukh, Distt. Churu At Present H.no. 304, Kailashpuri, P.s. Bichwal, Dist. Bikaner (Raj.). (At Present Lodged In Central Jail, Sriganganagar).

                                                                 ----Petitioners
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr H.S. Shrimalee
For Respondent(s)        :     Mr S.K. Bhati, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

14/07/2021

An application has been moved seeking correction of cause-

title of Bail Application No.6725/2021.

Learned counsel for the petitioner submits that a joint bail

application of Sandeep Jakhad s/o Sita Ram Bishnoi and Abhay

Singh s/o Sohan Singh Rajput was filed, styled as S.B. Criminal

Misc. Bail Application No.6725/2021, which was listed together

with connected Bail Applications No.6726/2021 etc on 08.07.2021.

However, while the Court had allowed the bail applications

including Bail Application No.6725/2021 for both the petitioners,

the name of Abhay Singh s/o Sohan Singh Rajput escaped in the

order dated 08.07.2021.

                                                                           (2 of 2)                    [CRLMA-197/2021]



                                        I   have   considered       the     submissions            that   on   account

typographical error and non-formation of proper template, the

name of accused petitioner Abhay Singh s/o Sohan Singh escaped

from being noted in the cause-title.

I am satisfied that the accused petitioner Abhay Singh s/o

Sohan Singh Rajput had also filed the aforesaid bail application

(No.6725/2021) and he was entitled to bail. I am inclined to allow

this Misc. Application and direct correction of the cause-title of Cr.

Misc. Bail Application No.6725/2021 to include the name of Abhay

Singh s/o Sohan Singh Rajput along with petitioner Sandeep

Jakhad s/o Sita Ram Bishnoi.

It is accordingly directed that the accused petitioner Abhay

Singh s/o Sohan Singh Rajput apart from petitioner Sandeep

Jakhad s/o Sita Ram Bishnoi shall be released on bail under

Section 439 CrPC in connection with the FIR No.326/2020

registered at Police Station Sadar, Sri Ganganagar, District Sri

Ganganagar, provided he furnishes personal bond of Rs.50,000/-

with one surety in the like amount to the satisfaction of the

concerned Magistrate with the stipulation that he shall comply

with all the conditions laid down under Section 437(3) CrPC.

The Misc. Application is allowed accordingly.

This order shall be treated as part of the earlier order, dated

08.07.2021 passed by this Court on 08.07.2021 in S.B. Cr. Misc.

Bail Application No.6725/2021 and connected bail applications.

(SANJEEV PRAKASH SHARMA),J

136-MMA/-

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