Chattar Singh @ Chatarpal vs State
2021 Latest Caselaw 11363 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9412/2021

Chattar Singh @ Chatarpal S/o Jeevan Singh, Aged About 28 Years, R/o Jhatera P.s. Surpaliya Dist. Nagaur. (Presently Lodged At Central Jail, Nagaur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Shree Kant Verma For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

23/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.40/2021 registered at Police Station,

Surpaliya, District Nagaur for offence under Section(s) 4/25, 6/28

of Arms Act and under Section 505(1)(B) of IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that the petitioner

was found in possession of two Air Guns.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the nature of allegations levelled

against the petitioner but without commenting further on merits of

the case, I deem it just and proper to enlarge the petitioner on

bail.

(2 of 2) [CRLMB-9412/2021]

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Chattar Singh @ Chatarpal S/o

Jeevan Singh, be released on bail under Section 439 Cr.P.C. in

connection with aforesaid FIR provided the petitioner furnishes a

personal bond of Rs.20,000/- 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) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

58-1/-saurabh

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