Deep Singh vs State
2021 Latest Caselaw 11409 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9407/2021

1. Deep Singh S/o Sh. Dwarak Singh, Aged About 59 Years, Ibre Ka Tala, Teh. And P.s. Chouhtan, Dist. Barmer. (At Present Lodged In Sub Jail, Barmer).

2. Mukesh Singh S/o Sh. Laxman Singh, Aged About 20 Years, Ibre Ka Tala, Teh. And P.s. Chouhtan, Dist. Barmer. (At Present Lodged In Sub Jail, Barmer).

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


For Petitioner(s)         :     Mr S.P. Sharma
For Respondent(s)         :     Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

23/07/2021

This bail application has been filed by the petitioners under

Section 439 Cr.P.C. in connection with FIR No.151/2021 registered

at Police Station, Chouhtan, District Barmer for offence under

Sections 143, 341, 323, 332, 353, 504/149 IPC.

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and perused the entire material available on

record.

Taking into consideration the nature of allegations and that

three other co-accused were granted bail by the trial court while

the petitioners are denied bail on the ground of previous cases,

without commenting on merits of the case, I am inclined to

release the petitioners on bail.

(2 of 2) [CRLMB-9407/2021]

Accordingly, this bail application is allowed and it is ordered

that the accused petitioners - 1) Deep Singh s/o Dwarak

Singh, 2) Mukesh Singh s/o Laxman Singh be released on bail

under Section 439 Cr.P.C. in connection with aforesaid FIR

No.151/2021 registered at Police Station Chouhtan, District

Barmer provided each of the petitioners furnishes a personal bond

of Rs.20,000/- with one surety in the like amount each, to the

satisfaction of the concerned Magistrate with the stipulation that

they shall comply with all the conditions laid down under Section

437 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

53-MMA/-

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