Hari Singh @ Himmat Singh vs State
2021 Latest Caselaw 11414 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9471/2021

Hari Singh @ Himmat Singh S/o Karansingh, Age 22 Years, R/o Ketu Hama, Police Thana Shergarh, Dist. Jodhpur. (Presently Lodged At Central Jail, Jodhpur).

----Petitioner Versus State of Raj., Through PP

----Respondent

For Petitioner(s) : Mr. S.S. Rathore 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.178/2021 registered at Police Station

Shergarh, Distt. Jodhpur, for offence under Section(s) 447, 327,

307/34 of IPC and Section 3/25 of Arms Act.

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

has been roped in a false case and it is a case of over implication

because earlier there are two cases registered against the

petitioner in the same police station and no injury has been

caused to any person.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-9471/2021]

Taking into consideration the allegations levelled against the

petitioner but without commenting further on merits of the case, I

am inclined to release the petitioner on bail.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner Hari Singh @ Himmat Singh S/o

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

connection with aforesaid FIR provided the petitioner furnishes a

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) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J 101-amit/-

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