Lakhveer Singh @ Lakha @ Bablu vs State
2021 Latest Caselaw 11752 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9171/2021

Badal Singh S/o Sh. Lakhvindra Singh, Aged About 23 Years, Lohara, P.s. Gajsinghpur, Dist. Sri Ganganagar. (At Present Lodged In Central Jail, Sriganganagar).

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 9698/2021 Lakhveer Singh @ Lakha @ Bablu S/o Sh. Dharmendra Singh, Aged About 20 Years, Dhingawali Jatan, Dist. Sriganganagar. (Presently Lodged At Central Jail, Sriganganagar).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Naval Kishore Soni For Respondent(s) : Mr Anil Joshi, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

28/07/2021

These bail applications under Sec.439 CrPC have been filed

by the petitioner in connection with FIR No.82/2021 registered at

Police Station Chunawadh, District Sri Ganganagar for offence

under Sections 399, 402, 332, 353 IPC and 3/25, 5/25 of the

Arms Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

(2 of 2) [CRLMB-9171/2021]

Taking into consideration the nature of allegations on both

the petitioners and that no further recovery is required to be made

from the petitioners and there is no overt act on the part of

petitioners; without commenting on merits of the case, I am

inclined to grant bail to the petitioners.

Therefore, this bail application is allowed and it is ordered

that the accused petitioners - Badal Singh s/o Lakhvindra

Singh, 2) Lakhveer Singh @ Lakha @ Bablu s/o Dharmendra

Singh be released on bail under Section 439 CrPC in connection

with aforesaid FIR provided each of the petitioners furnishes a

personal bond of Rs.50,000/- 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 Sec.473 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

15-16 MMA/-

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