Pushpendra Singh @ Papsa vs State
2021 Latest Caselaw 11876 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9004/2021

1. Pushpendra Singh @ Papsa S/o Sh. Mohan Singh Ji, Aged About 24 Years, Profession Private Job, R/o Inderoka, P.s. Soorsagar Jodhpur Presently Ekta Nagar Ramjan Ji Ka Hatha Police Thana Banar, Jodhpur. (Presently Lodged At Central Jail, Jodhpur).

2. Jahiruddin Khan @ Imran S/o Ajijuddin @ Bakku Bhai, Aged About 25 Years, Profession Private Nokri R/o Bamba Mohalla Near Choti Masjid, Guljarpura P.s. Sadar Bazar, Jodhpur (Presently Lodged In Central Jail, Jodhpur).

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Dharmendra Surana for Mr. Narpat Singh For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

29/07/2021

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

in connection with FIR No.44/2021 registered at Police Station,

Nagori Gate, Jodhpur for offence under Section(s) 143, 341, 323,

325 & 365 of IPC.

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioners submits that from the

perusal of the FIR it is apparent that no case is made out as

against the petitioner-Jahiruddin Khan @ Imran. Neither he is

(2 of 2) [CRLMB-9004/2021]

involved in beating nor he is abducted the concerned injured

person.

So far as the petitioner-Pushpendra Singh @ Papsa is

concerned learned counsel for the petitioners submits that the

injuries are only on the leg while in the FIR it is stated that there

are several injuries. Learned counsel for the petitioner submits

that the petitioner-Pushpendra Singh @ Papsa is in jail for almost

one month.

Learned Public Prosecutor opposes the bail application.

I have considered the submissions.

Taking into consideration the aforesaid aspects, but without

commenting further on merits of the case, I deem it just and

proper to enlarge the petitioners on bail.

Therefore, this bail application is allowed and it is ordered

that the accused-petitioners - (1) Pushpendra Singh @ Papsa

S/o Sh. Mohan Singh Ji, & (2) Jahiruddin Khan @ Imran S/

o Ajijuddin @ Bakku Bhai, be released on bail under Section

439 Cr.P.C. in connection with aforesaid FIR provided each of them

furnishes a personal bond of Rs.20,000/- with one surety each in

the like amount to the satisfaction of the concerned Magistrate

with the stipulation that they shall comply with all the conditions

laid down under Section 437(3) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

5/-saurabh

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