Kallan Singh S/O Attar Singh vs State Of Rajasthan
2021 Latest Caselaw 2775 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               9891/2021

Kallan Singh S/o Attar Singh, Aged About 36 Years, R/o Paroa,
P.s. Gadhibajana District Bharatpur. At Present Confined At Sub
Jail Bayana District Bharatpur.
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan, Through Public Prosecutor
                                                                 ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 9892/2021 Ramveer @ Ramdeen S/o Nihal Singh Gurjar, R/o Paroa, P.s. Gadhibajana District Bharatpur. At Present Confined At Sub Jail Bayana District Bharatpur

----Petitioner Versus State Of Rajasthan, Through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Brij Mohan Sharma For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/07/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.82/2019 was registered at Police Station

Gadhibajana, District Bharatpur for offence under Sections 147,

148, 149, 332, 353, 307, 336 and 160 I.P.C.

(2 of 2) [CRLMB-9891/2021]

3. It is contended by counsel for the petitioners that no injury is

assigned to the petitioner-Kallan Singh. Only his presence is

shown and Ramveer's name does not appear in the FIR. Villagers

have entered into a compromise. Charge-sheet has been filed.

Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed these bail

applications.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow these bail applications.

7. These bail applications are, accordingly, allowed and it is

directed that accused-petitioners shall be released on bail

provided each of them furnishes a personal bond in the sum of

Rs.1,00,000/- (Rupees One Lac only) together with two sureties in

the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the

satisfaction of the trial Court with the stipulation that they shall

appear before that Court and any Court to which the matter be

transferred, on all subsequent dates of hearing and as and when

called upon to do so that

8. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /22-23

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