Sohan Singh Alias Sonu S/O ... vs State Of Rajasthan
2021 Latest Caselaw 2812 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               10820/2021

Sohan Singh Alias Sonu S/o Jagannath, Aged About 40 Years,
R/o Toomda Ps Chhipabarod Dist. Baran Raj. At Present Confined
In Sub Jail Chhabra Dist. Baran Raj.
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Naresh Kumar Singhal For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

12/07/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 223/2021 was registered at Police Station

Chhipabarod, District Baran for offence under Section 382 of I.P.C.

3. It is contended by counsel for the petitioner that petitioner is

not having any criminal antecedents of like nature. No test

identification parade was got conducted to connect the petitioner

with the crime. Merely, the recovery of some money from the

petitioner is shown and a criminal case of the year 2001 has been

made a ground of rejecting the bail application.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10820/2021]

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed

that accused petitioner shall be released on bail provided he

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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /69

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