Vikram Singh @ Vicky vs State
2021 Latest Caselaw 9671 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3588/2021

Vikram Singh @ Vicky S/o Om Singh, Aged About 28 Years, Chohana Ka Mohalla, Village Jaimalsar, Tehsil And District Bikaner. (At Present Lodged In Central Jail Bikaner).

----Petitioner Versus State of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Sanjeev Beniwal (through VC) For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI (VACATION JUDGE)

Judgment / Order

02/06/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.503/2020 of

Police Station Nayashahar, District Bikaner for the offences

punishable under Sections 307, 333, 332, 353, 34 of IPC. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that after

rejection of the first bail application of the petitioner, now the

charge-sheet has been filed. It is submitted that the co-accused

Shiv Singh has already been enlarged on bail by co-ordinate

bench of this Court. It is further submitted that the allegations of

causing injury is not against the petitioner and he was simply

sitting in the vehicle.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-3588/2021]

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Vikram Singh @

Vicky S/o Om Singh shall be released on bail in connection with

FIR No.503/2020 of Police Station Nayashahar, District Bikaner

provided he executes a personal bond in a sum of Rs.50,000/-

with two sound and solvent sureties of Rs.25,000/- each to the

satisfaction of learned trial court for his appearance before that

court on each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(VIJAY BISHNOI), VJ

1-Arun/-

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