Suresh Singh @ Rajveer Singh vs State
2021 Latest Caselaw 5887 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2914/2021

Suresh Singh @ Rajveer Singh S/o Madan Singh, Aged About 21 Years, By Caste Rawat, R/o Dedpura, P.S. Masuda, District Ajmer (Raj.).

(Presently Lodged at Sub Jail Gulabpura).

                                                                    ----Petitioner
                                     Versus
State of Rajasthan
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Zafar Khan
For Respondent(s)          :     Mr. Shrawan Bishnoi, P.P.



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

01/03/2021

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.13/2020 of Police

Station Asind, District Bhilwara for the offence punishable under

Section 379 IPC. He has preferred this bail application under

Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that

charge-sheet has been filed in the matter and the offence alleged

to have been committed by the petitioner is triable by Magistrate.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence levelled against the petitioner is triable by Magistrate,

(2 of 2) [CRLMB-2914/2021]

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 - Suresh Singh

@ Rajveer Singh S/o Madan Singh shall be released on bail in

connection with FIR No.13/2020 of Police Station Asind, District

Bhilwara 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),J

Abhishek Kumar S.No.113

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