Adam Singh vs State Of Rajasthan
2021 Latest Caselaw 6239 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3031/2021

1. Adam Singh S/o Harji Singh, Aged About 20 Years, B/c Mehrat, R/o Kolpura, P.s. Ras, Dist. Pali (Raj.). (Lodged In Sub Jail, Jaitaran, Pali).

2. Pintu S/o Dhanna Singh, Aged About 19 Years, B/c Mehrat, R/o Kolpura, P.s. Ras, Dist. Pali (Raj.). (Lodged In Sub Jail, Jaitaran, Pali).

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Awar Dan Ujjwal For Respondent(s) : Mr. Sumer Singh Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.65/2021

of Police Station Raipur, District Pali for the offence(s) punishable

under Section(s) 420, 465, 467, 468 and 120-B of IPC.

He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that the

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-3031/2021]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

Magistrate, without expressing any opinion on the merits of the

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

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) (1)

Adam Singh S/o Harji Singh and (2) Pintu S/o Dhanna Singh shall

be released on bail in connection with FIR No.65/2021 of Police

Station Raipur, District Pali provided he/she/they execute(s) 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/her/their 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

50-mohit/-

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