Rajasthan High Court - Jodhpur
Satnaam Singh vs State on 4 March, 2021
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 3141/2021
1. Satnaam Singh S/o Binder Singh, Aged About 20 Years,
R/o 19 G D, Gharshana, District Sriganganagar. (At
Present Lodged In Central Jail, Jodhpur).
2. Manoj @ Mauji S/o Momta Ram, Aged About 21 Years,
R/o 19 G D, Gharshana, District Sriganganagar. (At
Present Lodged In Central Jail, Jodhpur).
3. Vicky S/o Mangat Ram Nayak, Aged About 21 Years, R/o
Chunawadh, District Sriganganagar. (At Present Lodged
In Central Jail, Jodhpur).
4. Madan Gopal @ Kalu S/o Mohan Ram, Aged About 20
Years, R/o Rupana Jaitana, Lohawat, Dist. Jodhpur. (At
Present Lodged In Central Jail, Jodhpur).
----Petitioners
Versus
State, Through Pp
----Respondent
For Petitioner(s) : Mr. G.R. Punia, Sr. Advocate assisted
by Mr. Mahaveer Bhanwariya
For Respondent(s) : Mr. Shrawan Bishnoi, PP
Mr. J.S. Choudhary, Sr. Advocate
assisted by Mr. Pradeep Choudhary
for complainant
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
04/03/2021
Heard learned counsel for the parties and perused
the material available on record.
The petitioner(s) has/have been arrested in FIR
No.274/2020 of Police Station Lohawat, District Jodhpur
for the offence(s) punishable under Section(s) 147, 148,
(2 of 3) [CRLMB-3141/2021]
323, 307, 447, 302/149 IPC. He/she/they has/have
preferred this/these bail application(s) under Section 439
Cr.P.C.
Learned counsel for the petitioners has submitted
that allegation against the petitioners of committing
murder of deceased Chatraram is absolutely false. It is
further submitted that the petitioners were engaged as
cultivators by co-accused Dauram. It is submitted that a
dispute arose between Dauram and Chatraram to take
possession of the land in question and in that dispute, a
fight erupted and both the parties attacked each other
and received injuries. Learned counsel for the petitioners
has submitted that no active role of the petitioners has
been specified and the petitioners have no motive to
commit the said crime. It is submitted that charge-sheet
has been filed and trial of the case is likely to take time.
Learned Public Prosecutor as well as learned counsel
for the complainant have opposed the bail application(s).
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 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) Satnaam Singh S/o Binder Singh, (2)
Manoj @ Mauji S/o Momta Ram, (3) Vicky S/o Mangat
Ram Nayak and (4) Madan Gopal @ Kalu S/o Mohan Ram
shall be released on bail in connection with FIR
(3 of 3) [CRLMB-3141/2021]
No.274/2020 of Police Station Lohawat, District Jodhpur
provided he/she/they execute(s) a personal bond in the
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
34-msrathore/-
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