Lakshydeep Singh @ Ghugi vs State
2021 Latest Caselaw 6558 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3162/2021

Lakshydeep Singh @ Ghugi S/o Jagdish Singh, Aged About 23 Years, R/o 5-A, Mojpura, P.s. Sadar, Sriganganagar. (Presently Lodged At Central Jail Sriganganagar).

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

----Respondent

For Petitioner(s) : Mr. Umesh Shrimali For Respondent(s) : Mr. Sumer Singh Rajpurohit, PP

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.340/2020

of Police Station Sadar Sriganganagar, District Sriganganagar for

the offence(s) punishable under Section(s) 341, 323, 324, 326,

382, 34 of IPC and 4/25 of Arms Act. 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).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration that the alleged

(2 of 2) [CRLMB-3162/2021]

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)

Lakshydeep Singh @ Ghugi S/o Jagdish Singh shall be released on

bail in connection with FIR No.340/2020 of Police Station Sadar

Sriganganagar, District Sriganganagar 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

47-mohit/-

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