Narendra Singh vs State Of Rajasthan
2021 Latest Caselaw 7064 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2587/2021 Narendra Singh S/o Shri Raghunath Singh, Aged About 25 Years, Basni Hari Singh, Asop Police Station, District Jodhpur. (Lodged In Sub Jail, Parbatsar).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 3238/2021 Laxman Singh S/o Shri Bhawani Singh, Aged About 24 Years, Bhawanda, Police Station Bhawanda, Distt. Nagaur. (Lodged In Sub Jail Parbatsar).

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

----Respondent

For Petitioner(s) : Mr. D.S. Udawat For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard learned counsel for the petitioners as well as

learned Public Prosecutor and also perused the material on

record.

The petitioners have been arrested in FIR No.10/2021 of

Police Station Kuchaman City, District Nagaur for the offences

punishable under Sections 307, 506, 387/34, 120-B of IPC

(2 of 3) [CRLMB-2587/2021]

and under Section 3/25 of Arms Act. They have preferred

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

Learned counsel for the petitioners has submitted that

petitioners have falsely been implicated in this case. It is

argued that petitioners had not fired gun shot on the house of

the complainant. It is submitted that police have implicated

the petitioners only on the basis of doubt.

Learned Public Prosecutor has opposed the bail

application.

Having regard to the totality of the facts and

circumstances of the case and after going through the case

diary and taking into consideration the fact that the police

have concluded that the gun shot was fired on the house of

the complainant by three accused persons namely Prakash,

Shivraj and Mool Singh on the instructions of so-called

gangster Anuradha Choudhary and allegation against the

petitioners is to the effect that they conspired the incident,

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

deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Narendra

Singh S/o Shri Raghunath Singh and Laxman Singh S/o Shri

Bhawani Singh shall be released on bail in connection with

FIR No.10/2021 of Police Station Kuchaman City, District

Nagaur provided each of them executes a personal bond in a

(3 of 3) [CRLMB-2587/2021]

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

12-Taruna/-

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