Shravan Singh vs State Of Rajasthan
2021 Latest Caselaw 7390 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3522/2021

1. Shravan Singh S/o Sh. Gordhan Singh, Aged About 24 Years, B/c Rajput, R/o Village Chanod, Tehsil Rani, Dist. Pali (Raj.). (At Present Lodged In District Jail, Pali).

2. Robin Singh @ Sher Singh S/o Sh. Ugam Singh, Aged About 20 Years, B/c Rajput, R/o Village Kharda, At Present Village Chanod, Tehsil Rani, Dist. Pali (Raj.). (At Present Lodged In District Jail, Pali).

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

----Respondent

For Petitioner(s) : Mr. Om Singh Chouhan For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/03/2021 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.27/2021 of

Police Station Guda Endla, District Pali for the offences punishable

under Sections 394/34 IPC. They have preferred this bail

application under Section 439 Cr.P.C.

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, 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.

(2 of 2) [CRLMB-3522/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Shravan Singh

S/o Sh. Gordhan Singh and Robin Singh @ Sher Singh S/o Sh.

Ugam Singh shall be released on bail in connection with FIR

No.27/2021 of Police Station Guda Endla, District Pali provided

each of them 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

188-pratibha/-

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