Laxman Singh vs State Of Rajasthan
2021 Latest Caselaw 7539 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3646/2021

Laxman Singh S/o Bhawani Singh, Aged About 24 Years, R/o Bhawanda, P.s. Bhawanda, Dist. Jodhpur. (Lodged In District Jail, Merta).

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

----Respondent

For Petitioner(s) : Mr. D.S. Udawat For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/03/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.14/2021 of Police Station Gotan, District Nagaur for

the offence(s) punishable under Section(s) 399, 402 IPC

and Section 3/25 of the Arms Act. He/she/they has/have

preferred this/these bail application(s) under Section 439

Cr.P.C.

Learned counsel for the petitioner has submitted that

co-accused persons have already been enlarged on bail

and case of the petitioner is not distinguishbale from

them.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-3646/2021]

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) - Laxman Singh S/o Bhawani Singh shall be

released on bail in connection with FIR No.14/2021 of

Police Station Gotan, District Nagaur 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

91 - ms rathore

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