Mahendra Singh vs State Of Rajasthan
2021 Latest Caselaw 7811 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3748/2021

1. Mahendra Singh S/o Hari Singh, Aged About 22 Years, R/o Bartu, Bhim Police Station Bhim (At Present Lodged In District Jail, Rajsamand).

2. Vijay Singh S/o Sawai Singh, Aged About 30 Years, R/o Titari, Police Station Bhim.

(At Present Lodged In District Jail, Rajsamand).

3. Ishwar Singh S/o Laxman Singh, Aged About 24 Years, R/o Khimakheda Chhapli Police Station Diver, Dist. Rajsamand.

(At Present Lodged In District Jail, Rajsamand).

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

----Respondent

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

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.342/2020

of Police Station Bhim, District Rajsamand for the offence(s)

punishable under Section(s) 323, 341, 394 of IPC. 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

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

                                                                          (2 of 2)                   [CRLMB-3748/2021]


                                         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 the fact that the alleged

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)

Mahendra Singh S/o Hari Singh, Vijay Singh S/o Sawai Singh and

Ishwar Singh S/o Laxman Singh shall be released on bail in

connection with FIR No.342/2020 of Police Station Bhim, District

Rajsamand 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

65-Arun/-

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