Karan Singh vs State Of Rajasthan
2021 Latest Caselaw 7824 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3276/2021

1. Karan Singh S/o Hiraa Lal, Aged About 28 Years, R/o Khoti Thana Aaspur Dist. Dungarpur. (At Present Lodged In Sub Jail, Sagwara).

2. Rajesh S/o Hira Lal, Aged About 40 Years, R/o Khoti Thana Aaspur Dist. Dungarpur. (At Present Lodged In Sub Jail, Sagwara).

3. Natwar Lal S/o Mangi Lal, Aged About 28 Years, R/o Khoti Thana Aaspur Dist. Dungarpur. (At Present Lodged In Sub Jail, Sagwara).

4. Vijesh S/o Parthi, Aged About 24 Years, R/o Khoti Thana Aaspur Dist. Dungarpur. (At Present Lodged In Sub Jail, Sagwara).

5. Pintu S/o Rajesh, Aged About 20 Years, R/o Khoti Thana Aaspur Dist. Dungarpur. (At Present Lodged In Sub Jail, Sagwara).

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

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/03/2021

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.21/2021 of

Police Station Aaspur District Dungarpur for the offences

punishable under Sections 147, 148, 149, 341, 323, 325, 308,

(2 of 2) [CRLMB-3276/2021]

427, 435, 307 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, 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 Karan Singh

S/o Hiraa Lal, Rajesh S/o Hira Lal, Natwar Lal S/o Mangi Lal,

Vijesh S/o Parthi and Pintu S/o Rajesh shall be released on bail in

connection with FIR No.21/2021 of Police Station Aaspur District

Dungarpur 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

Surabhii/23-

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