Kala Singh vs State Of Rajasthan
2021 Latest Caselaw 8136 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous 2nd Bail Application No. 3404/2021

1. Kala Singh S/o Roop Singh, Aged About 43 Years, R/o Chak 02 W, Gurusar Police Station Kesrisinghpur, Dist. Sri Ganganagar. (At Present Lodged In Sub Jail, Sri Karanpur).

2. Jaspreet Singh @ Jassa S/o Jagroop Singh @ Happi Singh, Aged About 26 Years, R/o Chak 02 W, Gurusar Police Station Kesrisinghpur, Dist. Sri Ganganagar. (At Present Lodged In Sub Jail, Sri Karanpur).

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

----Respondent

For Petitioner(s) : Mr. D.S. Thind, Ms. Sapna Vaishnav For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/03/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.200/2020 of Police Station Kesrisinghpur, District Sri

Ganganagar for the offence(s) punishable under

Section(s) 307, 341, 323 and 34 IPC. He/she/they

has/have preferred this/these second bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted

that allegation against the petitioners is to the effect that

they inflicted injury on the head of the injured - Prahlad

(2 of 2) [CRLMB-3404/2021]

Singh. It is argued that the petitioners had not assaulted

the injured with the intention to kill him. It is submitted

that charge-sheet has been filed and trial of the case is

likely to take time.

Learned Public Prosecutor has opposed the bail

application(s).

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 second bail application(s)

filed under Section 439 Cr.P.C. is/are allowed and it is

directed that petitioner(s) - (1) Kala Singh S/o Roop Singh and (2) Jaspreet Singh @ Jassa S/o Jagroop Singh

@ Happi Singh shall be released on bail in connection

with FIR No.200/2020 of Police Station Kesrisinghpur,

District Sri Ganganagar 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

51-msrathore/-

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