Paramjeet Singh vs State Of Rajasthan
2021 Latest Caselaw 8314 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous IInd Bail Application No. 4134/2021

1. Kuldeep Singh S/o Madan Singh, Aged About 21 Years, R/o Rampuriya, Sardargarh, P.s. Amet, At Present Govind Nagar, Housing Board, P.s. Kankroli, Distt. Rajsamand (Raj.).(At Present Lodged In District Jail, Rajsamand)

2. Bhagwat Singh S/o Udai Singh, Aged About 25 Years, R/o Pakhand, P.s. Nathdwara, At Present Chandra Deep Colony, P.s. Kankroli, Distt. Rajsamand. (At Present Lodged In District Jail, Rajsamand).

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


For Petitioner(s)        :     Mr. Anuj Sehlot
For Respondent(s)        :     Mr. Shrawan Bishnoi, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

25/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.28/2021

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

punishable under Section(s) 279, 337, 323, 341, 394, 427 R/W 34

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 the

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

is/are triable by Magistrate.

                                                                          (2 of 2)                   [CRLMB-4134/2021]


                                        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 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) (1)

Kuldeep Singh S/o Madan Singh and (2) Bhagwat Singh S/o Udai

Singh shall be released on bail in connection with FIR No.28/2021

of Police Station Kankroli, 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

133-mohit/-

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