Kuldeep Singh vs State Of Rajasthan
2021 Latest Caselaw 8346 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3589/2021

Kuldeep Singh S/o Shri Mithu Singh, Aged About 27 Years, R/o 10 Sarkari, Ps Jaitsar, District Sriganganagar (Raj.). (Presently Lodged In Sub Jail Suratgarh).

----Petitioner Versus State Of Rajasthan, Through P.p.

                                                                ----Respondent


For Petitioner(s)        :     Ms. Aruna Negi
For Respondent(s)        :     Mr. Shrawan Bishnoi, P.P.



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

25/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.09/2020 of Police

Station Jaitsar, District Sri Ganganagar for the offences punishable

under Sections 302, 201, 379/120-B IPC read with Section 4/25

Arms Act. He has preferred this bail application under Section 439

Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegation against the petitioner of murdering the deceased is

absolutely false. It is also submitted that the police have failed to

collect any concrete evidence against the petitioner, however, the

petitioner has been arrayed in this case only on the basis of

circumstantial evidence, which is very week evidence. It is further

(2 of 2) [CRLMB-3589/2021]

submitted that co-accused Satnam Singh has already been

enlarged on bail by this Court.

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

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Kuldeep Singh

S/o Shri Mithu Singh shall be released on bail in connection with

FIR No.09/2020 of Police Station Jaitsar, District Sri Ganganagar

provided he 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

39-akash/-

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