Vikram Singh vs State Of Rajasthan
2021 Latest Caselaw 9368 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 5289/2021

Vikram Singh S/o Khuman Singh, Aged About 27 Years, R/o Village Khichiyasar P.s. Nokha, Dist. Bikaner. (At Present Lodged In Central Jail, Bikaner).

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

----Respondent

For Petitioner(s) : Mr. D.S. Rajvi (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/05/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.106/2020 of Police Station Deshnok, District Bikaner

for the offence(s) punishable under Section(s) 341, 323,

436, 34 IPC. He/she/they has/have preferred this/these

second bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

after rejection of first bail application of the petitioner,

charge-sheet has been filed.

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

(2 of 2) [CRLMB-5289/2021]

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) - Vikram Singh S/o Khuman

Singh shall be released on bail in connection with FIR

No.106/2020 of Police Station Deshnok, District Bikaner

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

28-msrathore/-

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