Narendra Singh vs State
2021 Latest Caselaw 9372 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous IInd Bail Application No. 4601/2021 Narendra Singh S/o Shri Arjun Singh, Aged About 28 Years, B/c Rajput, R/o Salodriya, Tehsil Sumerpur, District Pali (Raj.) (At Present Lodged In Sub Jail Bali)

----Petitioner Versus State of Raj., Through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Arpit Bhoot through VC For Respondent(s) : Mr. S.K. Bhati, PP Mr. Govind Lal for complainant through VC

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA Judgment / Order

06/05/2021 The present second bail application has been filed under

Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial

custody in connection with F.I.R. No.494/2020, Police Station

Sumerpur, District Pali, registered for the offences under Sections

147, 148, 341, 323, 325, 326, 307/149 of the Indian Penal Code

and Section 4/25 of the Arms Act.

Learned counsel for the petitioner appearing through video

conferencing stated that benefit of bail has already been granted

to the co-accused Raju @ Raj Kumar (SBCRLMB No.3641/2021)

and Sanjay (SBCRLMB No.4600/2021) by this Court vide order

dated 24.03.2021 and 03.05.2021 on the ground that no injury

have been declared dangerous to life and that the trial will take

time. With these submissions, learned counsel for the petitioner

prayed that the benefit of bail may be granted to the accused-

petitioner.

Per contra, learned Public Prosecutor as well as counsel for

the complainant has vehemently and fervently opposed the bail

(2 of 2) [CRLMB-4601/2021]

application and stated that as per charge-sheet, ten other cases

are pending against the accused-petitioner but one case is

pending against the co-accused who has been granted bail.

Therefore, benefit of bail may not be granted to the accused-

petitioner.

Heard and considered the arguments advanced by the

learned counsel for the petitioner appearing through video

conferencing and learned Public Prosecutor present-in-person.

Perused the material available on record.

Having regard to the facts and circumstances of the case,

particularly to the fact charge-sheet has been filed and the benefit

of bail has already been granted to the co-accused and the trial

will take sufficiently long time, therefore, without expressing any

opinion on the merits/demerits of the case, this Court is of the

opinion that the bail application filed by the petitioner deserves to

be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner Narendra Singh S/o Shri Arjun Singh,

arrested in connection with F.I.R. No.494/2020, Police Station

Sumerpur, District Pali, shall be released on bail, if not wanted in

any other case; provided he furnishes a personal bond of

Rs.50,000/- and two surety bonds of Rs.25,000/- each to the

satisfaction of the learned trial Court with the stipulation to appear

before that Court on all dates of hearing and as and when called

upon to do so.

( DEVENDRA KACHHAWAHA),J 13-Ravi Kh./-

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