Abhishek Singh @ Karan Singh vs State
2021 Latest Caselaw 9471 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5640/2021

Abhishek Singh @ Karan Singh S/o Sanwat Singh @ Shanti Lal, Aged About 25 Years, R/o Nadi Mohalla, Billiya Kallan, Police Station Hamirgarh, Distt. Bhilwara (At Present Lodged In Distt. Jail Bhilwara)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Rajendra Charan (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/05/2021

Heard learned counsel for the petitioner through VC as well

as learned Public Prosecutor and also perused the material on

record.

The petitioner has been arrested in FIR No.22/2021 of Police

Station Mangrop District Bhilwara for the offences punishable

under Sections 323, 341, 307, 395, 427, 325, 216A, 149, 386

IPC. He has preferred this bail application under Section 439

Cr.P.C.

Learned counsel for the petitioner has submitted that first

bail application of the petitioner was dismissed as not pressed

while granting him liberty to file fresh bail application before the

trial court after filing of charge-sheet. It is submitted that now

charge-sheet has been filed. It is further submitted that from the

(2 of 2) [CRLMB-5640/2021]

charge-sheet, it is clear that the complainant Tejpal Singh has not

identified the petitioner during the test identification parade. It is

further submitted that the petitioner is in custody since long,

therefore, he may be enlarged on bail.

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 Abhishek Singh

@ Karan Singh S/o Sanwat Singh @ Shanti Lal shall be released

on bail in connection with FIR No.22/2021 of Police Station

Mangrop District Bhilwara 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

Surabhii/19-

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