Akshay Singh vs State
2021 Latest Caselaw 9632 Raj

(1 of 2) [CRLMB-6992/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6992/2021

Akshay Singh S/o Vijay Singh, Aged About 20 Years, R/o Sadbhavna Nagar Road Shivam Colony P S Kotwali Dist. Sri Ganganagar. (At Present Lodged In Dist. Jail, Hanumangarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha, Adv. through VC For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG (VACATION JUDGE)

Judgment / Order

31/05/2021

The petitioner has been arrested in connection with FIR

No.182/2021 of Police Station Pilibanga, District Hanumangarh for

the offences punishable under Sections 382, 384, 388, 365, 342,

323, 120B, 147, 148 IPC. He has preferred this bail application

under Section 439 Cr.P.C.

Counsel for the petitioner submits that similar situated co-

accused Pooran Chand has already been enlarged on bail and the

case of the present petitioner is similar to that of the co-accused.

The accused-petitioner is in judicial custody and the trial of the

case will take sufficient long time to be concluded. Therefore, the

benefit of bail should be granted to the accused-petitioner.

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

(2 of 2) [CRLMB-6992/2021]

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Akshay Singh S/o Vijay

Singh, shall be released on bail in connection with FIR

No.182/2021 of Police Station Pilibanga, District Hanumangarh

provided he executes a personal bond in a sum of Rs.1,00,000/-

with two sound and solvent sureties of Rs.50,000/- 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.

(MANOJ KUMAR GARG), VJ 61-MS/-

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