Kishan Singh vs State Of Rajasthan
2021 Latest Caselaw 17144 Raj

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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15443/2021

Kishan Singh S/o Devi Singh, Aged About 48 Years, R/o Chadana Ki Bhagal, Baniya Tunkda, Police Station Charbhuja, District Rajsamand (Rajasthan) (At Present Lodged In District Jail, Rajsamand)

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

----Respondent

For Petitioner(s) : Mr. Vikram Singh For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

16/11/2021

The petitioner has been arrested in connection with FIR

No.64/2021 of Police Station Charbhuja, Rajsamand for the

offence punishable under Sections 420, 406, 467, 468, 471 &

120B IPC. He has preferred this bail application under Section 439

Cr.P.C.

Counsel for the petitioner submits that the offences are

triable by Magistrate. 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

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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 Kishan Singh S/o Devi

Singh, shall be released on bail in connection with FIR No.64/2021

of Police Station Charbhuja, Rajsamand 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),J

91-MS/-

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