Bagga Singh @ Ravi vs State Of Rajasthan
2021 Latest Caselaw 17336 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5987/2021

Bagga Singh @ Ravi S/o Lt. Sundarlal, Aged About 31 Years, Ward No. 63, Bapunagar, P.s. Jawaharnagar, Dist. Sriganganagar. (At Present Lodged In Dist. Jail, Sriganganagar).

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

----Respondent

For Petitioner(s) : Mr. Umesh Kant Vyas For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/11/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No. 05/2021 of Police

Station, Jawaharnagar, District Sriganganagar for the offences

punishable under Sections 307, 382, 341, 325, 326, 143 IPC. He

has preferred this bail application 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. It is submitted that from the bare perusal of the

charge-sheet, injury report and the medical opinion, the case

against the petitioner would not travel beyond the offence

punishable under Section 326 IPC. It is further submitted that the

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petitioner is in custody since long, therefore, he is entitled to 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 Bagga Singh @

Ravi S/o Lt. Sundarlal shall be released on bail in connection with

FIR No.05/2021 of Police Station, Jawaharnagar, District

Sriganganagar 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/17-

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