Chen Singh vs State Of Rajasthan
2021 Latest Caselaw 17621 Raj

(1 of 2) [CRLMB-15817/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15817/2021

Chen Singh S/o Moola Ram, Aged About 32 Years, R/o Ravan, P.s. Kuchaman City, District Nagaur. (At Present Lodged In Sub Jail, Parbatsar)

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

----Respondent

For Petitioner(s) : Mr. Ravindra Acharya For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

24/11/2021

The petitioner has been arrested in connection with FIR

No.293/2021 of Police Station Kuchaman City, District Nagaur for

the offence punishable under Sections 384, 506 IPC. He has

preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioner submits that the petitioner has

falsely been implicated in this case. He 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

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

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-15817/2021]

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

allowed and it is directed that petitioner Chen Singh S/o Moola

Ram, shall be released on bail in connection with FIR

No.293/2021 of Police Station Kuchaman City, District Nagaur

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

49-MS/-

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