Sandeep @ Deepak vs State Of Rajasthan
2021 Latest Caselaw 17943 Raj

(1 of 2) [CRLMB-14828/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14828/2021

1. Sandeep @ Deepak S/o Vishnu Dutt, Aged About 26 Years, R/o Ward No. 35, Rajgarh District Churu.

2. Sonu Singh S/o Ram Singh, Aged About 26 Years, R/o Ward No. 27, Rajgarh District Churu (At Present Sub Jail Churu)

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

----Respondent

For Petitioner(s) : Mr. Sanjay Kumar Poonia For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

29/11/2021

The petitioners have been arrested in connection with FIR

No.156/2021 of Police Station Rajgarh, District Churu for the

offence punishable under Sections 302, 201 IPC. They have

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

Counsel for the petitioners submits that the so-called last

seen witnesses and eye-witnesses namely Gaurishankar,

Poonamchand, Rakesh and Sunil have been examined before the

trial court as PW-1 to PW-4 respectively and they have been

declared hostile. There is no other connecting evidence against the

present petitioners to connect them with the alleged crime. The

accused-petitioners are 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-petitioners.

(2 of 2) [CRLMB-14828/2021]

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case and considering the statements of the witnesses,

without expressing any opinion on the merits of the case, I deem

it just and proper to grant bail to the accused petitioners under

Section 439 Cr.P.C.

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

allowed and it is directed that petitioners (1) Sandeep @ Deepak

S/o Vishnu Dutt & (2) Sonu Singh S/o Ram Singh, shall be

released on bail in connection with FIR No.156/2021 of Police

Station Rajgarh, District Churu provided each of them 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 their 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 42-MS/-

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