Samay Singh S/O Harikishan vs State Of Rajasthan
2021 Latest Caselaw 6853 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

  S.B. Criminal Misc. (Interim) Bail Application No. 19013/2021

Samay Singh S/o Harikishan, R/o Rani Ka Bas Tehsil Nangal Dist.
Dausa (Presently Confined In Dausa Jail)
                                                                      ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent

For Petitioner(s)            :     Mr.Arvind Sharma
For Respondent(s)            :     Mr.M.S.Saini, PP



                HON'BLE MR. JUSTICE FARJAND ALI

                             Judgment / Order

23/11/2021

Looking to the paucity of time, the learned Public Prosecutor

is directed to verify the fact from the concerned Investigating

Officer about the marriage of sister of petitioner and after

verifying the fact, copy of such report may be furnished through

Email and be placed before this court at 12.45 PM.

In the second round of the matter, learned Public Prosecutor

has submitted a report duly verified by the concerned Station

House Officer, P.S. Bandikui, Distt. Dausa regarding the fact that

the marriage of the sister of petitioner is going to be solemnized

on 28.11.2021, and as per Marriage Invitation Card annexed with

the instant bail (interim) application, functions shall be

commenced from 24.11.2021 to 28.11.2021 and in between that,

all the customary rituals shall be performed.

(2 of 2) [CRLMB-19013/2021]

In this view of the matter, looking to the fact that the

petitioner happens to be the sole brother of bride Ms.Suman

(Seema) who is going to be married in coming days, this court

deems it just and proper to enlarge the petitioner Samay Singh

S/o Harikishan on interim bail for a period of 12 days from today

i.e. 23.11.2021 to 5.12.2021 provided the petitioner furnishes a

personal bond in the sum of Rs.1,00,000/- (rupees one lac only)

with two sureties of Rs.50,000/- (rupees fifty thousand only) each

to the satisfaction of the learned trial Judge. However, it is made

clear that the petitioner would be required to surrender before the

concerned Superintendent of Jail at 10.00 am on 6.12.2021

positively.

Accordingly, the instant interim bail application is allowed as

ordered above.

(FARJAND ALI),J

SANDEEP RAWAT /23/56

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