Subey Singh Son Of Shri Lalluram vs The State Of Rajasthan
2021 Latest Caselaw 6087 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 16848/2021

Subey Singh Son Of Shri Lalluram, Aged About 22 Years,
Resident Of Machdi Police Station Malakheda Distt. Alwar (At
Present Confined At Distt. Jail Alwar)
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Hanish Khan
For Respondent(s)         :     Mr. Sher Singh Mahla, PP.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Judgment / Order

28/10/2021

1. The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR

No.359/2020 Registered at Police Station Arawali Vihar, District

Alwar for the offence(s) under Sections 457 and 380 of IPC.

2. Counsel for the petitioner submits that the petitioner has

been wrongly implicated in this case. Petitioner is behind the bars

since 03.10.2021. Conclusion of trial may take long time.

3. Learned Public Prosecutor has opposed the bail application.

4. Considering the contentions put-forth by the counsel for the

petitioner and taking into account the facts and circumstances of

the case and without expressing any opinion on the merits of the

case, this court deems it just and proper to enlarge the petitioner

on bail.

5. Accordingly, the bail application under Section 439 Cr.P.C. is

(2 of 2) [CRLMB-16848/2021]

allowed and it is ordered that the accused-petitioner Subey Singh

Son Of Shri Lalluram shall be enlarged on bail provided he

furnishes a personal bond in the sum of Rs.50,000/- with two

sureties of Rs.25,000/- each to the satisfaction of the learned trial

Judge for his appearance before the court concerned on all the

dates of hearing as and when called upon to do so.

(NARENDRA SINGH DHADDHA),J

Seema/264

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