Shishpal vs State Of Rajasthan
2022 Latest Caselaw 5158 Raj

(1 of 2) [CRLMB-4435/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4435/2022

1. Shishpal S/o Banwari Lal, Aged About 26 Years, B/c Jat, R/o Shivnath Pura Police Station Rajiyasar, District Sri Ganganagar.

(At Present Lodged In Central Jail, Bikaner)

2. Sharwan Kumar S/o Maniram, Aged About 27 Years, B/c Bishnoi, R/o Gopalsar Police Station Rajiyasar, District Sri Ganganagar.

(At Present Lodged In Central Jail, Bikaner)

3. Indraj Bishnoi S/o Shri Rampratap, Aged About 28 Years, B/c Bishnoi, R/o Hinjrasar Police Station Rajiyasar District Sri Ganganagar.

(At Present Lodged In Central Jail, Bikaner)

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

----Respondent

For Petitioner(s) : Mr. Shree Kant Vermaa. For Respondent(s) : Ms. Anita Gehlot, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

06/04/2022

The petitioners have been arrested in connection with F.I.R.

No.114/2021, Police Station Mahajan, District Bikaner, for the

offences punishable under Sections 341, 323, 342, 435, 365, 382,

143 of the I.P.C. The petitioners have preferred this bail

application under Section 439 Cr.P.C.

Counsel for the petitioners submits that the accused-

petitioners are in judicial custody and trial of the case will take

sufficient long time to be concluded. Therefore, the benefit of bail

(2 of 2) [CRLMB-4435/2022]

should be granted to the accused-petitioners.

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

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) Shishpal S/o Banwari

Lal (2) Sharwan Kumar S/o Maniram & (3) Indraj Bishnoi S/o Shri

Rampratap, shall be released on bail in connection with F.I.R.

No.114/2021, Police Station Mahajan, District Bikaner 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 130-prashant/-

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