Bittu Singh vs State Of Rajasthan
2022 Latest Caselaw 5456 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4068/2022

1. Bittu Singh S/o Shri Hansha Singh, Aged About 30 Years, R/o 67 LNP, P.s. Ghumadwali, Dist. Sriganganagar (Raj.).

(At Present Lodged In Sub Jail, Srikaranpur).

2. Mithu Singh S/o Gurdeep Singh, Aged About 24 Years, 67 R/o LNP, P.s. Ghumadwali, Dist. Sriganganagar (Raj.).

(At Present Lodged In Sub Jail, Srikaranpur).

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

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma. For Respondent(s) : Mr. Laxman Solanki, P.P.

Mr. Vinod Kumar Sihag.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

12/04/2022

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

No.17/2022, Police Station Ghumadwali, District Sriganganagar,

for the offences punishable under Sections 452, 326, 341, 323

and 34 of the Indian Penal Code. The petitioners have preferred

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

Learned counsel for the petitioners does not want to press

this bail application at this stage on behalf of petitioner No.1.

Accordingly, the present Criminal Miscellaneous Bail

Application qua petitioner No.1-Bittu Singh S/o Shri Hansha Singh

is dismissed as not pressed at this stage.

(2 of 2) [CRLMB-4068/2022]

So far as petitioner No.2-Mithu Singh is concerned, learned

counsel for the petitioners submits that no specific averment has

been made against the petitioner No.2 for the alleged crime. The

petitioner is in judicial custody and trial of the case will take

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

should be granted to the accused-petitioner No.2.

Learned Public Prosecutor and learned counsel for the

complainant have opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner No.2 on bail.

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

partly allowed and it is ordered that the accused-petitioner No.2

Mithu Singh S/o Gurdeep Singh shall be enlarged on bail in F.I.R.

No.17/2022, Police Station Ghumadwali, District Sriganganagar

provided he furnishes a personal bond in the sum of Rs.1,00,000/-

with two sureties of Rs.50,000/- 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.

(MANOJ KUMAR GARG),J 85-prashant/-

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