Ummed Singh vs State Of Rajasthan
2022 Latest Caselaw 14829 Raj

(1 of 2) [CRLMB-14913/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous 2nd Bail Application No. 14913/2022

Ummed Singh S/o Ranjeet Singh, Aged About 53 Years, R/o Indra Colony Jayal Ps Jayal Dist. Nagaur (At Present Lodged In Dist. Jail Nagaur)

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

----Respondent

For Petitioner(s) : Mr. RS Chundawat For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

16/12/2022

The petitioner has been arrested in connection with FIR

No.09/2022 of Police Station Jayal, District Nagaur for the offence

punishable under Sections 420, 406 IPC. He has preferred this

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

The first bail application was dismissed as not pressed on

13.10.2022 with liberty to file afresh after filing of the challan.

Counsel for the petitioner submits that now challan of the

case has been presented and offences are triable by the

Magistrate. The accused-petitioner is 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-

petitioner.

Learned Public Prosecutor has opposed the second bail

application.

(2 of 2) [CRLMB-14913/2022]

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

petitioner under Section 439 Cr.P.C.

Accordingly, the second bail application filed under Sec.439

Cr.P.C. is allowed and it is directed that petitioner Ummed Singh

S/o Ranjeet Singh shall be released on bail in connection with FIR

No.09/2022 of Police Station Jayal, District Nagaur provided he

executes a personal bond in a sum of Rs.2,00,000/- with two

sound and solvent sureties of Rs.1,00,000/- each to the

satisfaction of learned trial court for his 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 35-MS/-

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