Shanti Singh @ Shantilal vs State
2022 Latest Caselaw 2119 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 246/2022

Shanti Singh @ Shantilal S/o Shri Khem Singh @ Khema, Aged About 24 Years, B/c Meena, R/o Village Chaktiya Bavji Police Station Dungla Tehsil District Chittorgarh (Rajasthan) (Presently Lodged In Central Jail, Udaipur (Rajasthan))

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Firoz Khan (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/02/2022 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.122/2020 of

Police Station Knod, District Udaipur for the offences punishable

under Sections 458, 342, 395 and 120-B of IPC. He has preferred

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

Learned counsel for the petitioner has submitted that co-

accused persons have already been enlarged on bail and the case

of the petitioners is not distinguishable from that of co-accused,

therefore, the petitioner is also entitled to be enlarged on bail.

Learned Public Prosecutor has opposed the bail application

and he is not in a position to dispute the fact that co-accused

persons have already enlarged on bail.

(2 of 2) [CRLMB-246/2022]

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, this bail application filed under Section 439 Cr.P.C. is

allowed and it is directed that petitioner Shanti Singh @ Shantilal

S/o Shri Khem Singh @ Khema shall be released on bail in

connection with FIR No.122/2020 of Police Station Knod, District

Udaipur provided he executes a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

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.

(VIJAY BISHNOI),J 96-Arun/-

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