Vikram Singh @ Babu vs State Of Rajasthan
2022 Latest Caselaw 6601 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5826/2022

Vikram Singh @ Babu S/o Kan Singh, Aged About 26 Years, Nai Basti, Nimaj Police Station, Jaitaran Dist. Pali. (At Present Lodged In Sub Jail, Jaitaran).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 4621/2022 Kapil Kumar Sengva S/o Sahi Ram, Aged About 22 Years, R/o Ghanamagra Ps Bilara Dist. Jodhpur (At Present Lodged In Sub Jail Jaitaran)

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

----Respondent

For Petitioner(s) : Mr. Tarun Dhaka For Respondent(s) : Mr. Mahi Pal Bishnoi, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

06/05/2022

These present bail applications have been filed under Section

439 Cr.P.C. on behalf of the petitioners, who are in judicial custody

in connection with F.I.R. No.32/2022, Police Station Jaitaran,

District Pali, registered for the offence under Section 143, 458,

427, 504 IPC and Section 3/25 Arms Act.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

(2 of 2) [CRLMB-5826/2022]

Learned counsel for the petitioners submits that the offences

are triable by the Magistrate and the petitioners are behind the

bar since 20.03.2022 and their further incarceration is not

required in the case and further investigation and trial will take

sufficiently long time, therefore, benefit of bail may be granted to

the accused petitioners.

On the contrary, learned Public Prosecutor opposed the bail

application of the accused-petitioners.

Having regard to the facts and circumstances of the case,

particularly to the fact that offences are triable by Magistrate and

trial will take sufficiently long time, therefore, without expressing

any opinion on the merits/demerits of the case, this Court is of the

opinion that the bail application filed by the petitioners deserves to

be accepted.

Consequently, the bail applications are allowed. It is ordered

that the accused-petitioners- Resham Singh S/o Sh. Bhagat Singh,

and Kapil Kumar Sengva S/o Sahi Ram arrested in connection with

F.I.R. No.32/2022, Police Station Jaitaran, District Pali, shall be

released on bail, provided they furnish a personal bond of

Rs.50,000/- (Rupees Fifty Thousand) each and two sureties of

Rs.25,000/- (Rupees Twenty Five Thousand) to the satisfaction of

the 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.

(FARJAND ALI),J 235-236 nidhi/-

Powered by TCPDF (www.tcpdf.org)