Devi Singh vs State
2022 Latest Caselaw 6620 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5746/2022

1. Devi Singh S/o Shri Prathvi Singh, Aged About 43 Years, B/c Rajput R/o Prem Nagar Kansisar Pithisar Tehsil And Dist. Churu Raj. (Petitioner Is Lodged In Dist. Jail Churu)

2. Bhanwar Singh S/o Gopal Singh, Aged About 38 Years, B/ c Rajput R/o Ward No 7 Kandwa Patta Churu Tehsil And Dist. Churu Raj. (Petitioner Is Lodged In Dist. Jail Churu)

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Devendra Mehlana For Respondent(s) : Mr. S. K. Bhati, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

06/05/2022

The present bail application has 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.63/2022, Police Station Sadar, District

Churu, registered for the offence under Sections 452, 341 &

323/34 IPC.

Heard learned counsel for the petitioners and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioners submit that the offences

are triable by the Magistrate and the petitioners are behind the

bar and their further incarceration is not required in the case and

further investigation and trial will take sufficiently long time,

(2 of 2) [CRLMB-5746/2022]

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 petitioner deserves to

be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioners-Devi Singh S/o Shri Prathvi Singh &

Bhanwar Singh S/o Gopal Singh, arrested in connection with F.I.R.

No.63/2022, Police Station Sadar, District Churu, 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 152-nidhi/-

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