Kamal @ Kabir Singh vs State Of Rajasthan
2022 Latest Caselaw 6812 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5754/2022

Kamal @ Kabir Singh S/o Shri Gopaladas, Aged About 38 Years, R/o 909 D G Colony Sarojini Nagar Delhi At Present House No. F.f. 02 Goviya Residency Ps Kolingood North Goa. (At Present Lodged At Distt. Jail Rajsamand)

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

----Respondent

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

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

07/05/2022

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in judicial custody in

connection with F.I.R. No.47/2019, Police Station Rajnagar, District

Rajsamand, registered for the offence under Section 420, 394,

384, 323, 327, 330, 342, 120B IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that the offences

are triable by the Magistrate and his 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 petitioner.

On the contrary, learned Public Prosecutor opposed the bail

application of the accused-petitioner.

(2 of 2) [CRLMB-5754/2022]

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-petitioner- Kamal @ Kabir Singh S/o Shri

Gopaladas, arrested in connection with F.I.R. No.47/2019, Police

Station Rajnagar, District Rajsamand, shall be released on bail,

provided they furnish a personal bond of Rs.50,000/- (Rupees

Fifty Thousand) and two sureties of Rs.25,000/- (Rupees Twenty

Five Thousand) each 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 57-neha/-

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