Karanjot Singh @ Heri vs State
2022 Latest Caselaw 7706 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2959/2022

Karanjot Singh @ Heri S/o Manfool Singh, Aged About 23 Years, W.no. 13, Opp. Dhingda Park, Purani Abadi, Sriganganagar. (In Judicial Custody At Central Jail, Sriganganagar)

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 5904/2022 Sachin @ Susil S/o Kamlesh Kumar, Aged About 32 Years, R/o Ward No. 12, Purani Abadi, Sri Ganganagar. (In Judicial Custody At Central Jail, Sriganganagar)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jagmal Singh Choudhary, Sr. Adv.

Mr. Pradeep Choudhary Mr. Sampati Choudhary For Respondent(s) : Mr. Sharwan Bishnoi, PP Mr. Umesh Shrimali for Complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 23/05/2022

Heard learned counsel for the parties and also perused the

material on record.

The petitioners have been arrested in FIR No.372/2018 of

Police Station Purani Abadi, District Sriganganagar or the offences

punishable under Sections 147, 148, 149, 302, 323, 341 IPC and

Section 27 of Arms Act. They have preferred these bail

applications under Section 439 Cr.P.C.

(2 of 2) [CRLMB-2959/2022]

Learned counsel for the petitioners has submitted that the

Co-ordinate Bench of this Court has already granted bail to co-

accused viz. Jagdish @ Jangla. It is further submitted that as per

the charge-sheet, co-accused viz. Jagdish @ Jangla is the principal

accused, whereas the petitioners have accompanied the principle

accused.

Learned counsel for the petitioners has submitted that the

principal accused has already been enlarged on bail, therefore, the

petitioners are also entitled to be enlarged on bail.

Learned Public Prosecutor as well as learned counsel for the

Complainant have opposed the bail applications.

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

petitioners under Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439

Cr.P.C. are allowed and it is directed that petitioners Karanjot

Singh @ Heri S/o Manfool Singh and Sachin @ Susil S/o Kamlesh

Kumar shall be released on bail in connection with FIR

No.372/2018 of Police Station Purani Abadi, District Sriganganagar

provided each of them 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 194-mohit/-

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