Vikaram Singh vs State Of Rajasthan
2022 Latest Caselaw 13563 Raj

(1 of 2) [CRLMB-14710/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14710/2022

1. Vikaram Singh S/o Shiv Singh, Aged About 45 Years, R/o Vijaypur P S Vijaypur, District Chittorgarh.

2. Raju @ Rajendra S/o Roop Lal, Aged About 32 Years, R/o Moti Magri Panchayat Ke Pass Vijaypur P S Vijaypur, District Chittorgarh.

(At Present Lodged In Dist. Jail, Pali)

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

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

18/11/2022

The petitioners have been arrested in connection with FIR

No.94/2022 of Police Station Shivpura Pali, District Pali for the

offence punishable under Sections 457, 380 IPC. They have

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

Counsel for the petitioners submits that the offences are

triable by the Magistrate. The accused-petitioners are in judicial

custody and the trial of the case will take sufficient long time to be

concluded. Therefore, the benefit of bail should be granted to the

accused-petitioners.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

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case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioners (1) Vikaram Singh S/o

Shiv Singh & (2) Raju @ Rajendra S/o Roop Lal shall be released

on bail in connection with FIR No.94/2022 of Police Station

Shivpura Pali, District Pali provided each of them executes a

personal bond in a sum of Rs.1,00,000/- with two sound and

solvent sureties of Rs.50,000/- each to the satisfaction of 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.

(MANOJ KUMAR GARG),J 212-MS/-

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