Kunwarsingh @ Kumarsingh S/O ... vs State Of Rajasthan
2022 Latest Caselaw 7437 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No. 16348/2022

Kunwarsingh @ Kumarsingh S/o Ballo @ Balram, Aged About 39
Years, R/o Gram Aarsi, Police Station Nagar District Bharatpur.
(At Present Confined In Sub Jail Deeg District Bharatpur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.P.
                                                                ----Respondent

For Petitioner(s) : Mr. Rahul Sinsinwar, Advocate For Respondent(s) : Mr. Deshraj Gosingha-PP for the State

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

23/11/2022

This Criminal Misc. Bail Application has been brought under

Section 439 of Cr.P.C., seeking regular bail in connection with FIR

No.483/2011 registered at Police Station Nagar, District Bharatpur

for offence under Sections 147, 148, 149, 332, 353, 336 of Indian

Penal Code, 1860 and Section 3 of Prevention of Damages To

Public Property Act, 1984 and Section 19/54 of Rajasthan Excise

Act, 1950.

Heard learned counsel for the parties and perused the

material made available on record.

Learned counsel for the petitioner submits that the petitioner

has been falsely implicated in the case. The accused-petitioner has

nothing to do with the alleged offences. He is behind the bars

since long time. Trial of the case is likely to take a long time to

conclude. Therefore, the bail application deserves to be allowed.

(2 of 2) [CRLMB-16348/2022]

Learned Public Prosecutor has vehemently opposed the bail

application.

Taking into consideration the submissions put forth and

overall facts and circumstances of the case, but without

commenting upon detailed merits of the case, this Court deems it

fit to enlarge the accused on bail.

Therefore, the bail application is allowed. Accused-petitioner

Kunwarsingh @ Kumarsingh S/o Ballo @ Balram shall be released

on bail, if he is not required in any other case, provided he

furnishes a personal bond in the sum of Rs.50,000/- (Fifty

Thousand) together with two sureties in the sum of Rs.25,000/-

(Twenty-five Thousand) each to the satisfaction of the learned trial

court with the stipulation that he shall appear before that Court

and any other court to which the matter is transferred, on all

subsequent dates of hearing and as and when they are called

upon to do so.

(VINOD KUMAR BHARWANI),J

Mohita /207

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