Sajjan Singh S/O Late Harbansh ... vs State Of Rajasthan
2023 Latest Caselaw 3571 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                         10375/2023

Sajjan Singh S/o Late Harbansh Singh, Aged About
24 Years, R/o Village Bhindusi, Police Station Tijara,
Police District Bhiwadi, Rajasthan. (At Present
Confined In Central Jail Alwar, District Alwar)
                                                      ----Petitioner
                             Versus
State Of Rajasthan, Through Pp
                                                  ----Respondent

For Petitioner(s) : Ms. Jamasi, Adv.

For                   : Mr. Prashant Sharma, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

16/08/2023

This bail application has been filed by the

petitioner under Section 439 Cr.P.C. seeking regular

bail in FIR No.875/2022 registered at Police Station

Kishangarh Bas, District Bhiwadi for the offence(s)

under Section(s) 457, 392, 397 & 450 IPC and under

Section(s) 3/25 of Arms Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. She further submits

that charge sheet has been filed. She also submits

(2 of 2) [CRLMB-10375/2023]

that the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

take long time, hence the petitioner may be enlarged

on bail.

Learned Public Prosecutor appearing for the

State has opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case, but without expressing

any opinion on the merits and demerits of the case,

this Court deems it just and proper to enlarge the

petitioner on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioner Sajjan Singh S/o Late

Harbansh Singh shall be released on bail, provided

he furnishes a personal bond in the sum of

Rs.1,00,000/- with two sureties of Rs.50,000/- each

to the satisfaction of the trial Court, with the

stipulation that the petitioner shall appear before

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /310

Powered by TCPDF (www.tcpdf.org)