Amit Singh vs State Of Rajasthan ...
2023 Latest Caselaw 1468 Raj

[2023/RJJD/004394]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1664/2023

Ravindra Singh S/o Hanuman Singh, Aged About 28 Years, R/o Saruwa Aalapur, Police Thana Gajner, District Kanpur, Dehant (Uttar Pradesh) (Accused Lodged At District Jail, Barmer)

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 1665/2023 Amit Singh S/o Shri Shivbhaan Singh, Aged About 26 Years, R/o House No. 242, Raipur, Police Thana Narval, District Kanpur City, (Uttar Pradesh) (Accused Lodged At District Jail, Barmer)

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

----Respondent

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

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

07/02/2023

The petitioners have been arrested in connection with FIR

No.29/2023 of Police Station Kotwali Barmer, District Barmer for

the offences punishable under Sections 417& 420/34 IPC. They

have preferred these bail applications under Section 439 Cr.P.C.

Learned counsel for the petitioners submits that the

petitioners have falsely been implicated in the present case and

the offences are triable by first class Magistrate. The accused-

[2023/RJJD/004394] (2 of 2) [CRLMB-1664/2023]

petitioners are behind bars and the trial of the case will take time.

Therefore, it is prayed that the accused-petitioners may be

enlarged on bail.

Learned Public Prosecutor has vehemently opposed the bail

applications and submitted that the petitioners are habitual

offenders.

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, the bail applications filed under Sec.439 Cr.P.C.

are allowed and it is directed that petitioner (1) Ravindra Singh

S/o Hanuman Singh & (2) Amit Singh S/o Shri Shivbhaan

Singh shall be released on bail in connection with FIR No.29/2023

of Police Station Kotwali Barmer, District Barmer provided they

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

sound and solvent sureties of Rs.50,000/- 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.

(MADAN GOPAL VYAS),J 77-nidhi/-

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