Arjun Singh vs State Of Rajasthan ...
2023 Latest Caselaw 1507 Raj

[2023/RJJD/004489]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1185/2023

1. Arjun Singh S/o Sh. Padam Singh, Aged About 44 Years, B/c Rajput, R/o Village Marudi, Tehsil And District Barmer (Raj.) (Presently Lodged In District Jail, Barmer)

2. Sawai Singh @ Chhug Singh S/o Sh. Sabal Singh, Aged About 26 Years, B/c Rajput, R/o Village Marudi, Tehsil And District Barmer (Raj.) (Presently Lodged In District Jail, Barmer)

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

----Respondent

For Petitioner(s) : Mr. Dasharath Singh, Brother of the petitioners, present in person For Respondent(s) : Mr. S. K. Bhati, PP

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

08/02/2023

The petitioners have been arrested in connection with FIR

No.01/2023 of Police Station Barmer Gramin, District Barmer for

the offences punishable under Sections 341, 323, 327 & 384/34

IPC. They have preferred this bail application under Section 439

Cr.P.C.

Mr. Dasharath Singh, brother of 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-

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.

[2023/RJJD/004489] (2 of 2) [CRLMB-1185/2023]

Learned Public Prosecutor has vehemently opposed the bail

application and submitted that the petitioner Arjun Singh is a

habitual offender.

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

petitioner 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)Arjun Singh S/o

Sh. Padam Singh & (2) Sawai Singh @ Chhug Singh S/o Sh.

Sabal Singh shall be released on bail in connection with FIR

No.01/2023 of Police Station Barmer Gramin, 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 48-nidhi/-

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