Mandeep Singh vs State Of Rajasthan ...
2023 Latest Caselaw 1776 Raj

[2023/RJJD/005396]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 271/2023

Mandeep Singh S/o Sh. Sardul Singh Jatsikh, Aged About 28 Years, Vill. Daliyanwali, P.s. Lalgarh Jattan, Sri Ganganagar, Raj. (Presently Lodged In Jail Sri Ganganagar).

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

----Respondent

For Petitioner(s) : Mr. Sourabh Soni For Respondent(s) : Mr. S. K. Bhati, PP Mr. Navneet Singh Birkh for complainant

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

15/02/2023

The petitioner has been arrested in connection with FIR

No.515/2022 of Police Station Kotwali Sriganganagar, District

Sriganganagar for the offences punishable under Sections 307 &

34 IPC and 3/25 & 27 of Arms Act. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that the petitioner

has falsely been implicated in the present case and the allegation

of firing is not against the present petitioner. It is also submitted

that the parties have amicably settled the dispute. The accused-

petitioner is behind bars and the trial of the case will take time.

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

enlarged on bail.

[2023/RJJD/005396] (2 of 2) [CRLMB-271/2023]

Learned Public Prosecutor has vehemently opposed the bail

application.

Learned counsel for the complainant is not in a position to

dispute the fact that the dispute has amicably been settled by the

parties.

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 petitioner Mandeep Singh S/o

Shri Sardul Singh Jatsikh shall be released on bail in connection

with FIR No.515/2022 of Police Station Kotwali Sriganganagar,

District Sriganganagar provided he 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 his

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 92-nidhi/-

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