Atar Singh Son Of Khiluram Gurjar vs State Of Rajasthan ...
2023 Latest Caselaw 2007 Raj/2

[2023/RJJP/002380]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           1176/2023

Atar Singh Son of Khilluram Gurjar, Aged About 50
Years, R/o Suraj Colony Hindaun City, P.s. Hindaun
City, District Karauli (Raj.) (At Present Accused-
Petitioner Confined In Sub Jail Hindaun City)
                                                        ----Petitioner
                               Versus
State Of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mr. Pushpendra Kumar Pandey, Adv.

For : Mr. Mangal Singh Saini, P.P., Respondent(s) Mr. Udit Sapra, Adv., for complainant.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

10/02/2023

This bail application has been filed by the

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

bail in FIR No.521/2022 registered at Police Station

Hindaun City, District Karauli Rajasthan for the

offence(s) under Section(s) 354-A, 354-B, 342, 436,

458 & 504 IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has falsely

been implicated in this case. He further submits that

a compromise has been arrived at between the

[2023/RJJP/002380] (2 of 2) [CRLMB-1176/2023]

parties. He also submits that the accused-petitioner

is 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.

Learned counsel for the complainant does not

dispute the submissions made by the learned counsel

for the petitioner.

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 Atar Singh S/o Khilluram

Gurjar 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 /80

Powered by TCPDF (www.tcpdf.org)