Tofaan Singh @ Tufaan Singh S/O Chandr ... vs State Of Rajasthan (2024:Rj-Jp:15581)
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Rajasthan High Court

Tofaan Singh @ Tufaan Singh S/O Chandr ... vs State Of Rajasthan (2024:Rj-Jp:15581) on 3 April, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:15581]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous IInd Bail Application
                          No. 3887/2024

Tofaan Singh @ Tufaan Singh S/o Chandr Singh,
Aged About 50 Years, R/o Devriya Kilol Police
Station       Gangdhar        District      Jhalawar         (Raj.)    (At
Present Confined In Sub District Jail, Bhawani
Mandi District Jhalawar (Raj.).                           ----Petitioner
                                 Versus
State Of Rajasthan, Through PP                        ----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal, Adv.

For                       : Mr. S.S. Mehla, P.P.
Respondent(s)               Mr. Sameer Sharma, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

03/04/2024

This second bail application has been filed by

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

regular bail in FIR No.221/2023 registered at Police

Station Gangdhar, District Jhalawar for the offence(s)

under Section(s) 147, 148, 149, 341, 323, 325, 307

of IPC and 4/25 of Arms Act.

First bail application earlier filed by the

accused-petitioner, i.e. SB Criminal Misc. Bail

Application No.250/2024, was dismissed as

withdrawn by this Court vide order dated 18.01.2024

[2024:RJ-JP:15581] (2 of 3) [CRLMB-3887/2024]

with liberty to file a fresh bail application after filing

of charge-sheet.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that the charge-sheet has now been filed. He also

submits 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 as well as learned counsel for complainant 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 second bail application filed

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

that accused-petitioner Tofaan Singh @ Tufaan

Singh S/o Chandr 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

[2024:RJ-JP:15581] (3 of 3) [CRLMB-3887/2024]

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

YOGESH KUMAR /48

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