Dasrath Singh S/O Shri Bhanwar Singh vs State Of Rajasthan (2024:Rj-Jp:5554)
2024 Latest Caselaw 805 Raj/2

Rajasthan High Court

Dasrath Singh S/O Shri Bhanwar Singh vs State Of Rajasthan (2024:Rj-Jp:5554) on 2 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5554]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             761/2024

Dasrath Singh S/o Shri Bhanwar Singh, Aged About
29 Years, R/o Sawant Ka Bass, Post Mohanpura,
Tehsil Sanganer, P.s Shivdaspura District Jaipur, Raj.
(At Present Confined In Central Jail Jaipur)
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through Pp
2.      Bharat      Singh      S/o     Ramsingh,         R/o   Village
        Sawant Ka Bass, Post Mohanpura, Tehsil
        Sanganer, P.s Shivdaspura District Jaipur.
                                                   ----Respondents


For Petitioner(s)        : Mr. Anil Kumar, Adv.
For                      : Mr. Ghan Shyam Singh
Respondent(s)              Rathore, GA-cum-AAG,
                           assisted by
                           Mr. Narendra Singh Gurjar,
                           Assistant Government
                           Advocate
                           Mr. Rajneesh Gupta, Adv.


  HON'BLE MR. JUSTICE UMA SHANKER VYAS
            Judgment / Order
02/02/2024

       This bail application has been filed by the

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

bail in FIR No.890/2023 registered at Police Station

Shivdaspura, District Jaipur City (South) for the

offence(s) under Section(s) 323, 341, 325, 308 & 34

IPC.




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       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 accused-petitioner and victim belong to the

same family and after the incident they have entered

into    a   compromise.         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 Government Advocate-cum-Additional

Advocate     General        appearing         for    the     State     has

opposed the bail application whereas, the learned

counsel for the complainant has not disputed the

aforementioned 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 Dasrath Singh S/o Shri

Bhanwar Singh shall be released on bail, provided

he furnishes a personal bond in the sum of

[2024:RJ-JP:5554] (3 of 3) [CRLMB-761/2024]

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 /42

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