Shaitan Singh S/O Late Devi Singh vs The State Of Rajsthan ...
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Rajasthan High Court

Shaitan Singh S/O Late Devi Singh vs The State Of Rajsthan ... on 12 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:2110]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            10310/2023

Shaitan Singh S/o Late Devi Singh, Aged About 49
Years, R/o Bhilo Ka Badiya, Police Station Masuda,
At    Present       R/o   Nundri       Maldev,           Police   Station
Beawar, District Ajmer (Raj.) (At Present In Central
Jail Ajmer)
                                                          ----Petitioner
                                Versus
1. The State Of Rajsthan, Through Pp
                                                     ----Respondent

2. Indra wife of Shri Laxman Singh @ Azad, aged 50 years, Resident of Bheelo Ka Badiya, Masooda, Police Station Masooda, District Ajmer (Raj.)

----Complainant/Respondent

3. Gajraj Singh Son of Shri Laxman Singh @ Azad, Resident of Bheelo Ka Badiya, Masooda, Police Station Masooda, District Ajmer (Raj.)

----Injured-Victim/Respondent

For Petitioner(s) : Mr. Shyam Bihari Gautam, Adv.

For                       : Mr. N.S. Gurjar, Asst. GA
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 12/01/2024

This bail application has been filed by the

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

bail in FIR No.166/2023 registered at Police Station

Masuda, District Ajmer (Rajasthan) for the offence(s)

under Section(s) 143, 323, 325, 307 & 458 IPC.

[2024:RJ-JP:2110] (2 of 3) [CRLMB-10310/2023]

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 co-accused has already been enlarged on bail by

this Court. 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 Assistant Government Advocate

appearing for the State 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 bail application filed under

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

accused-petitioner Shaitan Singh S/o Late Devi

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

stipulation that the petitioner shall appear before

[2024:RJ-JP:2110] (3 of 3) [CRLMB-10310/2023]

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /08

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