Tofan Singh S/O Shri Poor Singh vs State Of Rajasthan (2024:Rj-Jp:5064)
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Rajasthan High Court

Tofan Singh S/O Shri Poor Singh vs State Of Rajasthan (2024:Rj-Jp:5064) on 31 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5064]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                              631/2024

1.      Tofan Singh S/o Shri Poor Singh, Aged About
        43 Years, R/o Sarod, Police Station Mishroli,
        District Jhalawar (Raj.) (At Present Petitioner
        Is Confined In Sub Jail Bhawani Mandi).
2.      Sardar Singh S/o Shri Poor Singh, Aged About
        45 Years, R/o Sarod, Police Station Mishroli,
        District Jhalawar (Raj.) (At Present Petitioner
        Is Confined In Sub Jail Bhawani Mandi).
3.      Rajendra Singh S/o Tofan Singh, Aged About
        19 Years, R/o Sarod, Police Station Mishroli,
        District Jhalawar (Raj.) (At Present Petitioner
        Is Confined In Sub Jail Bhawani Mandi).
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through Pp
                                                      ----Respondent

For Petitioner(s) : Mr. Ajay Singh Yaduvanshi, Adv.

For                       : Mr. Ghan Shyam Singh
Respondent(s)               Rathore, GA-cum-AAG,
                            assisted by
                            Mr. Imran Khan, P.P. &
                            Mr. Rohit Khandelwal, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 31/01/2024

This bail application has been filed by

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

bail in FIR No.139/2023 registered at Police Station

[2024:RJ-JP:5064] (2 of 3) [CRLMB-631/2024]

Mishroli, District Jhalawar for the offence(s) under

Section(s) 143, 341, 323, 325 & 307 IPC.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in this case. He further submits

that accused-petitioners have been in judicial custody

since long and the conclusion of the trial will take

long time, hence petitioners may be enlarged on bail.

Learned Government Advocate-cum-Additional

Advocate General appearing for the State as well as

the learned counsel for the complainant have

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

petitioners on bail.

Accordingly, the bail application filed under

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

accused-petitioners 1.Tofan Singh S/o Shri Poor

Singh, 2.Sardar Singh S/o Shri Poor Singh &

3.Rajendra Singh S/o Tofan Singh shall be

released on bail, provided each of them 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

[2024:RJ-JP:5064] (3 of 3) [CRLMB-631/2024]

trial Court, with the stipulation that petitioners 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 /60

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