Kashmir Singh S/O Kalasingh vs The State Of Rajasthan ...
2024 Latest Caselaw 3351 Raj/2

Rajasthan High Court

Kashmir Singh S/O Kalasingh vs The State Of Rajasthan ... on 1 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:20360]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            3861/2024

1.      Kashmir Singh S/o Kalasingh, R/o Shahbad,
        Police Station Tijara, At Present Ladmaka,
        Police Station Khushkheda, District Khairthal-
        Tijara (Raj.) (At Present Confined In Sub Jail
        Kishangarhbas)
2.      Balbir Singh S/o Kalasingh, R/o Shahbad,
        Police Station Tijara, At Present Ladmaka,
        Police Station Khushkheda, District Khairthal-
        Tijara (Raj.) (At Present Confined In Sub Jail
        Kishangarhbas)
                                                         ----Petitioners
                                Versus
The State Of Rajasthan, Through Pp
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No.

1. Nanak Singh S/o Charan Singh, R/o Baghoda, Police Station Kishangarh Bas, District Khairthal-Tijara Raj. (At Present Accused Petitioner Confined In Sub Jail Kishangarh Bas Khairthal-Tijara Raj.)

2. Sakir S/o Iliyash, R/o Baghoda, Police Station Kishangarh Bas, District Khairthal-Tijara Raj. (At Present Accused Petitioner Confined In Sub Jail Kishangarh Bas Khairthal-Tijara Raj.)

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

[2024:RJ-JP:20360] (2 of 3) [CRLMB-3861/2024]

For Petitioner(s) : Mr. Manjeet Kumar, Adv. & Mr. Ravindra Kumar, Adv.

For                      : Mr. Sanjeev Mahala, P.P.
Respondent(s)

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

01/05/2024

These bail applications have been filed by

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

bail in FIR No.51/2024 registered at Police Station

Khushkheda, District Bhiwadi for the offence(s) under

Section(s) 143, 323, 341, 342, 365, 387, 388 &

120B of IPC.

Learned counsel for petitioners submit that

accused-petitioners are innocent and they have been

falsely implicated in these cases. They further submit

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 Public Prosecutor appearing for the

State has opposed these bail applications.

Taking into consideration the overall facts and

circumstances of these cases, but without expressing

any opinion on the merits and demerits of these

cases, this Court deems it just and proper to enlarge

petitioners on bail.

[2024:RJ-JP:20360] (3 of 3) [CRLMB-3861/2024]

Accordingly, these bail applications filed under

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

accused-petitioners 1.Kashmir Singh S/o

Kalasingh, 2.Balbir Singh S/o Kalasingh,

3.Nanak Singh S/o Charan Singh & 4.Sakir S/o

Iliyash 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 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.

A copy of this order be placed in connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /36 & 37

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