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Davendra Singh @ Dabbu vs State Of Rajasthan

Rajasthan High Court · Decided on 3 February 2020 · Citation: (2020) 02 RAJ CK 0020

HON’BLE JUDGES
Vinit Kumar Mathur, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 34, 143, 323, 341, 342, 384, 392 · Arms Act, 1959 — Section 27
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Bail Application No. 1360 Of 2020
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Judgment

6 paragraphs · 340 words

The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 132/2019, Police Station Rawla, District Sri Ganganagar for the offences under Sections 392, 384, 323, 342, 341, 143 & 34 of I.P.C. and Section 27 of the Arms Act.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that the chargesheet in the matter has already been filed and the conclusion of trial will take sufficient long time. He further submits that the coaccused Krishan Lal has already been enlarged on bail by this Court vide Order dated 03.01.2020 and the case of the present petitioner is not distinguishable from the co-accused, who has been enlarged on bail. He, therefore, prays that the petitioner may also be enlarged on bail.

Learned Public Prosecutor opposes the bail application but he is unable to distinguish the case of the present petitioner vis-a-vis the case of the co-accused who has been enlarged on bail.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced and the fact that the case of the present petitioner is identical to co-accused aforesaid who has been enlarged on bail by this Court, this Court is of the opinion that the petitioner is also entitled for grant of bail under Section 439 of Cr.P.C.

Consequently, the bail application under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner - Davendra Singh @ Dabbu S/o Bhola Singh arrested in connection with F.I.R. No. 132/2019, Police Station Rawla, District Sri Ganganagar shall be released on bail provided he furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five Thousand Only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.