Nawal Singh And Ors vs State Of Rajasthan

The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.505/2020

registered at Police Station Kumher, District Bharatpur for the offence under Section(s) 399 & 402 of I.P.C. and Section(s) 3/25(6) of Arms Act.

It is contended by learned counsels for the petitioners that they have falsely been implicated in this case. With regard to criminal antecedents, learned

counsels for the petitioners submitted that they are of remote past. They submitted that the petitioners are in custody since 12.11.2020, investigation as

against them is complete and prayed for their release on bail.

Learned Public Prosecutor has opposed the bail applications. Taking into consideration the submissions advanced by learned counsels for the

petitioners, the nature of allegations against them, their length of custody and the material available in the case diary; but, without expressing any

opinion on the merits of the case, this court deems it just and proper to enlarge the petitioners on bail.

Accordingly, the bail applications are allowed and it is directed that accused-petitioners 1. Nawal Singh S/o Bhagwan Singh, 2. Bhupendra @ Kalua

S/o Bhura, 3. Jagdish @ Jaggo S/o Shri Hari Singh & 4. Mahesh S/o Shivcharan shall be released on bail under Section 439 Cr.P.C. in connection

with afore-mentioned FIR registered at concerned Police Station, provided each of them shall furnish a personal bond in the sum of Rs.1,00,000/-

(Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the trial court

with the stipulation that they shall comply with all the conditions laid down under Section 437(3) Cr.P.C.

However, looking to the nature of offence and criminal antecedents of the petitioners, it is made clear that in case the petitioners are found involved in

offence(s) of similar nature in future, learned trial Court shall be at liberty to cancel the benefit of bail extended to them by this Court.