Rajendra Singh vs State, Through P.P.

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.118/2019 Police Station Gajner, District Bikaner for the offences under Sections 302, 341, 327, 147, 148& 149 IPC.

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

It is submitted by learned counsel for the petitioner that there is no enmity of the present petitioner with the deceased and if there was some enmity it was between deceased and Joginder Singh @ Pappu Sardar and the present petitioner is brother of Joginder Singh. Learned counsel further submits that postmortum report does not reflect any injury on the body of deceased-Rajesh. Lastly, learned counsel stated that co-accused Surjeet Singh @ Sonu has already been enlarged on bail by this Court vide order dated 22.01.2020 and charge-sheet has already been filed in the matter.

The learned Public Prosecutor opposes the bail.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioner Rajendra Singh S/o Shri Pyara Singh, arrested in connection with F.I.R. No.118/2019, P.S. Gajner, District Bikaner, 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.