Ranchhod Singh vs State Of Rajasthan

Madan Gopal Vyas, J

The petitioner has been arrested in connection with FIR No.190/2022 of Police Station Ahore, District Jalore for the offences punishable under Sections 302, 34 IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the present case only on the basis of the statements of P.W.1 Roop Singh & P.W.2 Durjan Singh. It is further submitted that the witnesses P.W.1 Roop Singh & P.W.2 Durjan Singh have not supported the prosecution story and they have been declared hostile. Learned counsel also submits that co-accused Kushala Ram & Ashok Singh have been enlarged on bail by the co-ordinate Bench of this Court vide orders dated 10.05.2023 & 23.05.2023 respectively. The accused-petitioner is in judicial custody since long and the trial of the case will take long time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.

Learned Public Prosecutor has vehemently opposed the bail application.

Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Ranchhod Singh S/o Mag Singh shall be released on bail in connection with FIR No.190/2022 of Police Station Ahore, District Jalore provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial Court for his appearance before that Court on each and every date of hearing and whenever called upon to do so till the completion of the trial.