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Judgment
37 paragraphs · 618 wordsCRLMB NO.14622/2020 (Ravi Singh Vs. State) :
In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
This Court has perused the material available on record.
The petitioner has been arrested in connection with FIR No.289/2020 of Police Station Sadar, Sri Ganganagar for the offences punishable under
Sections 307, 452, 323, 324, 325, 326, 341, 147, 148, 149 IPC and Section 3/25, 27 Arms Act. He has preferred this bail application under Section 439
Cr.P.C.
Counsel for the petitioner submits that similarly situated co-accused person i.e. Gurpreet Singh and Navjot Singh @ Prince have been enlarged on bail
by this Court vide CRLMB No.14065/2020, decided on 07.12.2020.
The case of present accused-petitioner being not distinguishable, thus, his bail application deserves to be granted.
Learned Public Prosecutor has opposed the bail application.
Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time
and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section
439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Ravi Singh S/o Balvindra Singh shall be
released on bail in connection with FIR No.289/2020 of Police Station Sadar, Sri Ganganagar provided he executes a personal bond in a sum of
Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- 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.
CRLMB NO.14624/2020 (Akash @ Billa Vs. State) :
In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
Counsel for the petitioner does not want to press the bail application at this stage.
The instant bail application is dismissed as not pressed.
CRLMB NO.14625/2020 (Vishal @ Gullu Vs. State) :
In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
This Court has perused the material available on record.
The petitioner has been arrested in connection with FIR No.289/2020 of Police Station Sadar, Sri Ganganagar for the offences punishable under
Sections 307, 341, 147, 148, 149 IPC and Section 3/25, 27 Arms Act. He has preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioner submits that similarly situated co-accused person i.e. Gurpreet Singh and Navjot Singh @ Prince have been enlarged on bail
by this Court vide CRLMB No.14065/2020, decided on 07.12.2020. The case of present accused-petitioner being not distinguishable, thus, his bail
application deserves to be granted.
Learned Public Prosecutor has opposed the bail application.
Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time
and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section
439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Vishal @ Gullu S/o Resham Chajgariya
shall be released on bail in connection with FIR No.289/2020 of Police Station Sadar, Sri Ganganagar provided he executes a personal bond in a sum
of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- 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.