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Salman And Ors vs State of Rajasthan And Ors

Rajasthan High Court · Decided on 14 August 2019 · Citation: (2019) 08 RAJ CK 0062

HON’BLE JUDGES
Vijay Bishnoi, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 325, 341 · Arms Act, 1959 — Section 4, 25 · Code Of Criminal Procedure, 1973 — Section 439
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Second Bail Application No. 9468, 9469, 9470 Of 2019
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Judgment

5 paragraphs · 260 words

Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.187/2019 of Police Station Udaimandir, District Jodhpur for the offences punishable under Sections 147, 148, 341, 323, 307 and 325/149 of IPC and Section 4/25 of Arms Act. They have preferred these bail applications under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that after rejection of first bail applications of petitioners - Salman S/o Abdul Kosar, Ranvendra Singh @ Prince and Pradeep Singh @ Karu, charge-sheets have been filed.

Learned Public Prosecutor has opposed the bail applications. 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 petitioners under Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439 Cr.P.C. are allowed and it is directed that petitioners - Salman S/o Abdul Kosar, Ranvendra Singh @ Prince S/o Akhilekh Singh, Pradeep Singh @ Karu S/o Karan Singh and Fayaz Khan S/o Hazi Yasin Khan shall be released on bail in connection with FIR No.187/2019 of Police Station Udaimandir, District Jodhpur provided each of them 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.