Sandeep And Ors vs State Of Rajasthan

This application for bail has been filed by the petitioners under Section 439 of the Cr.P.C. in connection with FIR No.104/2020, Police Station Tibbi, District Hanumangarh, for the offences under Sections 458, 395, 397, 323, 342, 147, 148 & 149 IPC.

Heard learned counsel for the petitioners, learned Public Prosecutor and the learned counsel for the complainant. Perused the material available on record.

Learned counsel for the petitioners submits that the co- accused Bablu, who is similarly situated and the allegation against whom are identical to the petitioners, has been enlarged on bail by the Co-ordinate Bench of this Court vide order 26.08.2020 and prays that petitioner be enlarged on bail.

Learned Public Prosecutor and the learned counsel for the complainant vehemently opposed the bail application.

Having regard to the facts and circumstances of the case, without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioners deserves to be accepted.

Consequently, the bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that petitioners (1) Sandeep S/o Prem Kumar and (2) Rajesh Kumar @ Happy S/o Satpal, arrested in connection with FIR No.104/2020, Police Station Tibbi, District Hanumangarh, shall be released on bail; provided each of them executes a personal bond in the sum of Rs. 50,000/- and two sureties of Rs. 25,000/- 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.