Satnam Singh @ Satta vs State Of Rajasthan

Kuldeep Mathur, J

This application for bail under Section 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.67/2023, registered at Police Station Anoopgarh, District Sriganganagar, for offences under Sections 382, 307, 342, 341, 149, 332, 353, 147 & 148 of the IPC.

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

Learned counsel for the petitioner submits that similarly situated co-accused namely Gurdev Singh, Karm Singh, Resham Singh & Dharm Singh have already been enlarged on bail by this Court vide order dated 06.04.2023 (in CRLMB Nos.2295/2023 and 2297/2023) and order dated 21.04.2023 (in CRLMB No.4297/2023) respectively, and the case of present petitioner is not distinguishable from those of the co-accused. The petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application. Having considered the rival submissions, facts and circumstances of the case, without expressing any opinion on merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Satnam Singh @ Satta S/o Sh. Karnel Singh arrested in connection with F.I.R. No.67/2023, registered at Police Station Anoopgarh, District Sriganganagar, shall be released on bail, if not wanted in any other case, provided he furnishes a personal bond of Rs.50,000/- and two sureties of Rs.25,000/- each, to the satisfaction of learned trial court, for his appearance before that court on each & every date of hearing and whenever called upon to do so till completion of the trial.