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Ummed Singh@chhotu And Ors vs State Of Rajasthan

Rajasthan High Court · Decided on 19 December 2020 · Citation: (2020) 12 RAJ CK 0168

HON’BLE JUDGES
Manoj Kumar Vyas, J
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Bail Application No. 14944 Of 2020
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Judgment

16 paragraphs · 339 words
1.

This Criminal Misc. Bail Application has been brought under Section 439 of Cr.P.C. seeking regular bail in connection with F.I.R. No. 72/2020

registered with Police Station Todgarh, District Ajmer, for the offence punishable under Sections 143, 323, 451, 308 of I.P.C.

2.

It has been submitted on behalf of the accused petitioners that after investigation charge-sheet has been filed in the concerned court under Sections

323, 452, 308, 325 and 34 of IPC. All the injuries are simple in nature. One injury of Kishor Singh and one injury of Prakash Singh have been

described as grievous in nature and can be life threatening but this opinion is not based upon any relevant document. As per the X-Ray report, no

injury has been detected on head of the injured person. Completion of the trial will take considerable time.

3.

Learned Public Prosecutor has opposed the bail application.

4.

Heard learned counsel for the petitioners as well as learned Public Prosecutor, perused the material available on record.

5.

On consideration of the arguments/submissions of both the parties, perusal of material on record, nature of accusations and looking to the overall

facts and circumstances of the case, but without commenting upon detailed merits of the case, this court deems just and proper to enlarge the accused

petitioners on bail.

6.

Accordingly, the bail application is allowed. Accused petitioners Ummed Singh@chhotu S/o Shri Bheem Singh, Ishwar Singh S/o Shri Bheem Singh

and Prem Singh S/o Shri Jagga Singh be released on bail in FIR No. 72/2020 registered with Police Station Todgarh, District Ajmer, if they are not

wanted in any other case, provided each of them furnishes a personal bond in the sum of Rs. 1,00,000/- (One lakh) together with two sureties in the

sum of Rs. 50,000/- (fifty thousand) each to the satisfaction of learned trial court with the stipulation that they shall appear before that court or any

court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.