RANVEER SINGH Vs. STATE OF RAJ

JUDGEMENT

(1.) S.B.Criminal Misc. Bail Applications Nos. 11129/2011, 11865/2011 and 11864 have been filed under section 439 Cr.P.C. by the accused petitioners Ranveer Singh, Suraj Kumar and Pappuu Lal Saini whereas S.B.Criminal Misc. Bail Application No.283 of 2012 has been filed by the accused Gurmit Singh under Section 438 Cr.P.C. in FIR No.345/2011 registered at Police Station Sodala District Jaipur for offence under sections 453, and 380 IPC.

(2.) Since all these four bail applications related to FIR No.345/2011, registered at Police Station Sodala Jaipur City South against the accused petitioners, they are being disposed by this common order.

(3.) Brief facts in short are that Ravi Singh Achrol who is complainant has submitted a written report stating that he is the only owner of the property in question situated at Plot No.6 Achrol Estate, Civil Lines, and he lives in America for the last 31 years. In his house he kept antique paintings, old dometic furnitures and articles, old paintings and whenever he came to India he lives in his house. When he came to India this time he came to know that the lock of his house was broken and some Gunda people has occupied the said plot and they told that the aforesaid plot has been taken by Ranveer Singh Guda and Ranveer Singh has asked them to reside in the house. They were having guns and revolvers in their hands. He further stated that he has not sold the aforesaid property to any one nor he has entered into any agreement with anybody and the Gunda people who are available inside his house were not permitting him to enter in the house and they threatened to the complainant that within seven days if the Registry of this house is not done in the name of Ranveer Singh his hands and legs will be cut. Upon the said complaint the police Registered FIR No. 345 of 2011 at Police Station Sodala. Pappu lal Saini filed application under section 439 Cr.P.C. before the Additional Sessions Judge No.5 Jaipur Metropolitan Jaipur, the same was rejected on 29.10.2011. Bail application of accused petitioner Ranveer Singh was filed before the Addl. Sessions Judge No.5 was rejected on 16.11.2011. The bail application of accused Suraj Kumar under section 439 Cr.P.C. was rejected by the Addl. Sessions Judge No.5 Jaipur Metropolitan vide order dated 14.11.2011. The bail application of accused petitioner Gurmit Singh under Section 438 Cr.P.C. was rejected by Special Judge, SC/ ST Atrocities Cases Jaipur City Jaipur vide order dated 3.12.2011. The Additional Sessions Judge No.5 Jaipur Metropolitan Jaipur while rejecting the bail application of Pappu Lal Saini observed as under :