Nirmal Singh @ Nima vs State Of Rajasthan
2021 Latest Caselaw 8899 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4609/2021

Nirmal Singh @ Nima S/o Bhola Singh, Aged About 25 Years, R/o Ward No 03, Anupgarh P.s. Anupgarh District Sri Ganganagar. (At Present Lodged In Sub Jail, Anupgarh)

----Petitioner Versus State Of Rajasthan, Through Public Prosecutor

----Respondent

For Petitioner(s) : Ms. Rajni Kaushik For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

06/04/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.613/2020, Police Station Anupugarh, District

Sriganganagar for offences under Sections 457, 380 & 34 of the

IPC.

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the material available on record.

The petitioner is in judicial custody for the above offences

which are magistrate triable. Investigation is complete and

charge-sheet has been filed against the petitioner. Trial is likely to

consume time.

In this background and having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioner.

Accordingly, the bail application is allowed and it is directed that

(2 of 2) [CRLMB-4609/2021]

the accused-petitioner Nirmal Singh @ Nima S/o Shri Bhola Singh

arrested in connection with the F.I.R. No.613/2020 registered at

Police Station Anupgarh, District Sriganganagar shall be released

on bail provided he furnishes a personal bond of Rs.50,000/- and

two surety bonds 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.

(SANDEEP MEHTA),J

46-Sudhir Asopa/-

Powered by TCPDF (www.tcpdf.org)