Duli Chand vs State
2021 Latest Caselaw 9000 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4704/2021

Duli Chand S/o Rameshwar Lal, Aged About 43 Years, R/o Chak 12 Ptp Rohi Kishanpura Utradha, Teh. Sangaria Dist. Hanumangarh. (At Present Lodged In Sub Jail, Sangaria).

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Rakesh Matoria For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

07/04/2021

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.133/2020, Police Station Sangaria, District Hanumangarh

for offences under Sections 420, 467, 468, 471, 474 & 120-B of

the IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

The petitioner is alleged to be the attesting witness on the

fabricated document. The offences alleged are triable by court of

magistrate. As per the order rejecting bail, three cases have been

registered against the petitioner but none involve similar offences.

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-4704/2021]

the accused-petitioner Duli Chand S/o Shri Rameshwar Lal

arrested in connection with the F.I.R. No.133/2020 registered at

Police Station Sangaria, District Hanumangarh 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 98-Sudhir Asopa/-

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