Natwar Singh vs State
2021 Latest Caselaw 9002 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4695/2021

Natwar Singh S/o Sh. Govardhan Singh, Aged About 76 Years, R/o 34, Manwakhera Road, Nemi Nagar, Sector 5, Udaipur (Raj.). (Presently Lodged In Central Jail, Udaipur).

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Vishal Sharma For Respondent(s) : Mr. B.R. Bishnoi, AGC Mr. J.V.S. Deora for complainant

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.209/2019, Police Station Hiran Magri, District Udaipur for

offences under Sections 420, 467, 468, 447 & 120-B of the IPC.

Heard learned counsel for the petitioner, learned Public

Prosecutor, learned counsel for the complainant and perused the

order rejecting bail and the FIR.

The petitioner is a 76 years old man. He is in judicial custody

for the above offences which are triable by court of magistrate. As

per the order rejecting bail, the petitioner does not have any

criminal antecedents.

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.

(2 of 2) [CRLMB-4695/2021]

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

the accused-petitioner Natwar Singh S/o Shri Govardhan Singh

arrested in connection with the F.I.R. No.209/2019 registered at

Police Station Hiran Magri, District Udaipur 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 92-Sudhir Asopa/-

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