Gurjeet Singh vs State Of Rajasthan
2021 Latest Caselaw 9004 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4691/2021

Gurjeet Singh S/o Sh. Swarn Singh, Aged About 36 Years, R/o 26 H, P.s. Kesarisinghpur, Dist. Sri Ganganagar. (Presently Lodged At Sub Jail, Shri Karanpur).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Devi Lal Rawla For Respondent(s) : Mr. Shrawan Bishnoi, PP

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.263/2019, Police Station Shrikaranpur, District

Sriganganagar for offences under Sections 420, 406 & 120-B 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. Trial will 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

the accused-petitioner Gurjeet Singh S/o Shri Swarn Singh

(2 of 2) [CRLMB-4691/2021]

arrested in connection with the F.I.R. No.263/2019 registered at

Police Station Shrikaranpur, 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

89-Sudhir/-

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