Jagdev Singh vs State Of Rajasthan
2021 Latest Caselaw 9201 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4534/2021

Jagdev Singh S/o Shri Gurjant Singh, Aged About 51 Years, Chak 10-A, Tehsil Anupgarh, District Sri Ganganagar. (At Present Lodged In Sub Jail, Anupgarh).

                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.P
                                                                ----Respondent


For Petitioner(s)        :     Mr. D.S. Thind
For Respondent(s)        :     Mr. A.R. Choudhary, PP
                               Mr. Rakesh Chotia for complainant



           HON'BLE MR. JUSTICE SANDEEP MEHTA

                                Judgment

09/04/2021

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.227/2019, Police Station Anupgarh for offences under

Sections 420, 467, 468, 471, 120-B & 504-B IPC..

Heard learned counsel for the petitioner, learned Public

Prosecutor and learned counsel for the complainant and perused

the case diary.

Learned counsel Shri Thind urges that the FIR came to be

registered way back in the year 2019. The petitioner is in judicial

custody in connection with the above offences which are triable by

court of magistrate. A civil suit has also been instituted by the

complainant for cancellation of registered sale deed which was

executed in favour of the petitioner on the basis of alleged

(2 of 2) [CRLMB-4534/2021]

fabricated power of attorney. He thus, craves indulgence of bail for

the petitioner in connection with the above FIR.

Per contra, learned Public Prosecutor and learned counsel

representing the complainant vehemently and fervently opposed

the submissions advanced by the petitioner's counsel.

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 as there is no

requirement of the petitioner's presence in custody any longer.

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

the accused-petitioner Jagdev Singh S/o Shri Gurjant Singh

arrested in connection with the F.I.R. No.227/2019 registered at

Police Station Anupgarh 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/-

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