Gagandeep Singh @ Gaggu vs State
2021 Latest Caselaw 18335 Raj

(1 of 2) [CRLMB-16233/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16233/2021

Gagandeep Singh @ Gaggu S/o Anup Singh, Aged About 24 Years, R/o Ward No. 02, Sangariya, Tehsil Sangariya, Dist. Hanumangarh.

(At Present Lodged In Dist. Jail, Hanumangarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma. For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/12/2021

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR

No.219/2021 Police Station Sangariya, District Hanumangarh for

the offences punishable under Sections 457, 380 of IPC.

Learned counsel for the petitioner submits that the offences

alleged to have been committed by the petitioner are triable by

Magistrate. Challan of the case has already been presented. The

petitioner is in judicial custody and the trial of the case will take

sufficient long time. Therefore, the benefit of bail should be

granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-16233/2021]

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner Gagandeep

Singh @ Gaggu S/o Anup Singh shall be enlarged on bail in FIR

No.219/2021 Police Station Sangariya, District Hanumangarh

provided he furnishes a personal bond in the sum of Rs.1,00,000/-

with two sureties of Rs.50,000/- each to the satisfaction of the

learned trial Judge for his appearance before the court concerned

on all the dates of hearing as and when called upon to do so.

(MANOJ KUMAR GARG),J

185-prashant/-

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