Chindarpal Singh vs State
2021 Latest Caselaw 19328 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous IIIrd Bail Application No. 16647/2021

Chindarpal Singh S/o Barasingh, Aged About 51 Years, R/o 19 BB Ps Padampur Distt. Sri Ganganagar At Present Posted At Assistant Worker Block, Education Officer, Padampur Distt. Sri Ganganagar. (Presently Lodged At Sub Jail Sri Karanpur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. SR Godara For Respondent(s) : Mr. AR Choudhary, PP Mr. Ashok Vishnoi, for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/12/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.01/2019 of Police

Station Padampur, District Sriganganagar for the offences

punishable under Sections 420, 467, 468 and 471 of IPC. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegation against the petitioner is to effect that he has taken an

amount of Rs.1,80,000/- from the complainant. It is further

submitted by learned counsel for the parties that now compromise

has been arrived at between the petitioner and the complainant

and the petitioner has already repaid Rs.1,80,000/- to the

complainant.

(2 of 2) [CRLMB-16647/2021]

Learned Public Prosecutor has opposed the bail application,

however, learned counsel for the complainant has verified the

factum of compromise arrived at between the parties.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Chindarpal Singh

S/o Barasingh shall be released on bail in connection with FIR

No.01/2019 of Police Station Padampur, District Sriganganagar

provided he executes a personal bond in a sum of Rs.50,000/-

with two sound and solvent sureties of Rs.25,000/- each to the

satisfaction of learned trial court for his appearance before that

court on each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(VIJAY BISHNOI),J

45-mohit/-

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