Sajjan Singh vs State Of Rajasthan
2021 Latest Caselaw 2660 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1373/2021

Sajjan Singh S/o Shri Laxman Singh, Aged About 50 Years, Chawandiya Village, Tehsil Makrana, District Nagaur. (Confined In Sub Jail, Makrana).

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

----Respondent

For Petitioner(s) : Mr. DS Udawat For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Heard learned counsel for the parties and perused

the material on record.

The petitioner has been arrested in FIR No.359/2020

of Police Station Makrana, District Nagaur for the offences

punishable under Sections 406, 420, 467, 468, 471 and

120-B of IPC. He has preferred this bail application under

Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail

application.

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.

(2 of 2) [CRLMB-1373/2021]

Accordingly, this bail application filed under Section

439 Cr.P.C. is allowed and it is directed that petitioner

Sajjan Singh S/o Shri Laxman Singh shall be released on

bail in connection with FIR No. 359/2020 of Police Station

Makrana, District Nagaur 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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