Banta Singh vs State Of Rajasthan
2021 Latest Caselaw 2673 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1352/2021

Banta Singh S/o Shri Mal Singh, Aged About 80 Years, Village Hasaliya, Police Station Goluwala, District Hanumangarh. (Presently Lodged In Hanumangarh Jail).

----Petitioner Versus State Of Rajasthan, through Government Advocate.

----Respondent

For Petitioner(s) : Dr. Kshamendra Mathur For Respondent(s) : Mr. Mahipal Bishnoi, PP For Complainant(s) : Mr. Shardul Bishnoi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.210/2020

of Police Station Goluwala, District Hanumangarh for the

offence(s) punishable under Section(s) 420, 465, 467, 468 and

120-B of IPC. He/She/They has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor and learned counsel for the

complainant have vehemently opposed the bail application(s).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

(2 of 2) [CRLMB-1352/2021]

Magistrate, without expressing any opinion on the merits of the

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

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s)

Banta Singh S/o Shri Mal Singh shall be released on bail in

connection with FIR No.210/2020 of Police Station Goluwala,

District Hanumangarh provided he/she/they execute(s) 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/her/their 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

32-Arun/-

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