Vijay Pal Singh vs State Of Rajasthan
2021 Latest Caselaw 2817 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1469/2021

Vijay Pal Singh S/o Ram Vraksh Singh, Aged About 49 Years, B/c Rajput, R/o Behind Kanji House, Sirohi (Presently Lodged In District Jail, Jalore).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Pradeep Shah

For Respondent(s) : Mr. Mohd. Javed Gauri, PP

Mr. KL Thakur for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.78/2019 of Police Station Bagra, District Jalore for the

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

471, 474 and 120-B of IPC. He/she/they has/have

preferred this/these bail application(s) under Section 439

Cr.P.C.

Learned Public Prosecutor as well as learned counsel

for the complainant have opposed the bail application(s).

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

(2 of 2) [CRLMB-1469/2021]

proper to grant bail to the 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) - Vijay Pal Singh S/o Ram Vraksh Singh

shall be released on bail in connection with FIR

No.78/2019 of Police Station Bagra, District Jalore

provided he/she/they execute(s) a personal bond in the

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

62-mohit/-

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