Harnek Singh vs State
2021 Latest Caselaw 3266 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1752/2021

Harnek Singh S/o Sundar Singh, Aged About 60 Years, R/o 5 L.P.M Sameja Kothi Raisinghnagar, Tehsil Raisinghnagar, District Sri Ganganagar.

(Presently Lodged At District Jail, Hanumangarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Pankaj Kumar Gupta For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/02/2021 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.322/2003 of

Police Station Pilibanga, District Hanumangarh for the offences

punishable under Sections 419, 420, 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 due to

unavoidable circumstances, the petitioner could not attend

hearings before the trial court. Learned counsel for the petitioner

has assured this Court that in future the petitioner will attend all

the hearings before the trial court regularly.

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

(2 of 2) [CRLMB-1752/2021]

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 Harnek Singh

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

No.322/2003 of Police Station Pilibanga, District Hanumangarh

provided he executes a personal bond in a sum of

Rs.1,00,000/- with two sound and solvent sureties of

Rs.50,000/- 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

53-Arun/-

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