Mandeep Singh @ Deepu vs State Of Rajasthan
2021 Latest Caselaw 2201 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1161/2021

Mandeep Singh @ Deepu S/o Balwant Singh, Aged About 25 Years, Resident of Ward No.02, Gharsana, Police Station New Mandi Gharsana, District Sri Ganganagar. (At Present Lodged In Sub Jail Raisinghnagar).

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

                                                                 ----Respondent


For Petitioner(s)          :    Mr. D.S. Thind
For Respondent(s)          :    Mr. Mahipal Bishnoi, P.P.



               HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

27/01/2021
      Heard.

The petitioner(s) has/have been arrested in FIR No.230/2020

of Police Station Raisinghnagar, District Sri Ganganagar for the

offence(s) punishable under Section(s) 365, 392, 341, 352 and 34

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 has 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-1161/2021]

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)

Mandeep Singh @ Deepu S/o Balwant Singh shall be released on

bail in connection with FIR No.230/2020 of Police Station

Raisinghnagar, District Sri Ganganagar 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

68-akash/-

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