Gurnam Singh S/O Sh. Shersingh vs State Of Rajasthan
2021 Latest Caselaw 344 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 622/2021

Gurnam Singh S/o Sh. Shersingh, R/o Dhauli Pahadi, Thana
Tapukada District Alwar At Present Ashiyana Surbhi Ke Piche,
Rmapura, Thana Bhiwadi District Alwar. (At Present Confined In
Sub Jail Kishangarhbas Distt. Alwar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Petitioner(s)        :     Mr. Sanjay Khan
For State                :     Mr. Sher Singh Mahla, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                         Judgment / Order

18/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.662/2020 was registered at Police Station Bhiwadi

(District Police Bhiwadi) District Alwar for offence under Sections

420, 448 I.P.C.

3. It is contended by counsel for the petitioner that there is an

inordinate delay in lodging of FIR. As per the FIR itself, petitioner

was residing in the premises with the consent of the complainant.

Petitioner has remained in custody since 22.12.2020.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-622/2021]

petitioner, I deem it proper to allow the bail application.

7. This bail application is, accordingly, allowed and it is directed

that accused-petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

all subsequent dates of hearing and as and when called upon to do

so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /61

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