Surjit Singh vs State
2021 Latest Caselaw 10653 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 8902/2021

Surjit Singh S/o Shri Tara Singh, Aged About 65 Years, R/o Ward No. 13/7, Near Water Works, Kesrisinghpur, District Sri Ganganagar.

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Hemant Jain For Respondent(s) : Mr Shiv Kumar Bhati, Public Prosecutor Mr D.S. Thind, for complainant

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

13/07/2021

This bail application has been filed by the petitioner under

Section 439 Cr.P.C. in connection with FIR No.244/2020 registered

at Police Station, Kotwali, District Sri Ganganagar for offence

under Sections 419, 420, 467, 468, 471, 120B IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that the

petitioner's name is wrongly mentioned in the FIR.

Learned counsel appearing for the complainant vehemently

argued and opposed the bail application.

(2 of 2) [CRLMB-8902/2021]

However, taking into consideration over all aspects and that

the investigation is still pending, I am not inclined to release the

petitioner at this stage.

The bail application of the petitioner is dismissed, with liberty

to the petitioner to file fresh after the charge sheet is filed.

(SANJEEV PRAKASH SHARMA),J

61-MMA/-

Powered by TCPDF (www.tcpdf.org)