Chinda Singh vs State Of Rajasthan
2021 Latest Caselaw 11011 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8922/2021

Chinda Singh S/o Chela Singh, Aged About 55 Years, R/o 12 M D B Ghadsana At Present Kheda Ki Dhani Gudli P S Jetsar District Sri Ganganagar. (At Present Lodged In Sub Jail Suratgarh)

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

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

16/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.395/2020 registered at Police Station,

Suratgarh City District Sri Ganganagar for offence under

Section(s) 420 & 120-B of IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Taking into consideration the nature of allegations and the

land which was already found to be sold to some other person and

that the charge-sheet has already been filed but without

commenting further on merits of the case, I deem it just and

proper to enlarge the petitioner on bail.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Chinda Singh S/o Chela Singh, be

released on bail under Section 439 Cr.P.C. in connection with

(2 of 2) [CRLMB-8922/2021]

aforesaid FIR provided the petitioner furnishes a personal bond of

Rs.50,000/- with one surety in the like amount to the satisfaction

of the concerned Magistrate with the stipulation that he shall

comply with all the conditions laid down under Section 437(3)

Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

60-1/-saurabh

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