Badri Prasad vs State Of Rajasthan
2021 Latest Caselaw 9774 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7221/2021

Harpal Singh S/o Dalip Singh, Aged About 50 Years, Budasinghwala, P.s. Hanumangarh Junction District Hanumangarh. (At Present Lodged In Sub Jail, Nohar).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 7222/2021 Badri Prasad S/o Bhagat Ram, Aged About 70 Years, Gingorani, Tehsil Chopta, District Sirsa. (At Present Lodged In Sub Jail, Nohar).

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

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary (through VC) For Respondent(s) : Mr. Farzand Ali, G.A.c-um-A.A.G.

Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA (VACATION JUDGE)

Judgment

10/06/2021

These two bail applications have been filed under Section

439 Cr.P.C. on behalf of the petitioners, who are in custody in

relation to FIR No.183/2021, Police Station Rawatsar, District

Hanumangarh for offences under Sections 419, 420, 467, 471 &

120-B of the IPC.

Heard learned counsel for the petitioners and learned Public

Prosecutor and perused the factual report placed on record.

(2 of 2) [CRLMB-7221/2021]

The petitioners are in judicial custody for the above offences

which are magistrate triable. As per the factual report, the

petitioners do not have any criminal history. Investigation and trial

will consume time.

In this background and having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioners.

Accordingly, the bail applications are allowed and it is directed that

the accused-petitioners (1) Harpal Singh S/o Shri Dalip Singh and

(2) Badri Prasad S/o Shri Bhagat Ram arrested in connection with

the F.I.R. No.183/2021 registered at Police Station Rawatsar,

District Hanumangarh shall be released on bail provided each of

them furnishes a personal bond of Rs.50,000/- and two surety

bonds of Rs.25,000/- each to the satisfaction of the learned trial

court with the stipulation to appear before that Court on all dates

of hearing and as and when called upon to do so.

(SANDEEP MEHTA),VJ 43 & 44 -Sudhir Asopa/-

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