Vijendra Singh Narwal vs State Of Rajasthan
2021 Latest Caselaw 5909 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2864/2021

Vijendra Singh Narwal S/o Shri Thana Ram, Aged About 50 Years, Resident Of Rithal, Police Station Rohtak Sadar, Tehsil and District Rohtak (Haryana).

(At Present Lodged In Sub Jail, Rajgarh).

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.191/2010 of

Police Station Taranagar, District Churu for the offences punishable

under Sections 420, 406 and 120-B IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that due to

unavoidable circumstances, the petitioner could not attend the

hearings before the trial court. It is submitted that henceforth the

petitioner will attend the hearings before the trial court regularly.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-2864/2021]

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner - Vijendra Singh

Narwal S/o Shri Thana Ram shall be released on bail in connection

with FIR No.191/2010 of Police Station Taranagar, District Churu

provided he executes a personal bond in a sum of

Rs.2,00,000/- with two sound and solvent local sureties of

Rs.1,00,000/- each to the satisfaction of learned trial court for

his 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

Abhishek Kumar S.No.81

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