Narpat Singh Nangal @ Naresh vs State
2021 Latest Caselaw 5986 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2945/2021

Narpat Singh Nangal @ Naresh S/o Durga Ram, Aged About 20 Years, Village Mokhava, Gudamalani Police Station, District Barmer. (Lodged In District Jail Nagaur).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Vijay Raj Bishnoi For Respondent(s) : Mr. A.R. Chaudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.132/2020

of Police Station Panchodi, District Nagaur for the offence(s)

punishable under Section(s) 379 of IPC. He/she/they has/have

preferred this/these bail application(s) under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

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

case, I deem it just and proper to grant bail to the petitioner(s)

under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

(2 of 2) [CRLMB-2945/2021]

Narpat Singh Nangal @ Naresh S/o Durga Ram shall be released

on bail in connection with FIR No.132/2020 of Police Station

Panchodi, District Nagaur provided he/she/they execute(s) a

personal bond in the sum of Rs.50,000/- with two sound and

solvent sureties of Rs.25,000/- each to the satisfaction of learned

trial court for his/her/their 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

138-mohit/-

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