Malkeet Singh vs State Of Rajasthan
2021 Latest Caselaw 7552 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3596/2021

Malkeet Singh S/o Bal Kar Singh, Aged About 25 Years, R/o 7 W, Police Station Kesrisinghpur, District Shri Ganganagar. (At Present Lodged In Sub Jail at Shri Karanpur).

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

----Respondent

For Petitioner(s) : Mr. Yuv Raj Sonel For Respondent(s) : Mr. Vikram Sharma, PP For Complainant(s) : Mr. Jitendra Ojha

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.81/2019

of Police Station Shri Karanpur, District Shri Ganganagar for the

offence(s) punishable under Section(s) 420, 406 and 120-B of

IPC. He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor as well as learned counsel for the

complainant have vehemently opposed the bail application(s).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

(2 of 2) [CRLMB-3596/2021]

Magistrate, without expressing any opinion on the merits of the

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

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)

Malkeet Singh S/o Bal Kar Singh shall be released on bail in

connection with FIR No.81/2019 of Police Station Shri Karanpur,

District Shri Ganganagar provided he/she/they execute(s) a

personal bond in a 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

67-Arun/-

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