Vinay Kashyap vs State
2021 Latest Caselaw 7823 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3760/2021

Manpreet Singh S/o Sh. Trilochan Singh, Aged About 34 Years, R/o Sindhi Colony, Sardarpura, Jodhpur (Raj.). (At Present Lodged In Central Jail Jodhpur).

----Petitioner Versus

State Of Rajasthan, Through P.p.

----Respondent Connected With

S.B. Criminal Miscellaneous Bail Application No. 3306/2021 Vinay Kashyap S/o Sh. Vijay Kumar, Aged About 39 Years, R/o A- 60, Kabir Nagar, Police Station Soorsagar, Jodhpur (Raj.). (At Present Lodged In Central Jail Jodhpur).

----Petitioner

Versus State, Through P.p.

                                                                ----Respondent


For Petitioner(s)        :     Mr. Suresh Nehra
                               Mr. B.S. Sandhu

For Respondent(s)        :     Mr. Vikram Sharma, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

19/03/2021

Heard learned counsel for the parties and perused the

material available on record.

(2 of 3) [CRLMB-3760/2021]

The petitioner(s) has/have been arrested in FIR No.120/2019

of Police Station Ratanada, District Jodhpur for the offence(s)

punishable under Section(s) 420, 406, 467, 468, 471 & 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 petitioners have submitted that the

allegations against the petitioners is to the effect that they

committed forgery with the complainant. It is further submitted

that in the sell agreement, executed by Mahendra Singh Bhati in

favour of the complainant, the petitioners were only the

witnesses. It is further submitted that it is not a case that the

petitioners had identified wrong persons. It is further submitted

that the petitioners are in judicial custody since long time, trial of

the case likely to take time and offence(s) alleged to have been

committed by the petitioner(s) is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case, having gone through the case diary and taking into

consideration that the alleged offence(s) levelled against the

petitioner(s) is/are triable by 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)

Manpreet Singh S/o Sh. Trilochan Singh and Vinay Kashyap S/o

Sh. Vijay Kumar shall be released on bail in connection with FIR

(3 of 3) [CRLMB-3760/2021]

No.120/2019 of Police Station Ratanada, District Jodhpur 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

77-mohit/-

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