Jalam Singh vs State
2021 Latest Caselaw 8042 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3900/2021

Jalam Singh S/o Sh. Jabbar Singh, Aged About 31 Years, By Caste Rajpoot, R/o Sayla, P.s. Saila, District Jalore (Raj.). (At Present Lodged In Central Jail, Bikaner).

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

----Respondent

For Petitioner(s) : Mr. D.S. Gharsana For Respondent(s) : Mr. Shrawan Bishnoi, PP Mr. Gulab Singh for complainant

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

23/03/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.106/2016, Police Station Sayala, District Jalore for offences

under Sections 420, 406 & 120-B IPC and under Sections 3, 4 & 5

of the Prize Chit and Money Circulation Scheme.

Heard learned counsel for the petitioner, learned Public

Prosecutor and learned counsel for the complainant and perused

the material available on record.

The FIR was registered in the year 2016. The offences

alleged are all triable by court of magistrate. As per the FIR, the

main allegations are against the co-accused Hastaram.

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 petitioner.

(2 of 2) [CRLMB-3900/2021]

Accordingly, the bail application is allowed and it is directed that

the accused-petitioner Jalam Singh S/o Shri Jabbar Singh arrested

in connection with the F.I.R. No.106/2016 registered at Police

Station Sayala, District Jalore shall be released on bail provided he

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),J 17-Sudhir Asopa/-

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