Ummed Singh vs State Of Rajasthan
2021 Latest Caselaw 8452 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4386/2021

Ummed Singh S/o Sh. Jalam Singh, Aged About 72 Years, B/c Rajput, R/o Charlai Khurd, Tehsil And Police Station Pachpadra, Dist. Barmer. (Presently Lodged In Sub Jail, Balotra).

                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. C.S. Rathore
For Respondent(s)        :     Mr. Laxman Solanki, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

26/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.162/2017

of Police Station Pachpadra, District Barmer 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 petitioner has submitted that

allegations of creating forged pensioner accounts and mis-

appropriation of money are against co-accused Praveen Kumar

and not against the present petitioner. It is further submitted that

the petitioner is not involved in any crime and whatever misdeed

was done, the same was done by co-accused Praveen Kumar and

(2 of 2) [CRLMB-4386/2021]

the offences alleged to have been committed by the petitioner 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 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)

Ummed Singh S/o Sh. Jalam Singh shall be released on bail in

connection with FIR No.162/2017 of Police Station Pachpadra,

District Barmer 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

256-mohit/-

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