Bagga @ Gurmeet Singh vs State Of Rajasthan
2021 Latest Caselaw 8487 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4234/2021

1. Bagga @ Gurmeet Singh S/o Sukhdev Singh, Aged About 27 Years, R/o Chak 83 Rb, Police Station Raisinghnagar Dist. Sri Ganganagar. (At Present Lodged In Sub Jail, Raisinghnagar).

2. Golu Singh S/o Mithu Singh, Aged About 29 Years, R/o Chak 83 Rb, Police Station Raisinghnagar Dist. Sri Ganganagar. (At Present Lodged In Sub Jail, Raisinghnagar).

3. Angrej Singh S/o Jagdish Singh, Aged About 35 Years, R/o Chak 83 Rb, Police Station Raisinghnagar Dist. Sri Ganganagar. (At Present Lodged In Sub Jail, Raisinghnagar).

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Rakesh Motaria For Respondent(s) : Mr. Mohd. Javed Gauri, PP For Complainant(s) : Mr. B.S. Mund

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.40/2021

of Police Station Raisinghnagar, District Sri Ganganagar for the

offence(s) punishable under Section(s) 341, 342, 451, 323, 365,

354 and 354 (B) of IPC. He/She/They has/have preferred

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

(2 of 2) [CRLMB-4234/2021]

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 has 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

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)

Bagga @ Gurmeet Singh S/o Sukhdev Singh, Golu Singh S/o

Mithu Singh and Angrej Singh S/o Jagdish Singh shall be released

on bail in connection with FIR No.40/2021 of Police Station

Raisinghnagar, District Sri 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

123-Arun/-

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