Tarandeep vs State Of Rajasthan
2021 Latest Caselaw 9501 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6541/2021

1. Tarandeep S/o Shri Jaspal Singh, Aged About 23 Years, By Caste Jat Sikh, R/o Wz 274-D, 3/21, Navyuvak Blodk, Vishnu Garden, Tilak Nagar, West Delhi. (At Present Lodged In Sub Jail Rajgarh).

2. Vinay S/o Shri Vipin Agarwal, Aged About 25 Years, House No. 71, Navyuvak Block, Vishnu Garden, Tilak Nagar, West Delhi. (At Present Lodged In Sub Jail Rajgarh).

3. Nikhil S/o Shri Chandra Prakash Punjabi, Aged About 26 Years, F-137, Vishnu Garden, Tilak Nagar, West Delhi. (At Present Lodged In Sub Jail Rajgarh).

4. Ramandeep S/o Shri Sukhdev Ramgadia,, Aged About 26 Years, Wz-283/119, Vishnu Garden, Tilak Nagar, West Delhi. (At Present Lodged In Sub Jail Rajgarh).

----Petitioners Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Rakesh Matoria (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/05/2021 Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.22/2021 of

Police Station Taranagar, District Churu for the offences punishable

under Sections 419, 420, 467, 468, 471 and 120-B of IPC and

Section 66-D of IT Act. They have preferred these bail applications

under Section 439 Cr.P.C.

(2 of 2) [CRLMB-6541/2021]

Learned counsel for the petitioner has submitted that after

rejection of the first bail application of the petitioner, charge-sheet

has been filed. It is further submitted that similarly situated co-

accused person have already been enlarged on bail by this Court.

Learned Public Prosecutor has opposed the bail applications.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

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

petitioners under Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439

Cr.P.C. are allowed and it is directed that petitioners Tarandeep

S/o Shri Jaspal Singh, Vinay S/o Shri Vipin Agarwal, Nikhil S/o

Shri Chandra Prakash Punjabi and Ramandeep S/o Shri Sukhdev

Ramgadia shall be released on bail in connection with FIR

No.22/2021 of Police Station Taranagar, District Churu provided

each of them executes 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 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

23-Arun/-

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