Raghuveer Singh vs State Of Rajasthan
2021 Latest Caselaw 16908 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15284/2021

Raghuveer Singh S/o Gurdev Singh, Aged About 35 Years, R/o 10 Ddf, Dhani, Tehsil Gharsana, District Sri Ganganagar. (At Present Lodged In Sub Jail Gharsana)

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

----Respondent

For Petitioner(s) : Mr. D.S. Thind For Respondent(s) : Mr. Sudheer Tak, P.P.

HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

12/11/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No. 112/2021 of

Police Station Gharsana, District Sriganganagar for the offences

punishable under Sections 392, 323, 341 and 120-B of IPC. He

has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

petitioner is in custody since 26.10.2021 and the offences are

triable by magistrate.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

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

(2 of 2) [CRLMB-15284/2021]

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

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Raghuveer

Singh S/o Gurdev Singh shall be released on bail in connection

with FIR No. 112/2021 of Police Station Gharsana, District

Sriganganagar provided he 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.

(SUDESH BANSAL),J

60-Taruna/-

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