Narendra Singh vs State Of Rajasthan
2021 Latest Caselaw 16917 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15344/2021

Narendra Singh S/o Shri Dungar Singh, Aged About 18 Years, B/ c Rajput, R/o Belwa Ranaji, Police Station Balesar, District Jodhpur. (At Present Lodged In Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Suresh Brahman For Respondent(s) : Mr. Mukhtiyar Khan, 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 perused the material on record.

The petitioner, who has been arrested in FIR No.179/2021

registered at Police Station Rajeev Gandhi Nagar, District Jodhpur

for the offences punishable under Sections 420 & 406 IPC, has

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

Learned counsel for the petitioner has submitted that there is

allegation of misappropriation of amount to the tune of

Rs.1,36,000/- against the petitioner. Counsel for the petitioner

further submitted that the petitioner is in judicial custody since

29.10.2021 and there is no previous case of alike nature is

pending against him.

Counsel for the petitioner also submitted that the offences

alleged against the petitioner are triable by magistrate. The

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conclusion of investigation/trial may take its own time. Therefore,

he prays to enlarge the petitioner on bail.

Learned Public Prosecutor has opposed the bail application

Having regard to the contentions made by the learned

counsel for the petitioner and the learned Public Prosecutor, as

also the material on record, without expressing any opinion on the

merits of the case, this Court deems 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 Narendra

Singh S/o Shri Dungar Singh shall be released on bail in

connection with FIR No.179/2021 registered at Police Station

Rajeev Gandhi Nagar, District Jodhpur 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

77-Anshul

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