Amreek Singh @ Amriki vs State
2021 Latest Caselaw 17758 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15911/2021

Amreek Singh @ Amriki S/o Nirmal Singh, Aged About 24 Years, R/o Dhani Khet Khud Chack 19 Hmh Rohi Ramsara Narayan Tehsil And District Hanumangarh.

(At Present In District Jail, Hanumangarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/11/2021

The petitioner has been arrested in connection with F.I.R.

No.303/2020 Police Station Hanumangarh Town, District

Hanumangarh for the offence under Section 379 I.P.C. He has

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

Learned counsel for the petitioner submits that the offence

alleged to have been committed by the petitioner is triable by

Magistrate and challan of the case has already been presented.

Now, no investigation is pending against the petitioner. The

petitioner is behind the bar for more than one year. The accused-

petitioner is in judicial custody and the trial of the case will take

sufficient long time to be concluded. Therefore, the benefit of bail

should be granted to the accused-petitioner.

Learned Public Prosecutor has vehemently opposed the bail

application.

(2 of 2) [CRLMB-15911/2021]

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

petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Amreek Singh @ Amriki

S/o Nirmal Singh shall be released on bail in connection with F.I.R.

No.303/2020 Police Station Hanumangarh Town, District

Hanumangarh provided he executes a personal bond in a sum of

Rs.2,00,000/- with two sound and solvent sureties of

Rs.1,00,000/- 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.

(MANOJ KUMAR GARG),J

41-prashant/-

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