Jasveer Singh @ Seera vs State
2022 Latest Caselaw 2223 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1815/2022

Jasveer Singh @ Seera S/o Sardul Singh, Aged About 42 Years, R/o 83 R.B., P.s. Raisinghnagar, Dist. Sriganganagar.

(Presently Lodged At Dist. Jail, Sriganganagar)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Umesh Kant Vyas, through V.C. For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/02/2022

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR No.

273/2021, Police Station Raisinghnagar, District Sriganganagar,

for the offences punishable under Sections 498-A, 304-B of IPC.

Learned counsel for the petitioner submits that there is no

evidence against the petitioner for abetment to commit suicide.

Challan of the case has already been presented under Sections

306 & 498-A I.P.C. and no investigating is pending. The accused-

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

sufficient long time to be concluded. Therefore, it is prayed that

the petitioner may be released on bail.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

(2 of 2) [CRLMB-1815/2022]

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 Jasveer Singh @ Seera

S/o Sardul Singh shall be released on bail in connection with FIR

No. 273/2021, Police Station Raisinghnagar, District

Sriganganagar provided he executes personal bond in a sum of

Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/-

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 77-prashant/Shahenshah-

Powered by TCPDF (www.tcpdf.org)