Resham Singh vs State
2022 Latest Caselaw 6604 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5679/2022

Resham Singh S/o Sh. Bhagat Singh, Aged About 35 Years, R/o Ward No. 32 Pilibanga Tahsil Pilibanga Dist. Hanumangarh At Present Lodged In Dist. Jail Hanumangarh

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Shardul Singh Bishnoi For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

06/05/2022

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in judicial custody in

connection with F.I.R. No.09/2022, Police Station Pilibanga,

District Hanumangarh, registered for the offence under Section

419, 420, 406, 467, 468, 471, 120B IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that the offences

are triable by the Magistrate and the petitioner is behind the bar

since 20.03.2022 and his further incarceration is not required in

the case and further investigation and trial will take sufficiently

long time, therefore, benefit of bail may be granted to the accused

petitioner.

On the contrary, learned Public Prosecutor opposed the bail

application of the accused-petitioner.

(2 of 2) [CRLMB-5679/2022]

Having regard to the facts and circumstances of the case,

particularly to the fact that offences are triable by Magistrate and

trial will take sufficiently long time, therefore, without expressing

any opinion on the merits/demerits of the case, this Court is of the

opinion that the bail application filed by the petitioner deserves to

be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner- Resham Singh S/o Sh. Bhagat Singh,

arrested in connection with F.I.R. No.09/2022, Police Station

Pilibanga, District Hanumangarh, shall be released on bail,

provided they furnish a personal bond of Rs.50,000/- (Rupees

Fifty Thousand) each and two sureties of Rs.25,000/- (Rupees

Twenty Five Thousand) to the satisfaction of the learned trial Court

for their appearance before that Court on each and every date of

hearing and whenever called upon to do so till the completion of

the trial.

(FARJAND ALI),J 234-nidhi/-

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