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Judgment
13 paragraphs · 232 wordsIn the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all
concerned.
Heard counsel for the parties and perused the material available on record.
The petitioner has been arrested in connection with FIR No.221/2020 of Police Station Padampur, District Sriganganagar for the offences punishable
under Sections 420, 467, 468, 471 & 120-B IPC. He has preferred this bail application under Section 439 Cr.P.C.
Learned PP opposes the bail application.
Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time
and 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 Baljindra Singh S/o Jagtar Singh shall be
released on bail in connection with FIR No.221/2020 of Police Station Padampur, 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.