Deep Singh @ Jagdeep vs State

Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.221/2020 of Police Station Suratgarh City, District Sriganganagar for the offences punishable under

Sections 406, 419, 420, 467, 468, 471 and 120-B of IPC. They have preferred these bail applications under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that co- accused Richhpal Singh, who hatched conspiracy, has already been enlarged on bail and the

case of the petitioners is not distinguishable from that of co-accused, therefore, the petitioners are also entitled to be enlarged on bail.

Learned Public Prosecutor has opposed the bail application. 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 petitioners under Section 439 Cr.P.C.

Accordingly, these bail application filed under Section 439 Cr.P.C. are allowed and it is directed that petitioners Deep Singh @ Jagdeep S/o Sh.

Dilavar Singh @ Gondi and Dilavar Singh @ Gondi S/o Gurnam Singh shall be released on bail in connection with FIR No.221/2020 of Police Station

Suratgarh City, District Sriganganagar provided each of them 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.