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Judgment
24 paragraphs · 228 wordsHeard learned counsel for the petitioner and learned Public
Prosecutor. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has
been preferred on behalf of the petitioner who is in custody in
connection with F.I.R. No.65/2017, registered at Police Station
Raisinghnagar, District Sri Ganganagar for the offences under
Sections 419, 420, 467, 468, 471 and 120-B IPC.
The petitioner is not the beneficiary of the loan procured by
fraudulent means. He is simply alleged to have orally attested the
fact that the disputed land was of Pragat Singh. He is in judicial
custody for magistrate triable offences.
Thus, having regard to the facts and circumstances available
on record but without expressing any opinion on the merits of the
case, this Court is of the opinion that the petitioner deserves to be
released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is
allowed and it is directed that the petitioner Gurvinder Singh
arrested in connection with the F.I.R. No.65/2017, registered at
Police Station Raisinghnagar, District Sri Ganganagar shall be
released on bail provided he furnishes a personal bond of
Rs.50,000/- and two surety bonds of Rs.25,000/- each to the
satisfaction of the learned trial court with the stipulation to appear
before that Court on all dates of hearing and as and when called
upon to do so.