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Judgment
8 paragraphs · 270 wordsDefects are overruled.
In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
This Court has perused the material available on record.
The petitioner has been arrested in connection with FIR No.36/2020 of Police Station Suratgarh, District Sri Ganganagar for the offences punishable under Sections 392/34 & 120B IPC and Section 27 of Arms Act. He has preferred this bail application under Section 439 Cr.P.C.
Co-accused Sandeep Singh has already been granted bail by a coordinate Bench of this Hon'ble Court vide order dated 20.04.2020 passed in S.B. Criminal Misc. Bail Application No.3946/2020.
Learned Public Prosecutor opposed 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 the fact that similarly situated coaccused has already been granted bail 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 Kulvinder Singh @ Ladoo S/o Gurmail Singh shall be released on bail in connection with FIR No.36/2020 of Police Station Suratgarh, District Sri Ganganagar 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.