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Judgment
24 paragraphs · 230 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.608/2015, registered at Police Station
Suratgarh City, District Sri Ganganagar for the offences under
Sections 419, 420, 467, 468, 471, 380 and 120B IPC.
The petitioner is in judicial custody for Magistrate triable
offences. It is stated that a civil suit has also been filed in relation
to the transaction carried out on the basis of the disputed power
of attorney.
In this background and 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 Kulvinder Singh
arrested in connection with F.I.R. No.608/2015, registered at
Police Station Suratgarh City, 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.