Rajveersingh vs State

Heard 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.56/2016, registered at Police Station

Siriyari, District Pali for the offences under Sections 420, 406,

467, 468, 471, 409 and 120B IPC.

No doubt, numerous cases of similar nature have been

registered against the petitioner but in most of them, he has been

enlarged on bail. In the case at hand, the petitioner was taken in

custody through production warrant since July, 2016 and since

then he is behind bars for offences triable by Court of Magistrate.

Trial is likely to consume time.

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 Rajveer Singh

arrested in connection with F.I.R. No.56/2016, registered at Police

Station Siriyari, District Pali 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.