Shangram Singh vs State Of Rajasthan

In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

This Court perused the material available on record.

The petitioner has been arrested in connection with FIR No.480/2019 of Police Station Udaimandir, District Jodhpur for the offences punishable under

Sections 420, 467, 468, 471, 406 & 120-B IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that the offences alleged against the present petitioner are triable by Magistrate.

Learned Public Prosecutor as well as learned counsel for the complainant oppose the bail application.

Having regard to the totality of the facts and circumstances of the case as also the fact that the offences alleged against the present petitioner are

triable by Magistrate and conclusion of the proceedings is likely to take some time, but 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 Shangram Singh S/o Kunbha Ram shall be

released on bail in connection with FIR No.480/2019 of Police Station Udaimandir, Distric Jodhpur 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.