Uttarakhand High Court
Rajvir Singh vs State Of Uttarakhand on 20 April, 2018
Author: V.K. Bist
Bench: V.K. Bist
BA1 No. 741 of 2018 Hon'ble V.K. Bist, J.
Mr. Nandan Arya & Ms. Geeta Arya, Advocates for the applicant.
Mr. J.S. Virk, A.G.A. for the State of Uttarakhand.
Heard learned counsel for the parties.
This is the first bail application moved by the applicant.
The applicant- Rajvir Singh is seeking regular bail in connection with F.I.R. No. 6 of 2018, relating to offences punishable under Sections 420, 120-B of I.P.C., registered at P.S. Premnagar, District Dehradun.
Learned counsel for the applicant submitted that the applicant has falsely been implicated in the instant crime and is languishing in jail since 27.01.2018. He submitted that the offence is triable by Magistrate. He further submitted that there is no evidence against the applicant and he did not forge any document. He also submitted that neither the applicant cheated anyone nor he signed any sale deed nor he is a witness of any sale deed. He submitted that applicant is the only bread earner in the family and, due to his detention, his family is at the verge of starvation. He stated that in case the applicant is granted bail, he will not misuse the same and will furnish the bail surety as per the satisfaction of this Court.
Considering the submission of learned counsel for the parties, and without expressing any opinion as to final merits of the case, this Court is of the view that the applicant deserves bail at this stage.
The bail application is allowed. Let the applicant be released on bail, on executing personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the Court concerned.
(V.K. Bist, J.) 20.04.2018 Navin