Rajasthan High Court - Jodhpur
(Sandeep Shukla @ Veer Singh vs . State Of Rajasthan) on 10 April, 2014
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S.B.CRIMINAL MISC.BAIL APPLICATION NO.2714/2014
(Sandeep Shukla @ Veer Singh Vs. State of Rajasthan)
Date of order : : 10.04.2014
HON'BLE MS.JUSTICE NIRMALJIT KAUR
Mr.Mahaveer Singh, counsel for the petitioner. Mr.Ashok Upadhyaya, counsel for the State.
<><><><> The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.134/2013, Police Station Pali Kotwali, District Pali for the offence under Sections 420, 467, 468, 471, 120-B of the IPC.
On 26.03.2014, learned counsel for the State sought time to verify as to whether the petitioner has been released in the cases pending against him or not. However, no information is forthcoming. Meanwhile, learned counsel for the petitioner has pointed out that two other cases of similar nature is pending against the petitioner. However, he has been granted bail in both the cases but he could not be released as he failed to furnish the bail bonds. In the present case, challan has already been filed.
Taking into account the facts and circumstances of the case, this Court deems it just and proper to release the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Sandeep Shukla @ Veer Singh S/o Lal Bahadur shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- [2] with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(NIRMALJIT KAUR), J.
NK