Rajasthan High Court - Jodhpur
Mahendra Preet @ Mp Singh vs State on 9 May, 2017
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 4003 / 2017
Mahendra Preet @ M.P. Singh S/o Kashmir Singh,, By Caste
Jatsikh, Resident of Karni Colony, Ward No. 23, Khajuwala, District
Bikaner. (Lodged in Central Jail, Sri Ganganagar)
----Petitioner
Versus
State of Rajasthan
----Respondent
Connected With
S.B. Criminal Misc. Bail No. 4004 / 2017
1. Pradeep Kumar @ Deepak S/o Lalchand,, By Caste Jat, Resident
of Kishanpura Utradha, Tehsil Sangaria, District Hanumangarh.
2. Om Prakash @ Om Kasaniya S/o Amar Singh,, By Caste Jat,
Resident of Indrapura, Sangaria Police Station, District
Hanumangarh. (Lodged in Central Jail, Sri Ganganagar)
----Petitioners
Versus
State of Rajasthan
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. Kuldeep Sharma and Mr. D.L. Rawla.
For Respondent(s) : Mr. Arjun Singh, PP.
_____________________________________________________
HON'BLE MR. JUSTICE SANDEEP MEHTA
Order 09/05/2017 Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
These bail applications under Section 439 Cr.P.C. have been preferred on behalf of the petitioners who are in custody in connection with F.I.R. No.68/2017, registered at Police Station (2 of 2) [CRLMB-4003/2017] Sadulshahar, District Sri Ganganagar for the offences under Sections 419, 420, 423, 467, 468, 471, 167 and 120B IPC.
The accused could not succeed in procuring loan on the basis of forged documents created by them. Co-accused Mohini, Rajendra Kumar son of Kushla Ram, Mukesh Kumar and Rajendra Kumar son of Kana Ram have been enlarged on bail by this Court. The petitioners are in judicial custody for Magistrate triable offences.
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 petitioners deserve to be released on bail.
Accordingly, these bail applications under Section 439 Cr.P.C. are allowed and it is directed that the petitioners (1) Mahendra Preet @ M.P. Singh, (2) Pradeep Kumar @ Deepak and (3) Om Prakash @ Om Kasaniya arrested in connection with the F.I.R. No.68/2017, registered at Police Station Sadulshahar, District Sri Ganganagar shall be released on bail provided each of them 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.
A copy of this order be placed in each file.
(SANDEEP MEHTA), J.
Tikam/99-100